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MJ Akbar

Case Briefs District Court

#MeToo | MJ Akbar v. Priya Ramani: Woman has a right to put her grievance at any platform of her choice even after decades || No defamation case against Priya Ramani [Verdict]

“Sometimes the victim of sexual abuse herself does not understand what is happening to them or what is happening to them is wrong.”

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Published on February 17, 2021February 20, 2021By Bhumika Indulia

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#MeToo | “Not Guilty” — Pleads Priya Ramani in the defamation case by MJ Akbar

MJ Akbar had filed a case against Priya Ramani alleging her of defaming him by leveling the charges of sexual misconduct during

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Published on April 10, 2019April 10, 2019By Bhumika Indulia

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Patiala House Courts, Delhi

Hot Off The Press News

#MeToo | Bail granted to Journalist Priya Ramani in the defamation case filed by MJ Akbar

As reported by media, Journalist Priya Ramani appeared in the Patiala House District Court for the defamation case filed by MJ Akbar

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Published on February 25, 2019February 25, 2019By Bhumika Indulia

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