Vinod Dua vs Union Of India & Ors

Uday Umesh Lalit, J

This petition under Article 32 of the Constitution of India prays for following principal reliefs:-

“a. Quash FIR No.0053 dated 06.05.2020 registered at Police Station Kumarsain, District Shimla, Himachal Pradesh.

b. Direct that henceforth FIRs against persons belonging to the media with at least 10 years standing be not registered unless cleared by a committee

to be constituted by every State Government, the composition of which should comprise of the Chief Justice of the High Court or a Judge designated

by him, the leader of the Opposition and the Home Minister of the State.â€​

FIR No.0053 dated 06.05.2020 was registered pursuant to Complaint made by respondent No.3 herein to the following effect:-

“On 30th March, 2020, Mr. Vinod Dua, in his show namely The Vinod Dua Show on YouTube, has made unfounded and bizarre allegations

(details of particular moments are provided below) by stating following facts at 5 minutes and 9 seconds of the video, he has stated that Narendra

Modi has used deaths and terror attacks to garner votes. At 5 minutes and 45 seconds of the video, he claims that the government does not have

enough testing facilities and has made false statements about the availability of the Personal Protective Kits (PPE) and has stated that there is no

sufficient information on those. Further, he also went on to state that ventilators and sanitizer exports were stopped only on 24th March 2020. A true

copy of the video link is: https:/ /www.youtube.com/watch?vvijFD_tgvv8. That the said allegations are false and the claims are bizarre and unfounded.

Mr. Vinod Dua has spread false and malicious news by stating that the PM has garnered votes through acts of terrorism. This directly amounts to

inciting violence amongst the citizens and will definitely disturb public tranquillity. This is an act of instigating violence against the government and the

Prime Minister. He also creates panic amongst the public and disturbs public peace by trying to spread false information, such as, the government

does not have enough testing facilities which is absolutely false. The government has sufficient facilities to curb the pandemic and have been taking all

the measures to control the pandemic. By making such false statements, Mr. Vinod Dua spread fear amongst the people. This video will only create a

situation of unrest amongst the public which will result in panic and people not obeying the lockdown to come out and hoard essentials which is

absolutely unnecessary. Mr. Vinod Dua has circulated these rumours with the intent to defeat the Lockdown by creating an impression that there is a

complete failure of the institution and it will become hard to survive this lockdown, if not acted upon immediately. It is unfortunate that during such a

pandemic, which is of such a magnitude, instead of helping out the citizens and encouraging them to stay at home, the show and the host, Mr. Vinod

Dua, is only interested in raising his show’s TRP and making it successful. The rumours were spread with intent to cause, or which is likely to

cause, fear or alarm to the public or to any section of the public, whereby any person may be induced to commit an offence against the state or

against the public tranquillity. Since the matter relates to Public health, considering the gravity and seriousness of the matter, this dishonest and

fraudulent act of the Mr. Vinod Dua should be taken with utmost seriousness. The aforesaid act of Mr. Vinod Dua is an offence punishable under

Sections 124-A, 268, 501 and 505 of The Indian Penal Code, 1860 (IPC). Unless strict action is taken, it will result in unrest in public and go against

public tranquillity. Hence, you are requested to take strict appropriate legal action against Mr. Vinod Dua and punish him accordingly.â€​

The FIR dated 06.05.2020 thus pointedly referred to two segments in the talk show uploaded on 30.03.2020 â€" one at 5 minutes 9 seconds and the

other at 5 minutes 45 seconds and generally dealt with the drift of the assertions made by the petitioner in said talk show to submit that the actions on

part of the petitioner amounted to offences punishable under penal provisions referred to in the FIR. The transcript of the relevant episode of the talk

show has been placed on record and the translation of the relevant portions is :-

“At present I am talking about the ongoing corona virus and whatever has happened in its context â€" how was our preparedness, when we were

alerted and despite which why we were in slumber. When I refer to WE then I refer to the government. I present a small analysis on which a few

things have been stated by P. Chidambaram in an article in the Indian Express, some of this we have also seen and you understand all of the rest very

well. …..

Now, the national lockdown, desh bandhi, note bandhi, GST are the three big events. Our work as media, we do not stoop, we are not darbari, we are

not from the government, our job is not to denigrate, our job is not also to criticize, our job is to do critical appraisal of government’s work. We do

not need anything from the government or anyone’s complaisance. Media has to do this work but unfortunately most of the media is towing the

line of the government or their stoogas. They look for support in everything to turn everything into an event of the Pradhan Sewak and to tout that as a

big success. In the case of attacks on India on Pathnakot and Pulwama the same were used as political events to garner votes, surgical strikes were

also used as gain politically. The air strikes by India on Balakot were also used as means of getting votes. To seek votes by turning everything into an

event has become the hallmark of this government, this is our call of duty and our dharma to present these before you, so we are saying these.

Further, our biggest failure has been that we do not have enough facilities to carry out testing. Undoubtedly, ICMR and Health Ministry maintain that

corona in India is still in 2nd stage and has not reached in 3rd stage when community transmission takes place. At the present juncture India needs 7

lakh PPE suits, 6 lakh N95 masks and 8 crore masks of three ply. Till now we do not have any information how many we have and how many will

become available by when. The ventilators needed in other countries and in India, respiratory devices and sanitizers were being exported till 24 March

instead of keeping these for use in our country. Supply chains got disrupted due to blockage of roads and now it is being heard that transportation of

essential goods has been allowed. It is not difficult to imagine that when the supply chains have been closed, when the shops are closed, some people

had gone to the extent of fearing food riots which have not happened in our country could happen. Therefore the government is now taking steps

which should have been taken at least 15 days earlier. On 11 February, ICMR had forewarned, later Rahul Gandhi did the same by writing a letter on

12 February and again 13 February but the government kept sleeping.

Now, the migrant labour which is a huge issue, the people who leave their distant villages to earn their livelihoods here, who are the backbone of the

cities, who help in running our lives, our drivers, our daily wagers, construction workers, tailors, all those who do small odd jobs and somehow send

money back home. There are certain states like Bihar which also run on money order economy where it caused huge disruption and who started

returning home. When people started returning from Mumbai on 10 March, that should have been a big signal for the government about the effect the

complete lockdown in the whole country can bring about but no lessons were learnt. Besides, police did not get any instructions about how to handle

this, the face of brutality and inhumanity of the police was seen and now the face of the police is also seen while distributing food and also their face

of shaming those not following the lockdown. These steps could have been taken earlier also because using force is not the only way of the police.

Certain factual developments that occurred after the registration of the FIR were noted in the Order dated 14.06.2020 passed by this Court as

under:-

“A Notice for Appearance dated 11.06.2020 was issued by the office of Station House Officer, Police Station Kumarsain, District Shimla,

Himachal Pradesh, under Section 160 Cr.P.C. to the following effect:

“A Case FIR No.53/2020 Dated 06.05.2020 U/s 124A, 268, 501, 505 IPC has been registered in Police Station Kumarsain, Distt. Shimla, HP on

the complaint of Sh. Ajay Shyam, Vill & PO Kiara, Tehsil Theog, Distt. Shimla HP against (You) Mr. Vinod Dua Journalist, HW News Network. In

above said case your presence is required for interrogation.

So you are therefore directed to join investigation at Police Station Kumarsain on or before 13/06/2020 at 10 am sharp.â€​

A response to the above notice was sent by the petitioner on 12.06.2020 stating inter alia:

“I have received your notice dated 11.06.2020 seeking my physical presence for the interrogation of FIR dated 06.05.2020, on 13.06.2020 before

the police station in Kumarsain, Himachal Pradesh.

I wish to bring to your notice as per Himachal Pradesh covid guidelines dated 11.05.2020, any person coming from the red zone is directed to be in

institutional quarantine for a period of 14 days. Since I reside in New Delhi which is currently a red zone, I would be forced to be in quarantine for a

period of 14 days.

Further, I wish to bring to your kind notice that I am 66 plus years old. Therefore, as per MOH guidelines, all citizens of 65 plus age are asked not to

travel due to health safety risks.

Further I suffer from Thalassemia minor with Iron deficiency anaemia, pancytopenia (low red & white blood cell and low platelet count), chronic liver

disease with portal hypertension & splenomegaly, diabetes and hypothyroidism. I also have oesophageal varices with a high risk of bleeding. Therefore

doctors have stated that stepping out of my house would be life endangering. I am attaching my medical certificate herewith.

Meanwhile, I would join the investigation through email or any other online mechanism.â€​

While issuing notice in the petition, the Order dated 14.06.2020 recorded further: -

“Mr. Vikas Singh, learned Senior Counsel appearing for the petitioner submitted that the Himachal Pradesh Police had contacted the petitioner day

before yesterday in connection with the investigation in the crime referred to above.

Considering the circumstances on record, we deem it appropriate to direct as under:

(a) Pending further orders, the petitioner shall not be arrested in connection with the present crime;

(b) However, the petitioner in terms of the offer made by him in his communication dated 12.06.2020, shall extend full cooperation through Video

Conferencing or Online mode; and

(c) The Himachal Pradesh Police shall be entitled to carry on the investigation including interrogation of the petitioner at his residence after giving him

prior notice of 24 hours and complying with the Social Distancing norms prescribed during Covid-19 Pandemic.

The affidavit in reply filed on behalf of the State shall indicate the steps taken during investigation and a complete Status Report shall be filed before

the next date of hearing. The concerned Investigating Officer shall remain personally present in case the open Court hearing is resumed by this Court

or shall be available in case the proceedings are taken up through Video Conferencing mode.â€​

Some of the grounds raised in the instant writ petition relating to the prayers quoted hereinabove are:

“A. Because the contents in the video is pure and simple critical analysis by the Petitioner of the functioning of the Government and cannot by any

stretch of imagination be said to be offences under Sections 124-A, 268, 501, 505 of IPC.

B. Because the decisive ingredient for establishing the offence of sedition under Section 124-A IPC is the doing of certain acts which would bring to

the Government established by law in India hatred or contempt etc. which would incite violence or create public disorder. In the present case, there is

not even a suggestion that the Petitioner did anything against the Government of India or any other Government of the State.

R. Because seeking quashing of the FIR dated 06.05.2020 is part prayer, the petitioner through this petition is also seeking guidelines from this

Hon’ble Court in respect of lodging of FIRs against persons belonging to the media of a particular standing as done in the case of medical

professionals vide judgment in Jacob Mathew v. State of Punjab (2005) 6 SCC 1 para 51, 52 affirmed by the Constitution Bench Judgment in Lalita

Kumari v. Government of Uttar Pradesh and others (2014) 2 SCC 1 para 115.â€​

The affidavit in reply filed on behalf of the State referred to Sections 52 and 54 of the DM Act [The Disaster Management Act, 2005] as under:

“At this juncture, it may be noticed that the entire world is passing through an unprecedented international crises in the form of a pandemic. India

also is no exception. In case of a pandemic, any false news necessarily have a tendency of creating panic and, therefore, the Disaster Management

Act provides for certain offences and penalties. Sections 52 and 54 of the Disaster Management Act read as under:-

“Section 52. Punishment for false claim.-

Whoever knowingly makes a claim which he knows or has reason to believe to be false for obtaining any relief, assistance, repair, reconstruction or

other benefits consequent to disaster from any officer of the Central Government, the State Government, the National Authority, the State Authority

or the District Authority, shall, on conviction be punishable with imprisonment for a term which may extend to two years, and also with fine.

Section 54. Punishment for false warning.-

Whoever makes or circulates a false alarm or warning as to disaster or its severity or magnitude, leading to panic, shall on conviction, be punishable

with imprisonment which may extend to one year or with fine.â€​

Thereafter, the affidavit indicated following steps taken by the Investigating machinery:

“Having found that complaint disclosed cognizable offence, the FIR was registered. In respectful submission of the respondent, since a FIR

discloses prima facie commission of cognizance offence, no interference may be warranted.

That after registration of FIR, on 07.05.2020 the complainant was called in the Police Station but he did not appear as he was out of station. On

08.05.2020 complainant joined the investigation in the Police Station and produced one DVD containing telecast dated 30.03.2020 as referred in the

FIR which was taken into possession by the Investigating Officer through seizure memo and statement of Sh. Ajay Shyam was recorded u/s 161

Cr.P.C.

That on 11.05.2020, Investigating Officer visited Cyber Crime Police Station from where Notice u/sec 91 Cr.P.C. was sent to Google and YouTube

through e-mail for obtaining information in respect to URL of the channel and URL of the post.â€​

The original complainant (Respondent No.3) stated in his response as under:

“It is submitted that, on 30.03.2020, the petitioner in his show, ‘The Vinod Dua Show’ telecasted on You Tube in Episode No.255 made false

allegations regarding preparedness for the pandemic Covid-19 which were clearly in violation of Sections 124-A, 268, 501 and 505 IPC. The entire

content/transcript of the episode has been reproduced in the Writ Petition at pages 45 onwards at Annexure A-2.

It is submitted that, on 21.04.2020, when the respondent was surfing on the internet on his mobile that, he had the occasion to watch the said alleged

video of the petitioner. He strongly felt that the contents of the video had a tendency to create disturbance of public peace against the government

established by law.

……

It is submitted that, in the present case, prima facie the offences u/s 124-A, 268, 501 and 505 of the IPC are clearly made out and more serious

offences will emerge once the material supplied by the answering respondent is investigated, and therefore, there is no ground for quashing the present

FIR. If the statements in the video are seen in its entirety, then the mala fide intention of the petitioner is apparent and all is being said to incite people

and create disaffection and hatred in the minds of the people against the Government of India and that too during these difficult times of pandemic

Covid-19.â€​

Respondent No.3 then referred to the other episodes of talk show of the petitioner uploaded on 02.03.2020, 31.03.2020, 01.04.2020 and 01.06.2020 to

emphasize the alleged tendency on part of the petitioner of making statements which were devoid of truth.

The Status Report placed for perusal of this Court in pursuance of the order dated 14.06.2020, inter alia, gave details about HW News owned by

Theo Connect Private Ltd.

Appearing for the petitioner, Mr. Vikas Singh, learned Senior counsel submitted: -

A) The statements in the FIR that, “Hon’ble Prime Minister used threats and terror acts to garner votesâ€; and “Prime Minister garnered

votes through act of terrorismâ€​ were factually incorrect. No such assertions were made by the petitioner.

B) The basic allegations in the FIR were required to be seen in the light of the law laid down by this Court in Kedar Nath Singh vs. State of Bihar

(1962) Supp. 2 SCR 769 and subsequent cases. Viewed thus, the provisions of Section 124A of the IPC [THE INDIAN PENAL CODE, 1860]

would not get attracted at all.

C) As a journalist, the petitioner was entitled to and did nothing more than critical analysis of the functioning of the Government.

D) The ingredients constituting offences under Sections 501 and 505 of the IPC [The Indian Penal Code, 1860] were also not established.

E) Consequently, the criminal proceedings initiated against the petitioner being abuse of the process and being violative of the fundamental rights

guaranteed under the Constitution of India, the same be quashed.

In support of the second prayer made in the petition, Mr. Singh submitted: -

In Jacob Mathew v. State of Punjab and Another (2005) 6 SCC 1, this Court issued certain guidelines with regard to prosecution of Medical

Professionals accused of rashness or negligence while discharging their professional duties; which decision was not only affirmed by the Constitution

Bench of this Court in Lalita Kumari v. Government of Uttar Pradesh and Others (2014) 2 SCC 1 but this Court went on to explain that a preliminary

inquiry could validly be insisted upon in certain categories of cases. The case of journalists as a category be considered on similar lines, so that the

journalists can, without any hindrance or fear of unwarranted prosecution fulfil their duties. The protection suggested in the second prayer would

afford and ensure protection against such unwarranted prosecutions.

Mr. Tushar Mehta, learned Solicitor General of India appeared for State of Himachal Pradesh and submitted: -

A) The instant petition under Article 32 of the Constitution of India, seeking quashing of the FIR may not be entertained and the petitioner be relegated

to remedies available under the Code [The Code of Criminal Procedure, 1973].

B) At the present stage, the allegations made in the FIR were required to be presumed to be true and the matter be allowed to be investigated into.

C) The attempts on part of the petitioner were to spread misinformation or incorrect information and cause panic in the perception of the general

public; for example, the statement that some people feared that there could be food riots post lockdown was without any basis and had clear potential

of spreading panic. Such action would be covered and be punishable under Sections 52 and 54 of the DM Act [The Disaster Management Act, 2005].

D) Whether such statements were deliberate or unintended and innocent assertions, would be a matter for investigation and as such no case was

made out for interference at the present stage.

E) The episode in question was uploaded on 30.03.2020 and migrant workers in many metropolitan cities and towns had started walking towards their

hometowns seriously jeopardising their own health and safety and that of the society in general.

In response to the second prayer, it was submitted by the Solicitor General: -

The direction as prayed for, if granted would result in overstepping the field and area reserved for the Legislature. Any preliminary inquiry as

suggested by the petitioner, would be clearly opposed to law and not sanctioned or permitted by law.

Mr. S.V. Raju, learned Additional Solicitor General who appeared for Union of India, submitted: -

A) The matter would additionally come under Section 188 read with Section 511 of the IPC [The Indian Penal Code, 1860] as the statements made by

the petitioner were in the nature of incitement to disobey the orders passed by the concerned authorities pursuant to lockdown including the order

dated 31.03.2020 [Writ Petition (C) No.468 of 2020 (Alakh Alok Srivastava v. Union of India)] passed by this Court.

B) The bar under Section 195 of the Code with respect to cases falling under Section 188 of the IPC [The Indian Penal Code, 1860] would be

relatable to the stage of cognizance by Court and not to anterior stages and as such the matter be allowed to be investigated into.

C) Norms of Journalistic Conduct framed by the Press Council of India (2010 Edition) obliged the petitioner to check the facts and data thoroughly

from authentic sources and only thereafter he could make any publication relating to the pandemic in a manner which was bereft of sensationalization

or exaggeration. The conduct of the petitioner was completely wanting in this respect.

Paragraph 39 of said Norms, on which reliance was placed, reads:-

“39. Reporting on Natural Calamities

(i) Facts and data relating to spread of epidemics or natural calamities shall be checked up thoroughly from authentic sources and then published with

due restraint in a manner bereft of sensationalism, exaggeration, surmises or unverified facts.

(ii) Natural or manmade hazards become disasters through acts of commission and omission of the society. Therefore, the disastrous impact can be

minimized by preventive action taken by all the stakeholders including the media.

(iii) Media should give wide publicity to the do’s and don’ts and the potential benefits of disaster mitigation so that the society follows them

before, during and after the occurrence of the disasters. People should be detailed on standard guidelines. The issues of children and women which

are the most vulnerable groups during and after disaster should be handled carefully by the media.

(iv) It is necessary to have complete cooperation between the media and all governmental and non-governmental agencies. The extent of the

coordination and cooperation between them determines the nature, the degree and the scale of the preparedness to prevent or meet the disasters.â€​

Mr. Mahesh Jethamalani and Mr. Vinay Navre, learned Senior Advocates for respondent No.3 reiterated the submissions on behalf of the State

and the Union and submitted that the severity and magnitude of the pandemic called for strict adherence to the journalistic standards and observance

of restraint; that it was the fake and inaccurate reporting that triggered the migration of workers; that the petitioner definitely intended to disrupt the

public order and that his intention was apparent from statements that there could be food shortage resulting in food riots. In the written submissions

filed by respondent No.3, the Order dated 24.03.2020 and Guidelines dated 28.03.2020 were highlighted and relied upon to submit that by spreading

false information regarding shortage of food, medical and other essential services, the petitioner had contravened the Order dated 24.03.2020 and

Guidelines dated 28.03.2020 and thereby committed offences punishable under Sections 188, 153, 124A and 503(b) of the IPC [The Indian Penal

Code, 1860].

In rejoinder, Mr. Singh repelled the arguments advanced by the respondents and the essence of his contentions as found in the written submissions

was: -

A) The video of the telecast if watched in its entirety would show that the intent of the petitioner was to reaffirm the highest standard of journalism

and independence of the media. The petitioner did his duty to bring forth the dispassionate and critical appraisal of the Government. His actions were

fully covered by Explanations 2 and 3 of Section 124A, IPC [The Indian Penal Code, 1860] and exception to Section 505 IPC [The Indian Penal Code,

1860] and were within his Right of Free Speech and Expression guaranteed under Article 19 (1)(a) of the Constitution of India.

B) The complainant along with the State brought down their case from Section 124-A and Section 505 to Section 188 IPC [The Indian Penal Code,

1860] in their attempt to show that some cognizable offence was committed by the petitioner. The allegation that the petitioner disobeyed the order

dated 31.03.20207 passed by this Court was rather absurd as the telecast was issued prior to the directions of this Court.

C) The offences under the DM Act [The Disaster Management Act, 2005] and Section 188 of the IPC [The Indian Penal Code, 1860] were not

made out and, in any case, in the absence of a complaint in terms of Section 60 of the DM Act [The Disaster Management Act, 2005] and Section

195 of the Code, the submissions made by the respondents called for rejection.

D) Further, the order dated 31.03.20207 gave liberty to the media to have a free discussion about the pandemic; and that there was no unverified

news nor was there any disobedience by the Petitioner. The information in the telecast was based on the information available in the public domain.

The interview of former Chief Statistician, Mr. Pronab Sen reported on 28.3.2020 and the notification dated 19.3.2020 and 24.3.2020 prohibiting export

of surgical masks, ventilators and sanitizers were also placed on record.

In support of the contention that the petitioner had been a journalist of some standing, following awards / recognitions received by the petitioner were

highlighted in the written submissions: -

“i. Padma Shri for Excellence in Journalism by the Hon’ble President of India.

ii. The B.D. Goenka award for excellence in journalism, instituted by Late Shri Ram Nath Goenka and decided by an eminent jury comprising Justice

Sujata Manohar, Justice Bakhtawar Lentin and Jurist Nani Palkhiwala.

iii. Haldighati Award for excellence in journalism by the Maharana Mewar Foundation.

iv. The RedInk Life Time Achievement Award by the Mumbai Press Club.

v. Conferred with D.Litt. (Honoris Causa) by ITM University, Gwalior.â€​

Finally, in support of the second prayer, the written submissions stated: -

“There would be similarity between the case of Jacob Mathews (2005) 6 SCC 1 and the present case as a large number of TV journalists had

been prosecuted in the recent past. More than 56 FIR were registered against TV journalists. Explanations 2 and 3 under Section 124-A IPC would

clearly exempt media persons from the commission of the said offence and also the Exception under Section 505 IPC would exempt media persons

acting in good faith, from the offence under said Section.â€​

In the written submissions filed on behalf of respondent No.3, the relevant text of communications dated 24.03.2020 and 28.03.2020 was set out as

under: -

“f. On 24.03.2020, the Ministry of Home Affairs issued a public order proclaiming that in view of the orders that had been issued under the

Disaster Management Act, 2005 (lockdown measures) which read as under:

“1. In the wake of the orders that have been issued under the Disaster Management Act, 2005, there are possibilities of rumour mongering,

including those relating to shortage of food and other essential services and commodities.

In this context, it is imperative that all State Governments and Union Territory Administrations take necessary steps to suitably publicise through all

available means that food, medical and civil supplies, and other essential services will be maintained and there are adequate supplies available in the

country.

It is also requested that provisions of the Guidelines issued in this regard, on the measures to be taken for containment of COVID-19 epidemic in

the country, as annexure to MHA Order No.40-3/2020-D dated 24.03.2020 may be suitably disseminated amongst the public. All measures may be

taken to allay apprehensions and maintain peace and tranquillity.â€​

g. On 26.03.2020 the PM had announced Pradhan Mantri Garib Kalyan Anna Yojna under which 5 Kg of Rice or wheat (according to regional

dietary preferences) per person and 1 kg of dal would be provided to each family holding a ration card. This successful scheme covers 80 crore

people and has now been extended till November 2020. It is recognised inter alia by the WHO as the largest food security programme in the world.

h. Two days before impugned telecast by the Petitioner, the MHA issued Consolidated Guidelines on 28.03.2020. As per guidelines:

“2. Offices of the State/Union Territory Governments, their Autonomous Bodies, Corporations, etc. shall remain closed.

Exceptions:

h. Agencies engaged in procurement of agriculture products, including MSP operations.

i. ‘Mandis’ operated by the Agriculture Produce Market Committee or as notified by the State Government.

Commercial and private establishments shall be closed down.

Exceptions:

a. Shops, including ration shops (under PDS), dealing with food, groceries, fruits and vegetables, dairy and milk booths, meat and fish, animal fodder,

fertilizers, seeds and pesticides. However, district authorities may encourage and facilitate home delivery to minimize the movement of individuals

outside their homes.

All transport services â€" air, rail, roadways â€" will remain suspended.

Exceptions:

a. Transportation for essential good only.

…. ….. …..

e. Cross land border movement of essential goods including petroleum products and LPG, food products, medical supplies.

f. Intra and inter-state movement of harvesting and sowing related machines like combined harvester and other agriculture/horticulture implements.â€​

i. The orders of 24.03.2020 as also the consolidated guidelines of 28.03.2020 are both orders duly promulgated by public servants and disobedience to

them by any person renders that person liable to punishment u/s 188 IPC. In Alakh Alok Srivastava vs. Union of India, this Hon’ble Court, in its

order dated 31.03.2020 (Coram: Hon’ble Chief Justice and Hon’ble Justice Nageswara Rao) held as under:

“Disobedience to an order promulgated by a public servant would result in punishment under Section 188 of the Indian Penal Code. An advisory

which is in the nature of an order made by the public authority attracts Section 188 of the Indian Penal Code.â€​

In spreading manifestly false information and rumour mongering regarding shortages in the country of food, medical and other essential services, the

Petitioner has contravened the said orders of 24.03.2020 and 28.03.2020.â€​

It was further stated:-

“Neither in the petition nor in his written submission has the petitioner denied that he had knowledge of the advisory of 24.3.2020 and the

consolidated guidelines issued by the MHA on 28.3.2020 nor of the Pradhan Mantri Garib Kalyan Anna Yojna announced on 26.3.2020. The petitioner

telecast on 30.3.2020, as well as at least three subsequent telecasts from April to June, 2020 dealt with the prevailing COVID situation and the

Governments’ response to the developing pandemic. While dealing with so sensitive subject on more than one occasion, it was incumbent upon the

petitioner as a responsible journalist and by virtue of the Press Council Norms to keep himself abreast with Government orders, guidelines pertaining to

the pandemic. Indeed, his telecast and written submission indicate that he had express knowledge of some Government notifications, issued prior to

the telecast of 30.3.2020.â€​

At the outset, we must consider whether the instant challenge raised through a petition under Article 32 of the Constitution and the prayers made

in the petition can be entertained and considered specially when the investigation into the alleged crime has not yet resulted in a report under Section

173 of the Code.

It is the contention of the respondents that the petitioner be relegated to the remedies under the Code rather than entertain the instant petition

under Article 32 of the Constitution. Since the first prayer in the petition seeks quashing of the FIR, reliance is placed on the decision of this Court in

Arnab Ranjan Goswami vs. Union of India and Others (2020) 14 SCC 12 in which the relief was granted against multiple FIRs arising from the same

television show and pending at places other than Mumbai but this Court refused to exercise jurisdiction under Article 32 of the Constitution for the

purpose of quashing the basic FIR registered at Mumbai. The relevant discussion in that behalf was: -

“39. A litany of our decisions â€" to refer to them individually would be a parade of the familiar â€" has firmly established that any reasonable

restriction on fundamental rights must comport with the proportionality standard, of which one component is that the measure adopted must be the

least restrictive measure to effectively achieve the legitimate State aim. Subjecting an individual to numerous proceedings arising in different

jurisdictions on the basis of the same cause of action cannot be accepted as the least restrictive and effective method of achieving the legitimate State

aim in prosecuting crime. The manner in which the petitioner has been subjected to numerous FIRs in several States, besides the Union Territories of

Jammu and Kashmir on the basis of identical allegations arising out of the same television show would leave no manner of doubt that the intervention

of this Court is necessary to protect the rights of the petitioner as a citizen and as a journalist to fair treatment (guaranteed by Article 14) and the

liberty to conduct an independent portrayal of views. In such a situation to require the petitioner to approach the respective High Courts having

jurisdiction for quashing would result into a multiplicity of proceedings and unnecessary harassment to the petitioner, who is a journalist.

The issue concerning the registration of numerous FIRs and complaints covering different States is however, as we will explain, distinct from the

investigation which arises from FIR No. 164 of 2020 at N.M. Joshi Marg Police Station in Mumbai. The petitioner, in the exercise of his right under

Article 19(1)(a), is not immune from an investigation into the FIR which has been transferred from Police Station Sadar, District Nagpur City to N.M.

Joshi Marg Police Station in Mumbai. This balance has to be drawn between the exercise of a fundamental right under Article 19(1)(a) and the

investigation for an offence under the CrPC. All other FIRs in respect of the same incident constitute a clear abuse of process and must be quashed.

….. ….. …..

We hold that it would be inappropriate for the Court to exercise its jurisdiction under Article 32 of the Constitution for the purpose of quashing FIR

No. 164 of 2020 under investigation at N.M. Joshi Marg Police Station in Mumbai. In adopting this view, we are guided by the fact that the checks

and balances to ensure the protection of the petitioner's liberty are governed by the CrPC. Despite the liberty being granted to the petitioner on 24-4-

2020 [Arnab Ranjan Goswami v. Union of India, (2020) 14 SCC 51], it is an admitted position that the petitioner did not pursue available remedies in

the law, but sought instead to invoke the jurisdiction of this Court. Whether the allegations contained in the FIR do or do not make out any offence as

alleged will not be decided in pursuance of the jurisdiction of this Court under Article 32, to quash the FIR. The petitioner must be relegated to the

pursuit of the remedies available under the CrPC, which we hereby do. The petitioner has an equally efficacious remedy available before the High

Court. We should not be construed as holding that a petition under Article 32 is not maintainable. But when the High Court has the power under

Section 482, there is no reason to by-pass the procedure under the CrPC, we see no exceptional grounds or reasons to entertain this petition under

Article 32. There is a clear distinction between the maintainability of a petition and whether it should be entertained. In a situation like this, and for the

reasons stated hereinabove, this Court would not like to entertain the petition under Article 32 for the relief of quashing the FIR being investigated at

N.M. Joshi Police Station in Mumbai which can be considered by the High Court. Therefore, we are of the opinion that the petitioner must be

relegated to avail of the remedies which are available under the CrPC before the competent court including the High Court.â€​ (Emphasis supplied)

The further contention is that there are no exceptional grounds or reasons for entertaining the petition under Article 32 of the Constitution nor is there

any reason to bypass the procedure under the Code.

Reliance is also placed on the decision of this Court in Amish Devgan vs. Union of India and Others (2021) 1 SCC 1 which in turn referred to the

decisions of this Court in State of H.P. vs. Pirthi Chand and Another (1996) 2 SCC 37 and State of UP vs. OP Sharma (1996) 7 SCC 705 as well as

the decision in Arnab Ranjan Goswami (2020) 14 SCC 12. In Amish Devgan (2021) 1 SCC 1, this Court did not refuse to entertain the petition at the

threshold but proceeded to consider the issues on merits and finally declined the prayer made by the petitioner for quashing of the FIRs. The following

observations are noteworthy: -

“118. We respectfully agree with the aforesaid ratio. Ordinarily we would have relegated the petitioner and asked him to approach the concerned

High Court for appropriate relief, albeit in the present case detailed arguments have been addressed by both sides on maintainability and merits of the

FIRs in question and, therefore, been dealt with by us and rejected at this stage. We do not, in view of this peculiar circumstance, deem it appropriate

to permit the petitioner to open another round of litigation; therefore, we have proceeded to answer the issues under consideration.â€​

(Emphasis supplied)

At the same time, there is a line of cases in which even while exercising jurisdiction under Article 32 of the Constitution of India, this Court was

pleased to quash the concerned FIRs; some such cases being: -

(i) Vijay Shekhar and Another vs. Union of India and Others (2004) 4 SCC 666

(ii) Rini Johar and Another vs. State of Madhya Pradesh and Others (2016) 11 SCC 703

(iii) Monica Kumar and Another vs. State of Uttar Pradesh and Others (2017) 16 SCC 169

(iv) Priya Prakash Varrier and Others vs. State of Telangana and Another (2019) 12 SCC 432

(v) Laxmibai Chandaragi B. and Another vs. State of Karnataka and Others (2021) 3 SCC 360

In Priya Prakash Varrier (2019) 12 SCC 432, the nature of relief claimed was set out in paragraph 1 of the decision whereafter this Court relied

upon the dictum of the Constitution Bench in Ramji Lal Modi vs. State of U.P. AIR (1957) SC 620 that for an offence to come within the parameters

of Section 295-A of the IPC [The Indian Penal Code, 1860], the crime ought to have been committed with deliberate and malicious intention of

outraging the religious feelings of a class. Finding such element to be completely absent, the relief prayed for was granted by this Court. The relevant

observations of this Court were:-

“1. In the instant writ petition preferred under Article 32 of the Constitution of India, the petitioners, namely, the actor, producer and director of the

movie, have prayed for quashing of FIR No. 34 of 2018, dated 14-2-2018, registered at Falaknama Police Station, Hyderabad, Telangana. That apart,

a prayer has also been made that no FIR should be entertained or no complaint under Section 200 of the Code of Criminal Procedure, 1973 should be

dealt with because of the picturisation of the song “Manikya Malaraya Pooviâ€​ by Petitioner 1 in the film, namely, “Oru Adaar Loveâ€​.

It is worthy to note here that the constitutional validity of the said provision was assailed before this Court and a Constitution Bench in Ramji Lal

Modi v. State of U.P. (2021) 3 SCC 360, spoke thus: (AIR pp. 622-23, paras 8-9)

“8. It is pointed out that Section 295-A has been included in Chapter XV, Penal Code which deals with offence relating to religion and not in

Chapter VIII which deals with offences against the public tranquillity and from this circumstance it is faintly sought to be urged, therefore, that

offences relating to religion have no bearing on the maintenance of public order or tranquillity and consequently a law creating an offence relating to

religion and imposing restrictions on the right to freedom of speech and expression cannot claim the protection of clause (2) of Article 19. A reference

to Articles 25 and 26 of the Constitution, which guarantee the right to freedom of religion, will show that the argument is utterly untenable. The right to

freedom of religion assured by those articles is expressly made subject to public order, morality and health. Therefore, it cannot be predicated that

freedom of religion can have no bearing whatever on the maintenance of public order or that a law creating an offence relating to religion cannot

under any circumstances be said to have been enacted in the interests of public order. Those two articles in terms contemplate that restrictions may

be imposed on the rights guaranteed by them in the interests of public order.

The learned counsel then shifted his ground and formulated his objection in a slightly different way. Insults to the religion or the religious beliefs of a

class of citizens of India, may, says the learned counsel, lead to public disorders in some cases, but in many cases they may not do so and, therefore, a

law which imposes restrictions on the citizens’ freedom of speech and expression by simply making insult to religion an offence will cover both

varieties of insults i.e. those which may lead to public disorders as well as those which may not. The law insofar as it covers the first variety may be

said to have been enacted in the interests of public order within the meaning of clause (2) of Article 19, but insofar as it covers the remaining variety

will not fall within that clause. The argument then concludes that so long as the possibility of the law being applied for purposes not sanctioned by the

Constitution cannot be ruled out, the entire law should be held to be unconstitutional and void. We are unable, in view of the language used in the

impugned section, to accede to this argument. In the first place clause (2) of Article 19 protects a law imposing reasonable restrictions on the exercise

of the right to freedom of speech and expression “in the interests of public orderâ€, which is much wider than “for maintenance of†public

order. If, therefore, certain activities have a tendency to cause public disorder, a law penalising such activities as an offence cannot but be held to be a

law imposing reasonable restriction “in the interests of public order†although in some cases those activities may not actually lead to a breach of

public order. In the next place Section 295-A does not penalise any and every act of insult to or attempt to insult the religion or the religious beliefs of

a class of citizens but it penalises only those acts of insults to or those varieties of attempts to insult the religion or the religious beliefs of a class of

citizens, which are perpetrated with the deliberate and malicious intention of outraging the religious feelings of that class. Insults to religion offered

unwittingly or carelessly or without any deliberate or malicious intention to outrage the religious feelings of that class do not come within the section. It

only punishes the aggravated form of insult to religion when it is perpetrated with the deliberate and malicious intention of outraging the religious

feelings of that class. The calculated tendency of this aggravated form of insult is clearly to disrupt the public order and the section, which penalises

such activities, is well within the protection of clause (2) of Article 19 as being a law imposing reasonable restrictions on the exercise of the right to

freedom of speech and expression guaranteed by Article 19(1)(a). Having regard to the ingredients of the offence created by the impugned section,

there cannot, in our opinion, be any possibility of this law being applied for purposes not sanctioned by the Constitution. In other words, the language

employed in the section is not wide enough to cover restrictions both within and without the limits of constitutionally permissible legislative action

affecting the fundamental right guaranteed by Article 19(1)(a) and consequently the question of severability does not arise and the decisions relied

upon by learned counsel for the petitioner have no application to this case.â€​

In Mahendra Singh Dhoni v. Yerraguntla Shyamsundar (2017) 7 SCC 760, the justification for the registration of an FIR under Section 295-A had

come up for consideration before this Court. Appreciating the act done by the petitioner therein, the Court quashed the FIR for an offence under

Section 295-A IPC.

If the ratio of the Constitution Bench is appropriately appreciated, the said provision was saved with certain riders, inasmuch as the larger Bench

had observed that the language employed in the section is not wide enough to cover restrictions, both within and without the limits of constitutionally

permissible legislative action affecting the fundamental right guaranteed by Article 19(1)(a) of the Constitution. The emphasis was laid on the

aggravated form of insult to religion when it is perpetrated with the deliberate and malicious intention of outraging the religious feelings of that class.

….. ….. …..

In view of the aforesaid, we allow the writ petition and quash FIR No. 34 of 2018. We also direct that no FIR under Section 154 or any complaint

under Section 200 of the Code of Criminal Procedure should be entertained against the petitioners because of the picturisation of the song.

However, there shall be no order as to costs.â€​

Notably, this decision rendered by a three Judge Bench of this Court was in the context of right claimed under Article 19(1)(a) of the Constitution,

where the offence alleged was one under Section 295-A of the IPC [The Indian Penal Code, 1860]. Apart from quashing the FIR, this Court also

directed that no FIR or complaint should be entertained against the petitioners because of the picturisation of the concerned song.

In the celebrated case of Romesh Thappar v. The State of Madras 1950 SCR 594, a Constitution Bench of this Court dealt with the preliminary

objection that instead of entertaining a petition under Article 32 of the Constitution, the petitioner be asked to approach the High Court under Article

226 of the Constitution, in following words:-

“ The Advocate-General of Madras appearing on behalf of the respondents raised a preliminary objection, not indeed to the jurisdiction of this

Court to entertain the application under article 32, but to the petitioner resorting to this Court directly for such relief in the first instance. He contended

that, as a matter of orderly procedure, the petitioner should first resort to the High Court at Madras which under article 226 of the Constitution has

concurrent jurisdiction to deal with the matter. He cited criminal revision petitions under section 435 of the Criminal Procedure Code, applications for

bail and applications for transfer under section 24 of the civil Procedure Code as instances where, concurrent jurisdiction having been given in certain

matters to the High Court and the Court of a lower grade, a rule of practice has been established that a party should proceed first to the latter Court

for relief before resorting to the High Court. He referred to Emperor v. Bisheswar Prasad Sinha I.L.R. 56 All. 158, where such a rule of practice was

enforced in a criminal revision case, and called our attention also to certain American decisions Urquhart v. Brown 205 U.S. 179 and Hooney v.

Kolohan 294 U.S. 10, as showing that the Supreme Court of the United States ordinarily required that whatever judicial remedies remained open to the

applicant in Federal and State Courts should be exhausted before the remedy in the Supreme Court- be it habeas corpus or certiorari - would be

allowed. We are of opinion that neither the instances mentioned by the learned Advocate-General nor the American decisions referred to by him are

really analogous to the remedy afforded by article 32 of the Indian Constitution. That article does not merely confer power on this Court, as article 226

does on the High Court, to issue certain writs for the enforcement of the rights conferred by Part III or for any other purpose, as part of its general

jurisdiction. In that case it would have been more appropriately placed among articles 131 to 139 which define that jurisdiction. Article 32 provides a

guaranteed"" remedy for the enforcement of those rights, and this remedial right is itself made a fundamental right by being included in Part III. This

Court is thus constituted the protector and guarantor of fundamental rights, and it cannot, consistently with the responsibility so laid upon it, refuse to

entertain applications seeking protection against infringements of such rights. No similar provision is to be found in the Constitution of the United

States and we do not consider that the American decisions are in point.â€​

The aforestated dictum was followed by another Constitution Bench of this Court in Daryao and others v. The State of U.P. and others (1962) 1

SCR 574 as under:

“ There can be no doubt that the fundamental right guaranteed by Art. 32(1) is a very important safeguard for the protection of the fundamental

rights of the citizens, and as a result of the said guarantee this Court has been entrusted with the solemn task of upholding the fundamental rights of

the citizens of this country. The fundamental rights are intended not only to protect individual's rights but they are based on high public policy. Liberty

of the individual and the protection of his fundamental rights are the very essence of the democratic way of life adopted by the constitution, and it is

the privilege and the duty of this Court to uphold those rights. This Court would naturally refuse to circumscribe them or to curtail them except as

provided by the Constitution itself. It is because of this aspect of the matter that in Romesh Thappar v. The State of Madras 1950 SCR 594, in the

very first year after the Constitution came into force, this Court rejected a preliminary objection raised against the competence of a petition filed under

Art. 32 on the ground that as a matter of orderly procedure the petitioner should first have resorted to the High Court under Art. 226, and observed

that ""this Court in thus constituted the protector and guarantor of the fundamental rights, and it cannot, consistently with the responsibility so laid upon

it, refuse to entertain applications seeking protection against infringements of such rights"".â€​

In Jagisha Arora vs. State of Uttar Pradesh and Another (2019) 6 SCC 619, this Court entertained a petition under Article 32 of the Constitution

against an order of remand passed by the jurisdictional magistrate despite the objection that the order must be challenged in accordance with the

provisions of the Code. The discussion was:-

“2. The fundamental rights guaranteed under the Constitution of India and in particular Articles 19 and 21 of the Constitution of India are non-

negotiable.

The learned Additional Solicitor General appearing on behalf of the State has opposed this allegation on various technical grounds including the

ground that there is an order of remand passed by the jurisdictional Magistrate. It is also contended that the High Court should have first been

approached.

Citing the judgment of this Court in State of Maharashtra v. Tasneem Rizwan Siddiquee (2018) 9 SCC 745 : (2019) 1 SCC (Cri) 386, the learned

Additional Solicitor General argued that the question of whether a writ of habeas corpus could be maintained in respect of a person who was in police

custody pursuant to a remand order passed by the jurisdictional Magistrate in connection with the offence under investigation, had already been settled

by this Court. This application, is, therefore not maintainable. It was argued that the order of remand ought to be challenged in accordance with the

provisions of the Criminal Procedure Code. It was also argued that this Court does not ordinarily entertain writ petitions unless the High Court has first

been approached.

As a matter of self-imposed discipline and considering the pressure of mounting cases on this Court, it has become the practice of this Court to

ordinarily direct that the High Court first be approached even in cases of violation of fundamental rights. However, Article 32 which is itself a

fundamental right cannot be rendered nugatory in a glaring case of deprivation of liberty as in the instant case, where the jurisdictional Magistrate has

passed an order of remand till 22-6-2019 which means that the petitioner's husband Prashant Kanojia would be in custody for about 13/14 days for

putting up posts/tweets on the social media.

We are not inclined to sit back on technical grounds. In exercise of power under Article 142 of the Constitution of India this Court can mould the

reliefs to do complete justice.

We direct that the petitioner's husband be immediately released on bail on conditions to the satisfaction of the jurisdictional Chief Judicial

Magistrate. It is made clear that this order is not to be construed as an approval of the posts/tweets in the social media. This order is passed in view of

the excessiveness of the action taken.â€​

Thus, the practice of directing that the High Court be approached first even in cases of violation of fundamental rights, is more of a self-imposed

discipline by this Court; but in glaring cases of deprivation of liberty, this Court has entertained petitions under Article 32 of the Constitution. We may,

at this stage, also notice the following observations made in Union of India vs. Paul Manickam and Another (2003) 8 SCC 342:-

“22. Another aspect which has been highlighted is that many unscrupulous petitioners are approaching this Court under Article 32 of the

Constitution challenging the order of detention directly without first approaching the High Courts concerned. It is appropriate that the High Court

concerned under whose jurisdiction the order of detention has been passed by the State Government or Union Territory should be approached first. In

order to invoke the jurisdiction under Article 32 of the Constitution to approach this Court directly, it has to be shown by the petitioner as to why the

High Court has not been approached, could not be approached or it is futile to approach the High Court. Unless satisfactory reasons are indicated in

this regard, filing of petition in such matters directly under Article 32 of the Constitution is to be discouraged.â€​

We have therefore considered the instant case in the light of the principles emanating from all the aforementioned decisions.

Apart from the fact that the right claimed by the petitioner is one under Article 19 (1) (a) of the Constitution which was in the forefront in Romesh

Thappar 1950 SCR 594, Priya Prakash Varrier (2019) 12 SCC 432, Jagisha Arora (2019) 6 SCC 619 and Amish Devgan (2021) 1 SCC 1 in our view,

the second prayer made by the petitioner can effectively be considered only in a writ petition. Going by the nature of the second prayer, relegating the

petitioner to file a petition under Article 226 of the Constitution, may not be appropriate. Rather, the issue must ideally be settled by this Court.

Consequently, we do not accept the preliminary objection raised by the respondents and we proceed to deal with the merits and consider the matter

with respect to both the prayers.

After stating that in his Talk Show uploaded on 30.03.2020, the petitioner had asserted that the Prime Minister used deaths and terror attacks to

garner votes and that the Prime Minister garnered votes through acts of terrorism, the F.I.R. stated, “This directly amounts to inciting violence

amongst the citizens and will definitely disturb public tranquillity. This is an act of instigating violence against the Government and the Prime

Minister.†It was also stated, “the petitioner creates panic amongst the public and disturbs public peace by trying to spread false information, such

as… the Government does not have enough testing facilities which is absolutely false.â€​

According to the F.I.R. “…by making such false statements, Mr.Vinod Dua spread fear amongst the people. This video will only create a situation

of unrest amongst the public which will result in panic and people not obeying the lockdown to come out and hoard essentials which is absolutely

unnecessary.…. The rumours were spread with intent to cause, or which is likely to cause, fear or alarm to the public or to any section of the public,

whereby any person may be induced to commit an offence against the State or against the public tranquillity.â€​

On facts, it has been established that the statements attributed to the petitioner that the Prime Minister had used deaths and terror attacks to

garner votes or that the Prime Minister had garnered votes through acts of terrorism, were not made in the Talk Show. The true translation of the

original episode in Hindi, has been placed on record. No such assertions find place in the true translation nor were any objections raised that the

translated version was in any way incorrect. The petitioner did say that the air strikes by India on Balakot and attacks on Pathankot and Pulwama

were used as political events to garner votes but no allegations were made against the Prime Minister as was stated in the F.I.R.

It is true that some of the portions of the Talk Show do assert that there were not enough testing facilities; that there was no information as to the

quantum of PPE kits/ suits, N95 masks, and masks of three ply that were available in the country; that the respiratory devices and sanitizers were

being exported till 24th March (2020) instead of keeping them for use in the country; that the supply claims got disrupted due to blockage of roads; and

that the migrant workers was a huge issue. It was also asserted that with supply claims being closed, some people had feared food riots, which had

not happened in the country. These statements were subject matter of considerable debate by the learned Counsel and the principal question is

whether these statements were merely in the nature of critical appraisal of the performance of the Government or were designed to create unrest

amongst the public.

The scope of section 124(A) of the IPC [The Indian Penal Code, 1860] was considered by a Constitution Bench of this Court in Kedar Nath Singh

v. State of Bihar (1962) Supp. 2 SCR 769.

28.1 The conviction of Kedar Nath Singh under Sections 124A and 505(b) of the IPC [The Indian Penal Code, 1860] was affirmed by the High Court;

and the view taken by the High Court was paraphrased as under:

“In the course of his judgment, the learned Judge observed that the subject-matter of the charge against the appellant was nothing but a vilification

of the Government; that it was full of incitements to revolution and that the speech taken as a whole was certainly seditious. It is not a speech

criticising any particular policy of the Government or criticising any of its measures. He held that the offences both under Sections 124-A and 505(b)

of the Indian Penal Code had been made out.â€​

28.2 This Court dealt with the decisions in Bangobashi case (Queen Empress v. Jogendra Chunder Bose (1892) I.L.R. 19 Cal. 35) and Queen-

Empress v. Balgangaddhar Tilak (1898) I.L.R. 22 Bom. 112., as under:

“The first case in India that arose under the section is what is known as the Bangobasi case (Queen-Empress v. Jogendra Chunder Bose (1892)

I.L.R. 19 Cal. 35 which was tried by a jury before Sir Comer Petheram, C.J. While charging the jury, the learned Chief Justice explained the law to

the jury in these terms:

“Disaffection means a feeling contrary to affection, in other words, dislike or hatred. Disapprobation means simply disapproval. It is quite possible

to disapprove of a man's sentiments or action and yet to like him. The meaning of the two words is so distinct that I feel it hardly necessary to tell you

that the contention of Mr Jackson cannot be sustained. If a person uses either spoken or written words calculated to create in the minds of the

persons to whom they are addressed a disposition not to obey the lawful authority of the Government, or to subvert or resist that authority, if and when

occasion should arise, and if he does so with the intention of creating such a disposition in his hearers or readers, he will be guilty of the offence of

attempting to excite disaffection within the meaning of the section, though no disturbance is brought about by his words or any feeling of disaffection,

in fact, produced by them. It is sufficient for the purposes of the section that the words used are calculated to excite feelings of ill-will against the

Government and to hold it up to the hatred and contempt of the people, and that they were used with the intention to create such feeling.â€​

The next case is the celebrated case of Queen-Empress v. Balgangadhar Tilak (1898) I.L.R. 22 Bom. 112. which came before the Bombay High

Court. The case was tried by a jury before Strachey, J. The learned Judge, in the course of his charge to the jury, explained the law to them in these

terms:

“The offence as defined by the first clause is exciting or attempting to excite feelings of disaffection to the Government. What are ‘feelings of

disaffection’? I agree with Sir Comer Petheram in the Bangobasi case that disaffection means simply the absence of affection. It means hatred,

enmity, dislike, hostility, contempt and every form of ill-will to the Government. ‘Disloyalty’ is perhaps the best general term, comprehending

every possible form of bad feeling to the Government. That is what the law means by the disaffection which a man must not excite or attempt to

excite; he must not make or try to make others feel enmity of any kind towards the Government. You will observe that the amount or intensity of the

disaffection is absolutely immaterial except perhaps in dealing with the question of punishment: if a man excites or attempts to excite feelings of

disaffection, great or small, he is guilty under the section. In the next place, it is absolutely immaterial whether any feelings of disaffection have been

excited or not by the publication in question. It is true that there is before you a charge against each prisoner that he has actually excited feelings of

disaffection to the Government. If you are satisfied that he has done so, you will, of course, find him guilty. But if you should hold that that charge is

not made out, and that no one is proved to have been excited to entertain feelings of disaffection to the Government by reading these articles, still that

alone would not justify you in acquitting the prisoners. For each of them is charged not only with exciting feelings of disaffection, but also with

attempting to excite such feelings. You will observe that the section places on absolutely the same footing the successful exciting of feelings of

disaffection and the unsuccessful attempt to excite them, so that, if you find that either of the prisoners has tried to excite such feelings in others, you

must convict him even if there is nothing to show that he succeeded. Again, it is important that you should fully realise another point. The offence

consists in exciting or attempting to excite in others certain bad feelings towards the Government. It is not the exciting or attempting to excite mutiny

or rebellion, or any sort of actual disturbance, great or small. Whether any disturbance or outbreak was caused by these articles, is absolutely

immaterial. If the accused intended by the articles to excite rebellion or disturbance, his act would doubtless fall within Section 124-A, and would

probably fall within other sections of the Penal Code. But even if he neither excited nor intended to excite any rebellion or outbreak or forcible

resistance to the authority of the Government, still if he tried to excite feelings of enmity to the Government, that is sufficient to make him guilty under

the section. I am aware that some distinguished persons have thought that there can be no offence against the section unless the accused either

counsels or suggests rebellion or forcible resistance to the Government. In my opinion, that view is absolutely opposed to the express words of the

section itself, which as plainly as possible makes the exciting or attempting to excite certain feelings, and not the inducing or attempting to induce to

any course of action such as rebellion or forcible resistance, the test of guilt. I can only account for such a view by attributing it to a complete

misreading of the explanation attached to the section, and to a misapplication of the explanation beyond its true scope.â€​

28.3 This Court then considered the further proceedings taken up after Balgangadhar Tilak was found guilty: -

“……The Jury, by a majority of six to three, found Shri Balgangadhar Tilak guilty. Subsequently, he, on conviction, applied under clause 41 of the

Letters Patent for leave to appeal to the Privy Council. The application was heard by a Full Bench consisting of Farran, C.J., Candy and Strachey, JJ.

It was contended before the High Court at the leave stage, inter alia, that the sanction given by the Government was not sufficient in law in that it had

not set out the particulars of the offending articles, and, secondly, that the Judge misdirected the jury as to the meaning of the word “disaffectionâ€

insofar as he said that it might be equivalent to “absence of affectionâ€. With regard to the second point, which is the only relevant point before us,

the Full Bench expressed itself to the following effect:

“The other ground upon which Mr Russell has asked us to certify that this is a fit case to be sent to Her Majesty in Council, is that there has been

a misdirection, and he based his argument on one major and two minor grounds. The major ground was that the section cannot be said to have been

contravened unless there is a direct incitement to stir up disorder or rebellion. That appears to us to be going much beyond the words of the section,

and we need not say more upon that ground. The first of the minor points is that Mr Justice Strachey in summing up the case to the jury stated that

disaffection meant the ‘absence of affection’. But although if that phrase had stood alone it might have misled the jury, yet taken in connection

with the context we think it is impossible that the jury could have been misled by it. That expression was used in connection with the law as laid down

by Sir Comer Petheram in Calcutta in the Bangaboshi case. There the Chief Justice instead of using the words absence of affection used the words

‘contrary to affection’. If the words ‘contrary to affection’ had been used instead of ‘absence of affection’ in this case there can

be no doubt that the summing up would have been absolutely correct in this particular. But taken in connection with the context it is clear that by the

words ‘absence of affection’ the learned Judge did not mean the negation of affection, but some active sentiment on the other side. Therefore

on that point we consider that we cannot certify that this is a fit case for appeal.

In this connection it must be remembered that it is not alleged that there has been a miscarriage of justice.â€​

After making those observations, the Full Bench refused the application for leave. The case was then taken to Her Majesty in Council, by way of

application for special leave to appeal to the Judicial Committee. Before Their Lordships of the Privy Council, Asquith, Q.C., assisted by counsel of

great experience and eminence like Mayne, W.C. Bannerjee and others, contended that there was a misdirection as to the meaning of Section 124-A

of the Penal Code in that the offence had been defined in terms too wide to the effect that “disaffection†meant simply “absence of

affectionâ€, and that it comprehended every possible form of bad feeling to the Government. In this connection reference was made to the

observations of Petheram, C.J. in Queen-Empress v. Jogendra Chander Bose (1892) I.L.R. 19 Cal. 35. It was also contended that the appellant's

comments had not exceeded what in England would be considered within the functions of a public journalist, and that the misdirection complained of

was of the greatest importance not merely to the affected person but to the whole of the Indian press and also to all Her Majesty's subjects; and that it

injuriously affected the liberty of the press and the right to free speech in public meetings. But in spite of the strong appeal made on behalf of the

petitioner for special leave, the Lord Chancellor, delivering the opinion of the Judicial Committee, while dismissing the application, observed that taking

a view of the whole of the summing up they did not see any reason to dissent from it, and that keeping in view the Rules which Their Lordships

observed in the matter of granting leave to appeal in criminal cases, they did not think that the case raised questions which deserve further

consideration by the Privy Council, (vide Gangadhar Tilak v. Queen-Empress. (1897) L.R. 25 I.A. 1â€​

28.4 Thereafter, the decision of the Federal Court in Niharendu Dutt Majumdar v. The King Emperor (1942) F.C.R. 38 was dealt with and it was

noticed that the statement of law made by the Federal Court was not accepted by the Privy Council. The discussion was: -

“While dealing with a case arising under Rule 34(6)(e) of the Defence of India Rules under the Defence of India Act (35 of 1939), Sir Maurice

Gwyer, C.J., speaking for the Federal Court, made the following observations in the case of Niharendu Dutt Majumdar v. King-Emperor (1942)

F.C.R. 38 and has

pointed out that the language of Section 124-A of the Indian Penal Code, which was in pari materia with that of the Rule in question, had been adopted

from the English Law, and referred with approval to the observations of Fitzerald, J., in the case quoted above; and made the following observations

which are quite apposite;

“… generally speaking, we think that the passage accurately states the law as it is to be gathered from an examination of a great number of

judicial pronouncements.

The first and most fundamental duty of every Government is the preservation of order, since order is the condition precedent to all civilisation and the

advance of human happiness. This duty has no doubt been sometimes performed in such a way as to make the remedy worse than the disease; but it

does not cease to be a matter of obligation because some on whom the duty rests have performed it ill. It is to this aspect of the functions of

Government that in our opinion the offence of sedition stands related. It is the answer of the State to those who, for the purpose of attacking or

subverting it, seek (to borrow from the passage cited above) to disturb its tranquillity, to create public disturbance and to promote disorder, or who

incite others to do so. Words, deeds or writings constitute sedition, if they have this intention or this tendency; and it is easy to see why they may also

constitute sedition, if they seek, as the phrase is, to bring Government into contempt. This is not made an offence in order to minister to the wounded

vanity of Government, but because where Government and the law cease to be obeyed because no respect is felt any longer for them, only anarchy

can follow. Public disorder, or the reasonable anticipation or likelihood of public disorder, is thus the gist of the offence. The acts or words complained

of must either incite to disorder or must be such as to satisfy reasonable men that that is their intention or tendency.â€​

This statement of the law was not approved by Their Lordships of the Judicial Committee of the Privy Council in the case of King-Emperor v.

Sadashiv Narayan Bhalerao 4 IA 89. The Privy Council, after quoting the observations of the learned Chief Justice in Niharendu case (1942) F.C.R.

38 while disapproving of the decision of the Federal Court, observed that there was no statutory definition of “sedition†in England, and the

meaning and content of the crime had to be gathered from many decisions.â€​

(Emphasis supplied)

28.5 The conflict in the decision of the Federal Court and that of the Privy Council was thereafter noticed by this Court as follows:

“Thus, there is a direct conflict between the decision of the Federal Court in Niharendu case 74 IA 89 and of the Privy Council in a number of

cases from India and the Gold Coast, referred to above. It is also clear that either view can be taken and can be supported on good reasons. The

Federal Court decision takes into consideration, as indicated above, the pre-existing Common Law of England in respect of sedition. It does not appear

from the report of the Federal Court decision that the rulings aforesaid of the Privy Council had been brought to the notice of Their Lordships of the

Federal Court.â€​

28.6 The scope of section 124A of the IPC [The Indian Penal Code, 1860] was considered thus: -

“The section was amended by the Indian Penal Code Amendment Act (IV of 1898). As a result of the amendment, the single explanation to the

section was replaced by three separate explanations as they stand now. The section, as it now stands in its present form, is the result of the several

A.O.s of 1937, 1948 and 1950, as a result of the constitutional changes, by the Government of India Act, 1935, by the Independent Act of 1947 and by

the Indian Constitution of 1950. Section 124A, as it has emerged after successive amendments by way of adaptations as aforesaid, reads as follows:

“Whoever by words, either spoken or written, or by signs or by visible representation, or otherwise, brings or attempts to bring into hatred or

contempt, or excites or attempts to excite disaffection towards the Government established by law in India shall be punished with transportation for life

or any shorter term to which fine may be added or with imprisonment which may extend to three years, to which fine may be added, or with fine.

Explanation 1. The expression “disaffectionâ€​ includes disloyalty and all feelings of enmity.

Explanation 2. Comments expressing disapprobation of the measures of the Government with a view to obtain their alteration by lawful means, without

exciting or attempting to excite hatred, contempt or disaffection do not constitute an offence under this section.

Explanation 3, Comments expressing disapprobation of the administrative or other action of the Government without exciting or attempting to excite

hatred, contempt or disaffection, do not constitute an offence under this section.â€​

This offence, which is generally known as the offence of Sedition, occurs in Chapter VI of the Indian Penal Code, headed ‘Of offences against the

State’. This species of offence against the State was not an invention of the British Government in India, but has been known in England for

centuries. Every State, whatever its form of Government, has to be armed with the power to punish those who, by their conduct, jeopardise the safety

and stability of the State, or disseminate such feeling of disloyalty as have the tendency to lead to the disruption of the State or to public disorder. In

England, the crime has thus been described by Stephen in his Commentaries on the Laws of England, 21st Edition, volume IV, at pages 141-142, in

these words:

“Section IX. Sedition and Inciting to Disaffection â€" We are now concerned with conduct which, on the one hand, fall short of treason, and on the

other does not involve the use of force or violence. The law has here to reconcile the right of private criticism with the necessity of securing the safety

and stability of the State. Sedition may be defined as conduct which has, either as its object or as its natural consequence, the unlawful display of

dissatisfaction with the Government or with the existing order of society.

The seditious conduct may be by words, by deed, or by writing. Five specific heads of sedition may be enumerated according to the object of the

accused. This may be either.

to excite disaffection against the King, Government, or Constitution, or against Parliament or the administration of justice;

to promote by unlawful means, any alteration in Church or State;

to incite a disturbance of the peace ;

to raise discontent among the King’s subjects ;

to excite class hatred.

It must be observed that criticism on political matters is not of itself sedition. The test is the manner in which it is made. Candid and honest discussion

is permitted. The law only interferes when the discussion passes the bounds of fair criticism. More especially will this be the case when the natural

consequence of the prisoner’s conduct is to promote public disorder.â€​

This statement of the law is derived mainly from the address to the Jury by Fitzerald, J., in the case of Reg v. Alexander Martin Sullivan (1867-71) 11

Cox's Criminal Law Cases, 44 at p. 45. In the course of his address to the Jury, the learned Judge observed as follows:

“Sedition is a crime against society, nearly allied to that of treason and it frequently precedes treason by a short interval. Sedition in itself is a

comprehensive term, and it embraces all those practices, whether by word, deed or writing, which are calculated to disturb the tranquillity of the State,

and lead ignorant persons to endeavour to subvert the Government and the laws of the empire. The objects of sedition generally are to induce

discontent and insurrection, and stir up opposition to the Government, and bring the administration of justice into contempt; and the very tendency of

sedition is to incite the people to insurrection and rebellion. Sedition has been described as disloyalty in action, and the law considers as sedition all

those practices which have for their object to excite discontent or dissatisfaction, to create public disturbance, or to lead to civil war; to bring into

hatred or contempt the Sovereign or the Government, the laws or constitution of the realm, and generally all endeavours to promote public disorder.â€​

That the law has not changed during the course of the centuries is also apparent from the following statement of the law by Coleridge, J., in the course

of his summing up to the Jury in the case of Rex v. Aldred (1911-13) 22 Cox's Criminal Law Cases, 1 at p. 3:

“Nothing is clearer than the law on this head â€" namely, that whoever by language, either written or spoken, incites or encourages others to use

physical force or violence in some public matter connected with the State, is guilty of publishing a seditious libel. The word ‘sedition’ in its

ordinary natural signification denotes a tumult, an insurrection, a popular commotion, or an uproar; it implies violence or lawlessness in some

form….â€​

In that case, the learned Judge was charging the Jury in respect of the indictment which contained the charge of seditious libel by a publication by the

defendant.â€​

28.6.1 Finally, while considering the applicability of Section 124A of the IPC [The Indian Penal Code, 1860], especially in the context of the Right

guaranteed under Article 19(1)(a) of the Constitution, this Court concluded: -

“It has not been questioned before us that the fundamental right guaranteed by Article 19(1)(a) of the freedom of speech and expression is not an

absolute right. It is common ground that the right is subject to such reasonable restrictions as would come within the purview of clause (2), which

comprises (a) security of the State, (b) friendly relations with foreign States, (c) public order, (d) decency or morality, etc. etc. With reference to the

constitutionality of Section 124-A or Section 505 of the Indian Penal Code, as to how far they are consistent with the requirements of clause (2) of

Article 19 with particular reference to security of the State and public order, the section, it must be noted, penalises any spoken or written words or

signs or visible representations, etc. which have the effect of bringing, or which attempt to bring into hatred or contempt or excites or attempts to

excite disaffection towards the Government established by law. Now, the expression “the Government established by law†has to be distinguished

from the persons for the time being engaged in carrying on the administration.

“Government established by law†is the visible symbol of the State. The very existence of the State will be in jeopardy if the Government

established by law is subverted. Hence, the continued existence of the Government established by law is an essential condition of the stability of the

State. That is why “seditionâ€, as the offence in Section 124-A has been characterised, comes, under Chapter VI relating to offences against the

State. Hence, any acts within the meaning of Section 124-A which have the effect of subverting the Government by bringing that Government into

contempt or hatred, or creating disaffection against it, would be within the penal statute because the feeling of disloyalty to the Government established

by law or enmity to it imports the idea of tendency to public disorder by the use of actual violence or incitement to violence. In other words, any

written or spoken words, etc. which have implicit in them the idea of subverting Government by violent means, which are compendiously included in

the term “revolutionâ€, have been made penal by the section in question. But the section has taken care to indicate clearly that strong words used

to express disapprobation of the measures of Government with a view to their improvement or alteration by lawful means would not come within the

section. Similarly, comments, however strongly worded, expressing disapprobation of actions of the Government, without exciting those feelings which

generate the inclination to cause public disorder by acts of violence, would not be penal. In other words, disloyalty to Government established by law is

not the same thing as commenting in strong terms upon the measures or acts of Government, or its agencies, so as to ameliorate the condition of the

people or to secure the cancellation or alteration of those acts or measures by lawful means, that is to say, without exciting those feelings of enmity

and disloyalty which imply excitement to public disorder or the use of violence.

It has not been contended before us that if a speech or a writing excites people to violence or have the tendency to create public disorder, it would not

come within the definition of “seditionâ€. What has been contended is that a person who makes a very strong speech or uses very vigorous words

in a writing directed to a very strong criticism of measures of Government or acts of public officials, might also come within the ambit of the penal

section. But in our opinion, such words written or spoken would be outside the scope of the section. In this connection, it is pertinent to observe that

the security of the State, which depends upon the maintenance of law and order is the very basic consideration upon which legislation, with a view to

punishing offences against the State, is undertaken. Such a legislation has, on the one hand, fully to protect and guarantee the freedom of speech and

expression, which is the sine qua non of a democratic form of Government that our Constitution has established. This Court, as the custodian and

guarantor of the fundamental rights of the citizens, has the duty cast upon it of striking down any law which unduly restricts the freedom of speech

and expression with which we are concerned in this case. But the freedom has to be guarded against becoming a licence for vilification and

condemnation of the Government established by law, in words which incite violence or have the tendency to create public disorder. A citizen has a

right to say or write whatever he likes about the Government, or its measures, by way of criticism or comment, so long as he does not incite people to

violence against the Government established by law or with the intention of creating public disorder. The Court has, therefore, the duty cast upon it of

drawing a clear line of demarcation between the ambit of a citizen's fundamental right guaranteed under Article 19(1)(a) of the Constitution and the

power of the legislature to impose reasonable restrictions on that guaranteed right in the interest of, inter alia, security of the State and public order.

We have, therefore, to determine how far the Sections 124-A and 505 of the Indian Penal Code could be said to be within the justifiable limits of

legislation. If it is held, in consonance with the views expressed by the Federal Court in the case of Niharendu Dutt Majumdar v. King-Emperor

(1942) F.C.R. 38 that the gist of the offence of “sedition†is incitement to violence or the tendency or the intention to create public disorder by

words spoken or written, which have the tendency or the effect of bringing the Government established by law into hatred or contempt or creating

disaffection in the sense of disloyalty to the State, in other words bringing the law into line with the law of sedition in England, as was the intention of

the legislators when they introduced Section 124-A into the Indian Penal Code in 1870 as aforesaid, the law will be within the permissible limits laid

down in clause (2) of Article 19 of the Constitution. If on the other hand we give a literal meaning to the words of the section, divorced from all the

antecedent background in which the law of sedition has grown, as laid down in the several decisions of the Judicial Committee of the Privy Council, it

will be true to say that the section is not only within but also very much beyond the limits laid down in clause (2) aforesaid.

In view of the conflicting decisions of the Federal Court and of the Privy Council, referred to above, we have to determine whether and how far the

provisions of Sections 124-A and 505 of the Indian Penal Code have to be struck down as unconstitutional. If we accept the interpretation of the

Federal Court as to the gist of criminality in an alleged crime of sedition, namely, incitement to disorder or tendency or likelihood of public disorder or

reasonable apprehension thereof, the section may lie within the ambit of permissible legislative restrictions on the fundamental right of freedom of

speech and expression. There can be no doubt that apart from the provisions of clause (2) of Article 19, Sections 124-A and 505 are clearly violative

of Article 19(1)(a) of the Constitution. But then we have to see how far the saving clause, namely, clause (2) of Article 19 protects the sections

aforesaid. Now, as already pointed out, in terms of the amended clause (2), quoted above, the expression “in the interest of … public order†are

words of great amplitude and are much more comprehensive then the expression “for the maintenance ofâ€, as observed by this Court in the case

of Virendra v. State of Punjab (1958) SCR 308 at p. 317. Any law which is enacted in the interest of public order may be saved from the vice of

constitutional invalidity. If, on the other hand, we were to hold that even without any tendency to disorder or intention to create disturbance of law and

order, by the use of words written or spoken which merely create disaffection or feelings of enmity against the Government, the offence of sedition is

complete, then such an interpretation of the sections would make them unconstitutional in view of Article 19(1)(a) read with clause (2). It is well

settled that if certain provisions of law construed in one way would make them consistent with the Constitution, and another interpretation would

render them unconstitutional, the Court would lean in favour of the former construction. The provisions of the sections read as a whole, along with the

explanations, make it reasonably clear that the sections aim at rendering penal only such activities as would be intended, or have a tendency, to create

disorder or disturbance of public peace by resort to violence. As already pointed out, the explanations appended to the main body of the section make

it clear that criticism of public measures or comment on Government action, however strongly worded, would be within reasonable limits and would be

consistent with the fundamental right of freedom of speech and expression. It is only when the words, written or spoken, etc. which have the

pernicious tendency or intention of creating public disorder or disturbance of law and order that the law steps in to prevent such activities in the

interest of public order. So construed, the section, in our opinion, strikes the correct balance between individual fundamental rights and the interest of

public order. It is also well settled that in interpreting an enactment the Court should have regard not merely to the literal meaning of the words used,

but also take into consideration the antecedent history of the legislation, its purpose and the mischief it seeks to suppress [vide (1) Bengal Immunity

Company Limited v. State of Bihar (1955) 2 SCR 603 and (2) R.M.D. Chamarbaugwala v. Union of India (1957) SCR 930.] Viewed in that light, we

have no hesitation in so construing the provisions of the sections impugned in these cases as to limit their application to acts involving intention or

tendency to create disorder, or disturbance of law and order, or incitement to violence.

We may also consider the legal position, as it should emerge, assuming that the main Section 124-A is capable of being construed in the literal sense in

which the Judicial Committee of the Privy Council has construed it in the cases referred to above. On that assumption, is it not open to this Court to

construe the section in such a way as to avoid the alleged unconstitutionality by limiting the application of the section in the way in which the Federal

Court intended to apply it? In our opinion, there are decisions of this Court which amply justify our taking that view of the legal position. This Court, in

the case of R.M.D. Chamarbaugwalla v. Union of India (1957) SCR 930 has examined in detail the several decisions of this Court, as also of the

courts in America and Australia. After examining those decisions, this Court came to the conclusion that if the impugned provisions of a law come

within the constitutional powers of the legislature by adopting one view of the words of the impugned section or Act, the Court will take that view of

the matter and limit its application accordingly, in preference to the view which would make it unconstitutional on another view of the interpretation of

the words in question. In that case, the Court had to choose between a definition of the expression “Prize Competitions†as limited to those

competitions which were of a gambling character and those which were not. The Court chose the former interpretation which made the rest of the

provisions of the Act, Prize Competitions Act (42 of 1955), with particular reference to Sections 4 and 5 of the Act and Rules 11 and 12 framed

thereunder, valid. The Court held that the penalty attached only to those competitions which involved the element of gambling and those competitions

in which success depended to a substantial degree on skill were held to be out of the purview of the Act. The ratio decidendi in that case, in our

opinion, applied to the case in hand insofar as we propose to limit its operation only to such activities as come within the ambit of the observations of

the Federal Court, that is to say, activities involving incitement to violence or intention or tendency to create public disorder or cause disturbance of

public peace.â€​

(Emphasis supplied)

28.7 It may be noted here that the appeal of Kedar Nath Singh (1962) Supp. 2 SCR 769 was dismissed by this Court, affirming the view taken by the

Courts below that the speech, taken as a whole, was seditious.

28.8 This Court, thus, did not follow the decisions of the Privy Council in Balgangadhar Tilak vs. Queen Empress (1897) L.R. 25 I.A. 1. and in King

Emperor vs. Sadashiv Narayan Bhalerao 4 IA 89 but held that the operation of Section 124A of the IPC [The Indian Penal Code, 1860] must be

limited only to such activities as come within the ambit of the observations of the Federal Court.

It may, therefore, be necessary to deal with the aforesaid decisions of the Privy Council and that of the Federal Court in some detail.

Accused, Sadashiv Narayan Bhalerao had distributed certain pamphlets on 26.01.1943 in respect of which he was tried for having committed

offence punishable under Rule 38(5) read with Rule 34 of the Defence of India Rules. The relevant statutory provisions as quoted in the decision of

the Privy Council were :-

“The Defence of India Rules, which were made by the Central Government under S. 2 of the Defence of India Act, 1939 (XXXV of 1939) - so

far as material - provided as follows :

34.(6) prejudicial act' means any act which is intended or is likely-

….. ….. …..

(e) to bring into hatred or contempt, or to excite disaffection towards, His Majesty or the Crown Representative or the Government established by law

in British India or in any other part of His Majesty's dominions;

….. ….. …..

(g) to cause fear or alarm to the public or to any section of the public; ….. ….. …..

34.(7) ‘prejudicial report’ means any report, statement or visible representation, whether true or false, which, or the publishing of which, is, or is

an incitement to the commission of, a prejudicial act as defined in this rule; ….. ….. …..

38.(i) No person shall, without lawful authority or excuse,

….. ….. …..

(c) make, print, publish or distribute any document containing, or spread by any other means whatsoever, any prejudicial report; ….. ….. …..

(5) If any person contravenes any of the provisions of this rule, he shall be punishable with imprisonment for a term which may extend to five years or

with fine or with both.

30.1 The trial Magistrate had acquitted the accused. The appeal by the Crown having been dismissed, the matter was taken up before the Privy

Council. Some of the relevant passages from the decision of the Privy Council were: -

“Their Lordships are unable to accept the test laid down by the learned Chief Justice, as applicable in India. Their Lordships agree, for the

purposes of the present appeal, that there is no material distinction between r. 34, sub-r.6, sub-para. (e), and S. 124A, Penal Code, though it might be

suggested that the words ""an act which is intended or likely to bring"" in the Rule are wider than the words ""brings or attempts to bring"" in the Code.

They further agree with the learned Chief Justice that the omission in the rule of the three explanations in the Code should not lead to any difference

in construction.

The word ""sedition"" does not occur either in S. 124A or in the Rule; it is only found as a marginal note to S. 124A, and is not an operative part of the

section, but merely provides the name by which the crime defined in the section will be known. There can be no justification for restricting the

contents of the section by the marginal note. In England there is no statutory definition of sedition; its meaning and content have been laid down in

many decisions, some of which are referred to by the Chief Justice, but these decisions are not relevant when you have a statutory definition of that

which is termed sedition, as we have in the present case.

…. ….. …..

In Wallace-Joshnson v. The King (1940) A.C. 231 under sub-s.8 of S.326 of the Criminal Code of the Gold Coast, “seditious intention†was

defined as an intention “to bring into hatred or contempt or to excite disaffection against. . . . . the Government of the Gold Coast as by law

established.†It was held by this Board that the words were clear and unambiguous, and that incitement to violence was not a necessary ingredient of

the crime of sedition as thereby defined.

In conclusion, their Lordships will only add that the amendments of S.124A in 1898, the year after Tilak’s case (3), by the inclusion of hatred or

contempt and the addition of the second and third explanations, did not affect or alter the construction of the section laid down in Tilak’s case (3),

and, in their opinion, if the Federal Court, in Niharendu’s case (5) had given their attention to Tilak’s case (3), they should have recognized it

as an authority on the construction of S.124A by which they were bound.

Their Lordship are accordingly of opinion that the appeal should be allowed and that the judgments and orders of the courts below should be set aside,

and that it should be declared that it is not an essential ingredient of a prejudicial act as defined in sub-para. (e) of r.34, sub-r.6, of the Defence of

India Rules that it should be an act which is intended or is likely to incite to public disorder.â€​

We may also note the submission (1897) LR 25 I.A. 1 at 6 made on behalf of Balgangadhar Tilak before the Privy Council which was

paraphrased in the report as under: -

“Asquith, Q.C. (Mayne, G. H. Blair, and W.C. Bonnerjee with him), for the petitioner, contended that this was a case in which an appeal should be

admitted. The misdirection as to the meaning of Art.124A of the Penal Code raised a question of great and general importance within the meaning of

Reg v. Bertrand. (1) The Judge’s direction was objected to in that it defined the offence created by S.124A in terms too wide, to the effect that

disaffection meant simply absence of affection, that it meant a feeling (not translated into overt act) of hatred, enmity, dislike, hostility, contempt, and

any form of ill-will to the Government; that disloyalty was perhaps the best term, and that it comprehended every possible form of bad feeling to the

Government; that a man must not make or try to make others feel enmity of any kind against the Government; that if a man expresses condemnation

of the measures legislative or executive of the Government he was within his right, but that if he went further and held up the Government itself to the

hatred and contempt of his readers by the imputation of motives or by denouncing its foreign origin or character, that then he was guilty under the

Section. Reference was made to the definition of the word “disaffection†by Petheram C.J. in Queen Empress v. Jogendra Chunder Bose and

Others 294 U.S. 10.

It was contended that Tilak’s comments had not exceeded what in England would be considered within the functions of a public journalist. It was

further contended that the misdirection complained of was of the greatest importance, not merely to the petitioner, but to the whole of the Indian press,

and also to all the Indian subjects of the Crown. It affected injuriously the liberty of the press, the right to free speech and public meeting, and the right

to petition for redress of grievances.â€​

31.1 In this respect, the address [“Trial of Tilakâ€: 2nd Edition., published by Publications Division, Ministry of Information and Broadcasting,

Government of India.] made by Balgangadhar Tilak to the Jury, during the course of his trial, may also be noted. Some of the passages from the

address were :-

“To excite feelings of disaffection means that by your act you must heighten feelings of disaffection when they exist or create them when they do

not. If you do not do anything to excite feelings, if you merely express, if you merely report, if you only express sentiments which exist at the time,

surely your act does not come under Section 124A. Nay, more, you may create a feeling of disapprobation. I can say with impunity something is bad;

it ought to be remedied. I have to write; I have a right to do that and if I find fault it is only natural that some ill-feeling is created. . . . So in this

approbation some ill feeling is necessarily implied. That is the meaning of Explanation 2 to the Section; it refers to “Comments expressing

disapprobation of the measures of the Government.†When I say that Government is going wrong, evidently, I say something which the authorities

may not like. That is not sedition; if that were so, there could be no progress at all and we shall have to be content at the end of the 20th century with

what we have at present. True progress comes of agitation; and you are bound to consider the defects pointed out and discussed and the reforms

proposed and to look to the real intention of the man. …..

….. ….. …..

Then there is another expression to which I wish to draw your attention; and it is “Government established by law in British Indiaâ€.

‘Government’ here does not mean the Executive or the Judiciary but it means Government in the abstract. The word ‘Government’ is

defined in the Indian Penal Code and includes any officer, even a polite constable. It does not mean that if I say a police man is not doing his duty then

I am guilty of sedition. Go up higher. If certain officials have not been doing their duty, I have every right to say that these officials should be

discharged; there should be stricter supervision and that particular departments should be altered. So long as the word “Government†is qualified

by the words “established by Law,†how can it have the meaning given to it by a definition of the word (“Governmentâ€) in a particular part in

the Penal Code? The qualifying phrase makes it a quite different thing. It is “Government established by law.†We shall have to come afterwards

to the question whether Bureaucracy is Government or not? Whether the British Government is solely dependent upon the Bureaucracy? Can it not

exist without it? The Bureaucracy may say so, it may be very flattering to them to say that the services of certain officers are indispensable to them

but is it the meaning conveyed by the expression “Government established by law in British Indiaâ€? Does it mean a “form of administrationâ€

and is it consistent with that meaning? So far as ideals are concerned they do not come under the Penal Code. I may say that a certain system of

administration is better suited to the country and may try to spread that opinion. You may not agree with me but that is not the point. I have to express

my opinion and so long as I do not create any disaffection I am allowed to express it freely. There can otherwise be no progress; progress would be

impossible unless you allow intelligent gentlemen the right to express their opinion, to influence the public and get the majority of the public on their

side. …

….. ….. …..

The question is, do you really intend as guardians of the liberty of the Press to allow as much liberty here in India as is enjoyed by the people of

England? That is the point that you will have to very carefully consider. I wish to show you that mine is an Article written in controversy as a reply to

an opponent. It was penned to defend the interests of my community. You may not agree with me in my views. Different communities have different

views. And every community must have opportunity to express its own views. I have not come here to ask you any grace. I am prepared to stand by

the consequences of my act. There is no question about it. I am not going to tell you that I wrote the article in a fit of madness. I am not a lunatic. I

have written it believing it my duty to write in the interest of the public in this way, believing that that was the view of the community. I wanted to

express it, believing that the interests of the community would not be otherwise safeguarded. Believe me when I say that it was both in the interest of

the people and Government and this view should be placed before them. If you honestly go to the question like that it will be your duty to give a verdict

to not guilty, whatever may be your opinion about me, even if you dislike me as much as you can. …..

….. ….. …..

In a homogeneous country like England, there are parties like Conservatives, Liberals, Radicals and Nationalists; each man takes his own view of

public events. Take, for instance, the Boer war; there were people who disapproved of it, though they were a very small minority. The majority of the

nation determined upon going to war and the war did take place. Those who represented the view of the minority used arguments in favour of the

Boers, they were called the pro-Boer party, the others used arguments against the Boers. So there was public opinion discussed on both sides and

from both points of view. That is the beauty of a free press, which allows discussion in this way to the people of the country upon a particular subject.

…..â€​

Having considered the decisions of the Privy Council in Balgangadhar Tilak (1897) L.R. 25 I.A. 1. and in King-Emperor v. Sadashiv Narayan

Bhalerao 4 IA 89 we must now deal with the decision of the Federal Court in Niharendu Dutt Majumdar v. The King Emperor (1942) F.C.R. 38. A

passage from the decision of the Federal Court was quoted in Kedar Nath Singh v. State of Bihar (1962) Supp. 2 SCR 769 but immediately preceding

passage from said decision of the Federal Court is also noteworthy and was to the following effect:

“The time is long past when the mere criticism of Governments was sufficient to constitute sedition, for it is recognized that the right to utter honest

and reasonable criticism is a source of strength to a community rather than a weakness. Criticism of an existing system of Government is not

excluded, nor even the expression of a desire for a different system altogether. The language of S. 124-A of the Penal Code, if read literally, even

with the explanations attached to it, would suffice to make a surprising number of persons in this country guilty of sedition; but no one supposes that it

is to be read in this literal sense. The language itself has been adopted from English law, but it is to be remembered that in England the good sense of

jurymen can always correct extravagant interpretations sought to be given by the executive Government or even by Judges themselves, and if in this

country that check is absent, or practically absent, it becomes all the more necessary for the Courts, when a case of this kind comes before them, to

put themselves so far as possible in the place of a jury, and to take a broad view, without refining overmuch in applying the general principles which

underlie the law of sedition to the particular facts and circumstances brought to their notice.

What then are these general principles? We are content to adopt the words of a learned Judge, which are to be found in every book dealing with this

branch of the criminal law: Page: “Sedition……embraces all those practices, whether by word, deed or writing, which are calculated to disturb the

tranquillity of the State and lead ignorant persons to subvert the Government. The objects of sedition generally are to induce discontent and

insurrection, to stir up opposition to the Government, and to bring the administration of justice into contempt; and the very tendency of sedition is to

incite the people to insurrection and rebellion. Sedition has been described as disloyalty in action, and the law considers as sedition all those practices

which have for their object to excite discontent or disaffection, to create public disturbance, or to lead to civil war; to bring into hatred or contempt the

Sovereign or Government, the laws or the constitution of the realm and generally all endeavours to promote public disorder.†Fitzgerald, J., in R. v.

Sullivan (1867-71) 11 Cox’s Criminal Law Cases, 44 at p. 45. It is possible to criticise one or two words or phrases in this passage; “loyaltyâ€

and “dis-loyalty,†for example, have a non-legal connotation also, and it is very desirable that there should be no confusion between this and the

sense in which the words are used in a legal context; but, generally speaking, we think that the passage accurately states the law as it is to be

gathered from an examination of a great number of judicial pronouncements.â€​

(Emphasis supplied)

These passages elucidate what was accepted by this Court in preference to the decisions of the Privy Council in Balgangadhar Tilak (1897) L.R.

25 I.A. 1. and in King-Emperor v. Sadashiv Narayan Bhalerao 4 IA 89. The statements of law deducible from the decision in Kedar Nath Singh

(1962) Supp. 2 SCR 769 are as follows: -

a) “the expression “the Government established by law†has to be distinguished from the persons for the time being engaged in carrying on the

administration. “Government established by law†is the visible symbol of the State. The very existence of the State will be in jeopardy if the

Government established by law is subverted.â€​

….. ….. …..

b) “any acts within the meaning of Section 124-A which have the effect of subverting the Government by bringing that Government into contempt

or hatred, or creating disaffection against it, would be within the penal statute because the feeling of disloyalty to the Government established by law

or enmity to it imports the idea of tendency to public disorder by the use of actual violence or incitement to violence.â€​

….. ….. …..

c) “comments, however strongly worded, expressing disapprobation of actions of the Government, without exciting those feelings which generate

the inclination to cause public disorder by acts of violence, would not be penal.â€​

….. ….. …..

d) “A citizen has a right to say or write whatever he likes about the Government, or its measures, by way of criticism or comment, so long as he

does not incite

people to violence against the Government established by law or with the intention of creating public disorder.â€​

….. ….. …..

e) “The provisions of the Sections [The reference was to Sections 124A and 505 of the IPC.] read as a whole, along with the explanations, make it

reasonably clear that the sections aim at rendering penal only such activities as would be intended, or have a tendency, to create disorder or

disturbance of public peace by resort to violence.â€​

….. ….. …..

f) “It is only when the words, written or spoken, etc. which have the pernicious tendency or intention of creating public disorder or disturbance of

law and order that the law steps in to prevent such activities in the interest of public order.â€​

….. ….. …..

g) “we propose to limit its operation only to such activities as come within the ambit of the observations of the Federal Court, that is to say,

activities involving incitement to violence or intention or tendency to create public disorder or cause disturbance of public peace.â€​

As the statement of law at placetum (e) above indicates, it applies to cases under Sections 124-A and 505 of the IPC [The Indian Penal Code, 1860].

According to this Court only such activities which would be intended or have a tendency to create disorder or disturbance of public peace by resort to

violence â€" are rendered penal.

Some of the decisions cited by the learned Counsel, touching upon the content and the extent of the right of the Press, may also be adverted to at

this stage.

A) In the case of Indian Express Newspapers (Bombay) Private Ltd. & Ors. vs. Union of India & Ors. (1985) 1 SCC 641, this Court observed:

“25. The freedom of press, as one of the members of the Constituent Assembly said, is one of the items around which the greatest and the bitterest

of constitutional struggles have been waged in all countries where liberal constitutions prevail. The said freedom is attained at considerable sacrifice

and suffering and ultimately it has come to be incorporated in the various written constitutions. James Madison when he offered the Bill of Rights to

the Congress in 1789 is reported as having said: “The right of freedom of speech is secured, the liberty of the press is expressly declared to be

beyond the reach of this Government.†[See 1 Annals of Congress (1789-96) p. 141]. Even where there are no written constitutions, there are well

established constitutional conventions or judicial pronouncements securing the said freedom for the people. The basic documents of the United Nations

and of some other international bodies to which reference will be made hereafter give prominence to the said right. The leaders of the Indian

independence movement attached special significance to the freedom of speech and expression which included freedom of press apart from other

freedoms During their struggle for freedom they were moved by the American Bill of Rights containing the First Amendment to the Constitution of the

United States of America which guaranteed the freedom of the press Pandit Jawaharlal Nehru in his historic resolution containing the aims and

objects of the Constitution to be enacted by the Constituent Assembly said that the Constitution should guarantee and secure to all the people of India

among others freedom of thought and expression. He also stated elsewhere that “I would rather have a completely free press with all the dangers

involved in the wrong use of that freedom than a suppressed or regulated press†[See D.R. Mankekar: The Press under Pressure (1973) p. 25]. The

Constituent Assembly and its various committees and sub-committees considered freedom of speech and expression which included freedom of press.

also as a precious right. The Preamble to the Constitution says that it is intended to secure to all citizens among others liberty of thought, expression,

and belief. It is significant that in the kinds of restrictions that may be imposed on the freedom of speech and expression, any reasonable restriction

imposeable in the public interest is not one enumerated in clause (2) of Article 19. In Romesh Thappar v. State of Madras 1950 SCR 594 and Brij

Bhushan case AIR 1950 SC 129 : 1950 SCR 605 this Court firmly expressed its view that there could not be any kind of restrictions on the freedom of

speech and expression other than those mentioned in Article 19(2) and thereby made it clear that there could not be any interference with that

freedom in the name of public interest.â€​

….. ….. …..

In today's free world freedom of press is the heart of social and political intercourse. The press has now assumed the role of the public educator

making formal and non-formal education possible in a large scale particularly in the developing world, where television and other kinds of modern

communication are not still available for all sections of society. The purpose of the press is to advance the public interest by publishing facts and

opinions without which a democratic electorate cannot make responsible judgments. Newspapers being purveyors of news and views having a bearing

on public administration very often carry material which would not be palatable to Governments and other authorities. The authors of the articles

which are published in newspapers have to be critical of the actions of Government in order to expose its weaknesses. Such articles tend to become

an irritant or even a threat to power.

….. ….. …..

Thomas I. Emerson in his article entitled “Toward, a General Theory of the First Amendment†[(1963) 72 Yale Law Journal 877 at p. 906]

while dealing with the role of the judicial institutions in a democratic society and in particular of the Apex Court of U.S.A. in upholding the freedom of

speech and expression writes:

“The objection that our judicial institutions lack the political power and prestige to perform an active role in protecting freedom of expression

against the will of the majority raises more difficult questions. Certainly judicial institutions must reflect the traditions, ideals and assumptions, and in

the end must respond to the needs, claims and expectations, of the social order in which they operate. They must not, and ultimately cannot, move too

far ahead or lag too far behind. The problem for the Supreme Court is one of finding the proper degree of responsiveness and leadership, or perhaps

better, of short-term and long-term responsiveness. Yet in seeking out this position the Court should not underestimate the authority and prestige it has

achieved over the years. Representing the “conscience of the community†it has come to possess a very real power to keep alive and vital the

higher values and goals toward which our society imperfectly strives.... Given its prestige, it would appear that the power of the Court to protect

freedom of expression is unlikely to be substantially curtailed unless the whole structure of our democratic institutions is threatened.â€​

What is stated above applies to the Indian courts with equal force. In Romesh Thappar case 1950 SCR 594, Brij Bhushan case AIR 1950 SC 129 :

1950 SCR 605, Express Newspapers (Private) Ltd. v. Union of India AIR 1958 SC 578 : 1959 SCR 12, Sakal Papers (P) Ltd. v. Union of India AIR

1962 SC 305 : (1962) 3 SCR 842 and Bennett Coleman case (1972) 2 SCC 788 : AIR 1973 SC 106 : (1973) 2 SCR 757 this Court has very strongly

pronounced in favour of the freedom of press. Of these, we shall refer to some observations made by this Court in some of them.

In Romesh Thappar case 1950 SCR 594 this Court said at p. 602:

“... (The freedom) lay at the foundation of all democratic organisations, for without free political discussion no public education, so essential for the

proper functioning of the processes of popular government, is possible. A freedom of such amplitude might involve risks of abuse.... (But) ‘it is

better to leave a few of its noxious branches to their luxuriant growth, than, by pruning them away, to injure the vigour of those yielding the proper

fruits’.â€​

In Bennett Coleman case (1972) 2 SCC 788 : AIR 1973 SC 106 : (1973) 2 SCR 757 A.N. Ray, C.J. on behalf of the majority said at p. 796 (SCC

p. 823, para 80) thus:

“The faith of a citizen is that political wisdom and virtue will sustain themselves in the free market of ideas so long as the channels of

communication are left open. The faith in the popular Government rests on the old dictum ‘let the people have the truth and the freedom to discuss it

and all will go well’. The liberty of the press remains an ‘Ark of the Covenant’ in every democracy.... The newspapers give ideas. The

newspapers give the people the freedom to find out what ideas are correct.â€​

In the very same case, Mathew, J. observed at p. 818: (SCC p. 846, paras 168, 169)

“The constitutional guarantee of freedom of speech is not so much for the benefit of the press as it is for the benefit of the public. The freedom of

speech includes within its compass the right of all citizens to read and be informed. In Time Inc. v. Hill [385 US 374 : 17 L Ed 2d 456 : 87 S Ct 534

(1967)] the U.S. Supreme Court said:

‘The constitutional guarantee of freedom of speech and press are not for the benefit of the press so much as for the benefit of all the people.’

â€​

In Griswold v. Connecticut 381 US 479, 482 : 14 L Ed 2d 510 : 85 SCt 1678 (1965) the U.S. Supreme Court was of the opinion that the right of

freedom of speech and press includes not only the right to utter or to print, but the right to read.â€​

B) This Court in the case of S. Rangarajan v. P. Jagjivan Ram & Ors. 1989 (2) SCC 574 held:

“36. The democracy is a Government by the people via open discussion. The democratic form of Government itself demands its citizens an active

and intelligent participation in the affairs of the community. The public discussion with people's participation is a basic feature and a rational process of

democracy which distinguishes it from all other forms of Government. The democracy can neither work nor prosper unless people go out to share

their views. The truth is that public discussion on issues relating to administration has positive value. What Walter Lippmann said in another context is

relevant here:

“When men act on the principle of intelligence, they go out to find the facts.... When they ignore it, they go inside themselves and find out what is

there. They elaborate their prejudice instead of increasing their knowledge.â€​

Brandies, J., in Whitney v. California 274 US 357, 375-78 (1927) : 71 L Ed 1045 propounded probably the most attractive free speech theory:

“... that the greatest menace to freedom is an inert people; that public discussion is a political duty;. .. It is hazardous to discourage thought, hope

and imagination; that the path of safety lies in the opportunity to discuss freely supposed grievances and proposed remedies; and that the fitting

remedy for evil counsels is good ones.â€​

The problem of defining the area of freedom of expression when it appears to conflict with the various social interests enumerated under Article

19(2) may briefly be touched upon here. There does indeed have to be a compromise between the interest of freedom of expression and special

interests. But we cannot simply balance the two interests as if they are of equal weight. Our commitment of freedom of expression demands that it

cannot be suppressed unless the situations created by allowing the freedom are pressing and the community interest is endangered. The anticipated

danger should not be remote, conjectural or far-fetched. It should have proximate and direct nexus with the expression. The expression of thought

should be intrinsically dangerous to the public interest. In other words, the expression should be inseparably locked up with the action contemplated like

the equivalent of a “spark in a power kegâ€​.

Reliance was also placed on the decision of the Constitution Bench of this Court in The Superintendent, Central Prison, Fatehgarh and another v.

Dr. Ram Manohar Lohia AIR 1960 SC 633, which dealt with the expression “Public Order†appearing in Article 19 (2) of the Constitution, the

relevant portion being :-

“9. …… The expression “public order†has a very wide connotation. Order is the basic need in any organised society. It implies the orderly

state of society or community in which citizens can peacefully pursue their normal activities of life. In the words of an eminent Judge of the Supreme

Court of America “the essential rights are subject to the elementary need for order without which the guarantee of those rights would be a

mockeryâ€. The expression has not been defined in the Constitution, but it occurs in List II of its Seventh Schedule and is also inserted by the

Constitution (First Amendment) Act, 1951 in clause (2) of Article 19. The sense in which it is used in Article 19 can only be appreciated by

ascertaining how the Article was construed before it was inserted therein and what was the defect to remedy which the Parliament inserted the same

by the said amendment. The impact of clause (2) of Article 19 on Article 19(1)(a) before the said amendment was subject to judicial scrutiny by this

Court in Romesh Thappar v. State of Madras 1950 SCR 594. There the Government of Madras, in exercise of their powers under Section 9(1-A) of

the Madras Maintenance of Public Order Act, 1949, purported to issue an order whereby they imposed a ban upon the entry and circulation of the

journal called the “Cross Roads†in that State. The petitioner therein contended that the said order contravened his fundamental right to freedom

of speech and expression. At the time when that order was issued the expression “public order†was not in Article 19(2) of the Constitution; but

the words “the security of the State†were there. In considering whether the impugned Act was made in the interests of security of the State,

Patanjali Sastri, J., as he then was, after citing the observation of Stephen in his Criminal Law of England, states:

“Though all these offences thus involve disturbances of public tranquillity and are in theory offences against public order, the difference between

them being only a difference of degree, yet for the purpose of grading the punishment to be inflicted in respect of them they may be classified into

different minor categories as has been done by the Indian Penal Code. Similarly, the Constitution, in formulating the varying criteria for permissible

legislation imposing restrictions on the fundamental rights enumerated in Article 19(1), has placed in a distinct category those offences against public

order which aim at undermining the security of the State or overthrowing it, and made their prevention the sole justification for legislative abridgement

of freedom of speech and expression, that is to say, nothing less than endangering the foundations of the State or threatening its overthrow could

justify curtailment of the rights to freedom of speech and expression ….â€​

The learned Judge continued to state:

“The Constitution thus requires a line to be drawn in the field of public order or tranquillity marking off, may be, roughly, the boundary between

those serious and aggravated forms of public disorder which are calculated to endanger the security of the State and the relatively minor breaches of

the peace of a purely local significance, treating for this purpose differences in degree as if they were differences in kind.â€​

The learned Judge proceeded further to state:

“We are therefore of opinion that unless a law restricting freedom of speech and expression is directed solely against the undermining of the

security of the State or the overthrow of it, such law cannot fall within the reservation under clause (2) of Article 19, although the restrictions which it

seeks to impose may have been conceived generally in the interests of public order.â€​

This decision establishes two propositions viz. (i) maintenance of public order is equated with maintenance of public tranquillity; and (ii) the offences

against public order are divided into two categories viz. (a) major offences affecting the security of the State, and (b) minor offences involving breach

of purely local significance. This Court in Brij Bhushan v. State of Delhi AIR 1950 SC 129 : 1950 SCR 605 followed the earlier decision in the context

of Section 7(1)(c) of the East Punjab Public Safety Act, 1949. Fazl Ali, J., in his dissenting judgment gave the expression “public order†a wider

meaning than that given by the majority view. The learned Judge observed at p. 612 thus:

“When we approach the matter in this way, we find that while ‘public disorder’ is wide enough to cover a small riot or an affray and other

cases where peace is disturbed by, or affects, a small group of persons, ‘public unsafety’ (or insecurity of the State), will usually be connected

with serious internal disorders and such disturbances of public tranquillity as jeopardize the security of the State.â€​

This observation also indicates that “public order†is equated with public peace and safety. Presumably in an attempt to get over the effect of

these two decisions, the expression “public order†was inserted in Article 19(2) of the Constitution by the Constitution (First Amendment) Act,

1951, with a view to bring in offences involving breach of purely local significance within the scope of permissible restrictions under clause (2) of

Article 19. After the said amendment, this Court explained the scope of Romesh Thapper's case 1950 SCR 594 in State of Bihar v. Shailabala Devi

(1952) SCR 654. That case was concerned with the constitutional validity of Section 4(1)(a) of the Indian Press (Emergency Powers) Act, 1931. It

deals with the words or signs or visible representations which incite to or encourage, or tend to incite to or encourage the commission of any offence

of murder or any cognizable offence involving violence. Mahajan, J., as he then was, observed at p. 660:

“The deduction that a person would be free to incite to murder or other cognizable offence through the press with impunity drawn from our

decision in Romesh Thapper case could easily have been avoided as it was avoided by Shearer, J., who in very emphatic terms said as follows:

‘I have read and re-read the judgments of the Supreme Court, and I can find nothing in them myself which bear directly on the point at issue, and

leads me to think that, in their opinion, a restriction of this kind is no longer permissible.’â€​

The validity of that section came up for consideration after the Constitution (First Amendment) Act, 1951, which was expressly made retrospective,

and therefore the said section clearly fell within the ambit of the words “in the interest of public orderâ€. That apart the observations of Mahajan,

J., as he then was, indicate that even without the amendment that section would have been good inasmuch as it aimed to prevent incitement to murder.

The words “public order†were also understood in America and England as offences against public safety or public peace. The Supreme

Court of America observed in Cantewell v. Connecticut (1940) 310 US 296, 308 thus:

“The offence known as breach of the peace embraces a great variety of conduct destroying or menacing public order and tranquillity. It includes

not only violent acts and words likely to produce violence in others. No one would have the hardihood to suggest that the principle of freedom of

speech sanctions incitement to riot … When clear and present danger of riot, disorder, interference with traffic upon the public streets, or other

immediate threat to public safety, peace, or order appears, the power of the State to prevent or punish is obvious.â€​

The American decisions sanctioned a variety of restrictions on the freedom of speech in the interests of public order. They cover the entire gamut of

restrictions that can be imposed under different heads in Article 19(2) of our Constitution. The following summary of some of the cases of the

Supreme Court of America given in a well-known book on Constitutional law illustrates the range of categories of cases covering that expression.

“In the interests of public order, the State may prohibit and punish the causing of ‘loud and raucous noise’ in streets and public places by

means of sound amplifying instruments, regulate the hours and place of public discussion, and the use of the public streets for the purpose of

exercising freedom of speech; provide for the expulsion of hecklers from meetings and assemblies, punish utterances tending to incite an immediate

breach of the peace or riot as distinguished from utterances causing mere ‘public inconvenience, annoyance or unrest’â€. In England also Acts

like Public Order Act, 1936, Theatres Act, 1843 were passed: the former making it an offence to use threatening, abusive or insulting words or

behaviour in any public place or at any public meeting with intent to provoke a breach of the peace or whereby a breach of the peace is likely to be

caused, and the latter was enacted to authorise the Lord Chamberlain to prohibit any stage play whenever he thought its public performance would

militate against good manners, decorum and the preservation of the public peace. The reason underlying all the decisions is that if the freedom of

speech was not restricted in the manner the relevant Acts did, public safety and tranquillity in the State would be affected.

But in India under Article 19(2) this wide concept of “public order†is split up under different heads. It enables the imposition of reasonable

restrictions on the exercise of the right to freedom of speech and expression in the interests of the security of the State, friendly relations with foreign

States, public order, decency or morality, or in relation to contempt of court, defamation or incitement to an offence. All the grounds mentioned therein

can be brought under the general head “public orderâ€​ in its most comprehensive sense.

But the juxtaposition of the different grounds indicates that, though sometimes they tend to overlap, they must be ordinarily intended to exclude each

other. “Public order†is therefore something which is demarcated from the others. In that limited sense, particularly in view of the history of the

amendment, it can be postulated that “public orderâ€​ is synonymous with public peace, safety and tranquillity.â€​

(Emphasis supplied)

Having dealt with the applicability of Section 124A of the IPC [The Indian Penal Code, 1860] and the content of the rights of a citizen and of the

Press, the next stage is to see whether the petitioner is right in his submission that no offence as alleged, has been made out. We need not set out the

principles, on the basis of which an FIR or a Complaint or pending Criminal proceedings can be quashed. Those principles, post the decision of this

Court in State of Haryana and Others vs. Bhajan Lal and Others (1992) Suppl 1 SCC 335 are well settled. We may however refer to two decisions of

this Court where, in the context of the alleged offences under Sections 153A and 505 of the IPC [The Indian Penal Code, 1860], the criminal

proceedings were quashed.

A) In Manzar Sayeed Khan vs. State of Maharashtra and Another (2007) 5 SCC 1, it was laid down that the requisite intention to promote feelings of

enmity or hatred between different classes of people, must be judged primarily by “the language of the book and the circumstances in which the

book was writtenâ€; and accepted that the effect of the words must be judged from the standards of reasonable, strong minded, firm and courageous

men. It was observed: -

“16. Section 153-A IPC, as extracted hereinabove, covers a case where a person by words, either spoken or written, or by signs or by visible

representations or otherwise, promotes or attempts to promote, disharmony or feelings of enmity, hatred or ill will between different religious, racial,

language or regional groups or castes or communities or acts prejudicial to the maintenance of harmony or is likely to disturb the public tranquillity. The

gist of the offence is the intention to promote feelings of enmity or hatred between different classes of people. The intention to cause disorder or incite

the people to violence is the sine qua non of the offence under Section 153-A IPC and the prosecution has to prove prima facie the existence of mens

rea on the part of the accused. The intention has to be judged primarily by the language of the book and the circumstances in which the book was

written and published. The matter complained of within the ambit of Section 153-A must be read as a whole. One cannot rely on strongly worded and

isolated passages for proving the charge nor indeed can one take a sentence here and a sentence there and connect them by a meticulous process of

inferential reasoning.

In Ramesh v. Union of India (1988) 1 SCC 668 this Court held that TV serial Tamas did not depict communal tension and violence and the

provisions of Section 153-A IPC would not apply to it. It was also not prejudicial to the national integration falling under Section 153-B IPC. Approving

the observations of Vivian Bose, J. in Bhagwati Charan Shukla v. Provincial Govt. AIR 1947 Nag 1 the Court observed that:

“the effect of the words must be judged from the standards of reasonable, strong-minded, firm and courageous men, and not those of weak and

vacillating minds, nor of those who scent danger in every hostile point of view. … It is the standard of ordinary reasonable man or as they say in

English law ‘the man on the top of a Clapham omnibus’.â€​ (Ramesh case55, SCC p. 676, para 13)â€​

B) In Patricia Mukhim vs. State of Meghalaya and Others 2021 SCC OnLine SC 258, the requisite intention to bring out the basic ingredient of

offences under Sections 153A and 505 (1) (c) of the IPC [The Indian Penal Code, 1860] was found to be absent. This Court observed:-

“13. In the instant case, applying the principles laid down by this Court as mentioned above, the question that arises for our consideration is whether

the Facebook post-dated 04.07.2020 was intentionally made for promoting class/community hatred and has the tendency to provoke enmity between

two communities. A close scrutiny of the Facebook post would indicate that the agony of the Appellant was directed against the apathy shown by the

Chief Minister of Meghalaya, the Director General of Police and the Dorbar Shnong of the area in not taking any action against the culprits who

attacked the non-tribals youngsters. The Appellant referred to the attacks on nontribals in 1979. At the most, the Facebook post can be understood to

highlight the discrimination against nontribals in the State of Meghalaya. However, the Appellant made it clear that criminal elements have no

community and immediate action has to be taken against persons who had indulged in the brutal attack on non-tribal youngsters playing basketball. The

Facebook post read in its entirety pleads for equality of non-tribals in the State of Meghalaya. In our understanding, there was no intention on the part

of the Appellant to promote class/community hatred. As there is no attempt made by the Appellant to incite people belonging to a community to

indulge in any violence, the basic ingredients of the offence under Sections 153 A and 505(1)(c) have not been made out. Where allegations made in

the FIR or the complaint, even if they are taken on their face value and accepted in their entirety do not prima facie constitute any offence or make

out a case against the accused, the FIR is liable to be quashed [State of Haryana and others v. Bhajan Lal and others, 1992 Supp (1) SCC 335].â€​

According to the respondents, apart from the offences spelt out in the FIR, certain other offences are also made out. The instant case, therefore,

has to be seen from both the perspectives, namely whether any of the offences as stated in the FIR and whether those referred to in the submissions

of the respondents, are made out or not.

Leaving aside two incorrect statements made in the FIR which were dealt with in paragraph 27 hereinabove, the following assertions from the talk

show are relied upon to say that the offences as alleged are made out: -

“i) Our biggest failure has been that we do not have enough facilities to carry out testing.

ii) Till now we do not have any information how many (PPE suits, N95 masks and masks of 3 ply) we have and how many will become available by

when.

iii) The Ventilators needed in other countries and in India, respiratory devices and sanitisers were being exported till 24.3.2020 instead of keeping these

for use in our country.

iv) That supply chains got disrupted due to blockage of roads and now it is being heard that transportation of essential goods has been allowed.

v) It is not difficult to imagine that when the supply chains have been closed, when the shops are closed, some people had gone to the extent of fearing

food riots which have not happened in our country could happen.

vi) When people started returning from Mumbai …. That should have been a big signal for the Government about the effect the complete lockdown in

the country can bring about, but no lessons were learnt.â€​

We now consider these statements.

A) It is common knowledge that the countries all over the world found themselves wanting in terms of infrastructure and facilities to cope up with the

effects of Covid-19 Pandemic. Considering the size of the population of this country, the testing facilities to gauge and check the spread and effect of

the Pandemic, at least in the initial stages of the surge, were not exactly adequate. If in that light, the petitioner made any comments about testing

facilities or PPE Suits, N-95 masks and masks of 3 ply, those comments in first two statements, cannot be anything other than appraisal of the

situation then obtaining. It was not even the case of the respondents that these two statements were factually incorrect.

B) With regard to the third statement, the contention of the respondents was that the ban on export was imposed on 19.03.2020 and the said statement

was therefore not quite correct. It was also submitted that the Petitioner produced no evidence of actual exports before the ban was imposed on

19.03.2020 and that there were no exports immediately proceeding the imposition of ban.

C) The effect of Nation-wide lockdown which came into effect from the midnight intervening 24.03.2020 and 25.03.2020, according to the Petitioner,

resulted in disruption of supply chains due to blockage of roads. It was the submission of the respondents that by Consolidated Guidelines issued on

28.03.2020 (which was stated to be an order under Section 188 of the IPC [The Indian Penal Code, 1860]), adequate steps were directed to be taken

to ensure that there was no disruption in supply of essential goods. It must be stated that the fourth statement did acknowledge that the transportation

of essential goods was being allowed and, in that sense, it was more or less correct depiction of the state of affairs then prevailing.

D) The emphasis to a great extent, were, however, put on the fifth and the sixth statements and it was strongly contended that said statements not

only gave factually incorrect information but amounted to incite the general public and that it was because of such incorrect information, the

movement of migrant workers had begun.

On the other hand, reliance was placed by the petitioner on the interview of former Chief Statistician reported on 28.03.2020 that if food requirements

of migrant workers were not fulfilled amid countrywide lockdown, food riots could be a real possibility. It was submitted that by the time the talk show

was uploaded, the movement of migrant workers had already started and was at the peak.

It may be relevant to note here that Writ Petition (C) No.468 of 2020 (Alakh Alok Srivastava v. Union of India etc.) and connected petition [Writ

Petition (C) No.469 of 2020 (Rashmi Bansal v. Union of India)], filed on 29.03.2020 by two Advocates, sought to highlight the plight of migrant

workers. These matters came up on 31.03.2020 before this Court when it was observed:-

“In the instant writ petitions, we are concerned about the migrant labourers who have started leaving their places of work for their home

villages/towns located at distant places. For example, thousands of migrant labourers left Delhi to reach their homes in the States Uttar Pradesh and

Bihar, by walking on the highways.

We are informed that the labourers who are unemployed due to lock down were apprehensive about their survival. Panic was created by some fake

news that the lock down would last for more than three months.

….. ….. …..

During the course of hearing, the Solicitor General of India made a statement that the information received by the Control Room today at 2.30 A.M.

showed that 21,064 relief camps have been set up by various State Governments/Union Territories where the migrant labourers have been shifted and

they are being provided with basic amenities like food, medicines, drinking water, etc. According to the Status Report, 6,66,291 persons have been

provided shelters and 22,88,279 persons have been provided food.

….. ….. …..

The Solicitor General of India has also referred to the Status Report to make a submission that the exodus of migrant labourers was triggered due to

panic created by some fake/misleading news and social media.

….. ….. …..

While informing this Court about the steps taken by the Government of India to ensure that the migrant labourers are being shifted to nearby

shelters/relief camps from place they were found to be walking and basic amenities being provided to them, the Union of India has sought a direction

from this Court to the State Governments and the Union Territories to implement the directions issued by the Central Government. A further direction

was sought to prevent fake and inaccurate reporting whether intended or not, either by electronic print or social medial which will cause panic in the

society.

….. ….. …..

The migration of large number of labourers working in the cities was triggered by panic created by fake news that the lock down would continue for

more than three months. Such panic driven migration has caused untold suffering to those who believed and acted on such news. In fact, some have

lost their lives in the process. It is therefore not possible for us to overlook this menace of fake news either by electronic, print or social media.

Section 54 of the Disaster Management Act, 2005 provides for punishment to a person who makes or circulates a false alarm or warning as to

disaster or its severity or magnitude, leading to panic. Such person shall be punished with imprisonment which may extend to one year or with fine.

Disobedience to an order promulgated by a public servant would result in punishment under section 188 of the Indian Penal Code. An advisory which

is in the nature of an order made by the public authority attracts section 188 of the Indian Penal Code.

We trust and expect that all concerned viz., State Governments, Public Authorities and Citizens of this country will faithfully comply with the

directives, advisories and orders issued by the Union of India in letter and spirit in the interest of public safety.

In particular, we expect the Media (print, electronic or social) to maintain a strong sense of responsibility and ensure that unverified news capable of

causing panic is not disseminated. A daily bulletin by the Government of India through all media avenues including social media and forums to clear the

doubts of people would be made active within a period of 24 hours as submitted by the Solicitor General of India. We do not intend to interfere with

the free discussion about the pandemic, but direct the media refer to and publish the official version about the developments.â€​

The developments referred to in the aforementioned Order show that the movement of migrant workers back to their hometown or villages had

posed an alarming situation. The writ petitions did bring out those issues, in response to which the concern shown by the Government and the steps

undertaken by the authorities were placed on record. This Court suggested that a daily bulletin by the Government of India be made active so that

correct and precise information was made available to the general public and the exodus of migrant workers could thus be checked. However, the

Order also shows the magnitude of the problem which required about 6,66,291 persons to be provided shelter and 22,88,279 persons to be provided

food.

What was prevailing on 30.03.2020 was therefore clear and migrant workers in huge numbers were moving towards their hometowns/villages. In

the circumstances, there would naturally be some apprehension about the shelter and food to be provided to them en-route. The former Chief

Statistician had expressed a possibility with the intent to invite the attention of the authorities. If the petitioner in his talk show uploaded on 30.03.2020,

that is even before the matter was taken up by this Court, made certain assertions in his 5th and 6th statement, he would be within his rights to say

that as a Journalist he was touching upon issues of great concern so that adequate attention could be bestowed to the prevailing problems. It cannot be

said that the petitioner was spreading any false information or rumours. It is not the case of the respondents that the migrant workers started moving

towards their hometowns/villages purely as a result of the statements made by the petitioner. Such movement of migrant workers had begun long

before. In the circumstances, these statements can neither be taken to be an attempt to incite migrant workers to start moving towards their

hometowns or villages nor can it be taken to be an incitement for causing any food riots. The situation was definitely alarming around 30.03.2020 and

as a journalist if the petitioner showed some concern, could it be said that he committed offences as alleged.

The Principles culled out in paragraph 33 hereinabove from the decision of Court in Kedar Nath Singh (1962) Supp. 2 SCR 769 show that a citizen

has a right to criticize or comment upon the measures undertaken by the Government and its functionaries, so long as he does not incite people to

violence against the Government established by law or with the intention of creating public disorder; and that it is only when the words or expressions

have pernicious tendency or intention of creating public disorder or disturbance of law and order that Sections 124A and 505 of the IPC [The Indian

Penal Code, 1860] must step in.

In our view, the statements by the petitioner as mentioned hereinabove, if read in the light of the principles emanating from the decision in Kedar Nath

Singh (1962) Supp. 2 SCR 769 and against the backdrop of the circumstances when they were made, can at best be termed as expression of

disapprobation of actions of the Government and its functionaries so that prevailing situation could be addressed quickly and efficiently. They were

certainly not made with the intent to incite people or showed tendency to create disorder or disturbance of public peace by resort to violence. The

petitioner was within the permissible limits laid down in the decision of this Court in Kedar Nath Singh (1962) Supp. 2 SCR 769. It may be that certain

factual details in the 3rd statement regarding the date when the ban came into effect were not completely correct. However, considering the drift of

the entire talk show and all the statements put together it cannot be said that the petitioner crossed the limits set out in the decision of this Court in

Kedar Nath Singh (1962) Supp. 2 SCR 769.

We are, therefore, of the firm view that the prosecution of the petitioner for the offences punishable under Sections 124A and 505 (1) (b) of the

IPC [The Indian Penal Code, 1860] would be unjust. Those offences, going by the allegations in the FIR and other attending circumstances, are not

made out at all and any prosecution in respect thereof would be violative of the rights of the petitioner guaranteed under Article 19(1)(a) of the

Constitution.

The other offending provision referred to in the FIR is Section 501 of the IPC [The Indian Penal Code, 1860] which is printing or engraving a

matter which is defamatory to any person. As a matter of fact, the cognizance with respect to an offence punishable under Chapter XXI of the IPC

[The Indian Penal CodE, 1860] (Section 501 of the IPC [The Indian Penal Code, 1860] is part of said Chapter) can be taken by a Court only upon a

complaint made by the person aggrieved. Without going into such technicalities, in our view, there is nothing defamatory in the statements made by the

petitioner. Further, the statements of the petitioner would be covered by the second and third exceptions to Section 499 of the IPC [The Indian Penal

Code, 1860]. In some of the cases decided by this Court, for example, in Jawaharlal Darda and Others vs. Manoharrao Ganpatrao Kapsikar and

Another (1998) 4 SCC 112, Rajendra Kumar Sitaram Pande and Others vs. Uttam and Another (1999) 3 SCC 134, Vivek Goenka and Others vs.

Y.R. Patil (2000) 9 SCC 87, and S. Khushboo vs. Kanniammal and Another (2010) 5 SCC 600, relying on exceptions to Section 499 of the IPC [The

Indian Penal Code, 1860], the criminal proceeding initiated against the accused were quashed. Thus, the instant proceedings, in so far as Section 501

IPC [The Indian Penal Code, 1860] is concerned, also deserve to be quashed.

The other provision referred to in the FIR was Section 268 of the IPC [The Indian Penal Code, 1860] which is nothing but the definition of

“Public Nuisance†and is not a penal provision in itself which prescribes any punishment. It was also not the case of the respondent that any penal

provision involving element of

“Public Nuisanceâ€​ was attracted in the instant case.

Thus, all the offences set out in the FIR, in our considered view, are not made out at all.

We now turn to the case with regard to the offences which were not spelt out in the FIR. It was contended by the respondents that in addition to

the offences specifically set out in the FIR, the petitioner would also be guilty of the offences punishable under Sections 52 and 54 of the DM Act

[The Disaster Management Act, 2005] and Section 188 of the IPC [The Indian Penal Code, 1860]. According to the respondents, the statements

made by the petitioner during the Talk Show amounted to circulating a false alarm and would therefore be covered by Section 54 of the DM Act [The

Disaster Management Act, 2005]; and that the petitioner would also be guilty of having violated communications dated 24.3.2020 and 28.3.2020 (set

out earlier in paragraph 14) and thereby committed offences under Section 188 of the IPC [The Indian Penal Code, 1860].

The response of Mr. Vikas Singh, learned Senior Advocate for the petitioner was that by virtue of Section 60 of the DM Act [The Disaster

Management Act, 2005], the offences punishable under the provisions of the DM Act [The Disaster Management Act, 2005] could be taken

cognizance of only upon a complaint being made by the certain designated officials or functionaries. Similarly, in respect of offence under Section 188

of the IPC [The Indian Penal Code, 1860], by virtue of Section 195 of the Code, cognizance could be taken only upon a complaint in writing made by

the concerned public servant whose orders were allegedly violated or by someone who was administratively superior to such public servant. These

statutory requirements having not been satisfied, the submission that the offences punishable under the DM Act [The Disaster Management Act,

2005] and under Section 188 of the IPC [The Indian Penal Code, 1860] were made out, was required to be rejected. Reliance was placed by him on

the decisions of this Court in Daulat Ram v. State of Punjab AIR 1962 SC 1206 and in C. Muniappan and Others v. State of Tamil Nadu (2010) 9

SCC 567 as well as cases referred to in C. Muniappan (2010) 9 SCC 567.

Cognizance of offences.â€"No court shall take cognizance of an offence under this Act except on a complaint made byâ€

(a) the National Authority, the State Authority, the Central Government, the State Government, the District Authority or any other authority or officer

authorised in this behalf by that Authority or Government, as the case may be; or

(b) any person who has given notice of not less than thirty days in the manner prescribed, of the alleged offence and his intention to make a complaint

to the National Authority, the State Authority, the Central Government, the State Government, the District Authority or any other authority or officer

authorised as aforesaid

The other facet of the submission was that even on merits, the statements made by the petitioner in his Talk Show did not satisfy the requirements of

both said statutory provisions and therefore the petitioner was entitled to the relief prayed for.

In reply, Mr. S.V. Raju, learned Additional Solicitor General submitted that the injunctions spelt out in Section 60 of the DM Act [The Disaster

Management Act, 2005] and Section 195 of the Code would come into play only at the stage of cognizance by the Court and as such there would not

be any bar to the invocation of these provisions at a stage anterior to the stage of cognizance.

We need not go into the technical issue whether the initiation of the proceedings in respect of the offences punishable under DM Act [The

Disaster Management Act, 2005] and/or under Section 188 of the IPC [The Indian Penal Code, 1860] could only be after an appropriate complaint

would be made in writing as submitted by the petitioner, as in our considered view, none of these offences as submitted by the respondents get

attracted in the instant matter.

A) Section 188 of the IPC [The Indian Penal Code, 1860] deals with “Disobedience to order duly promulgated by public servantâ€. If a person,

though directed inter alia to abstain from a certain act, disobeys a direction issued by a Public Servant lawfully empowered to promulgate such

direction or order, Section 188 of the IPC [The Indian Penal Code, 1860] may get attracted. The communications dated 24.3.2020 and 28.3.2020

which have been quoted earlier were pressed into service and it was submitted that said communications which everyone was bound and obliged to

follow, were violated by the petitioner. We have gone through these communications and in our view, there was nothing therein which was violated as

a result of the Talk Show uploaded by the petitioner. An attempt was then made to rely on the order dated 31.3.20207 to submit that this Court had

issued certain directions and expected the media to maintain strong sense of responsibility and ensure that unverified news capable of causing panic

was not disseminated. First, the direction was issued on 31.3.2020 i.e. after the episode was uploaded on 30.3.2020 and secondly, we have not found

any infirmity or illegality in the statements made by the petitioner, on the basis of which it could be possibly be said that he was attempting to

disseminate any news capable of causing panic. Consequently, the provisions of Section 188 of the IPC [The Indian Penal Code, 1860] would not get

attracted at all.

B) Section 52 of the DM Act [The Disaster Management Act, 2005] deals with the lodging of a false claim by a person for obtaining any relief,

assistance, etc., which provision has nothing to do with the present fact situation. Section 54 deals with cases where a person makes or circulates a

false alarm or warning as to disaster or its severity or magnitude, leading to panic. We have already held that the statements made by the petitioner

were within the limits prescribed by the decision of this Court in Kedar Nath Singh (1962) Supp. 2 SCR 769 and that the statements were without any

intent to incite people for creating public disorder. It was not even suggested that as a result of statements made by the petitioner any situation of

panic had resulted in any part of the country.

In the circumstances, without going into the technicalities whether the initiation of the proceedings could only be through a complaint filed in

conformity with Section 60 of the DM Act [The Disaster Management Act, 2005] or Section 195 of the Code, in our view, the provisions of the DM

Act [The Disaster Management Act, 2005] or Section 188 of the IPC [The Indian Penal Code, 1860] are not attracted at all.

Consequently, we accept the first prayer made by the petitioner in this Writ Petition and quash FIR No.0053 dated 6.5.2020 registered at Police

Station Kumarsain, District Shimla, Himachal Pradesh and any proceedings arising therefrom. We must however clarify that the issues concerning

ownership of HW News which had aired the talk show or the nature and effect of violation, if any, of the Norms of Journalistic conduct framed by the

Press Council of India, have not been gone into by us as they do not strictly are of any concern for determining first prayer made in the writ petition.

We now come to the second prayer made in the writ petition, in support of which reliance was placed by the petitioner on the decisions of this

Court in Jacob Mathew (2005) 6 SCC 1 and Lalita Kumari (2014) 2 SCC 1. In Jacob Mathew (2005) 6 SCC 1, a Bench of three Judges of this Court

issued certain guidelines with respect to the prosecution of medical professionals.

“Guidelines â€" Re: prosecuting medical professionals

As we have noticed hereinabove that the cases of doctors (surgeons and physicians) being subjected to criminal prosecution are on an increase.

Sometimes such prosecutions are filed by private complainants and sometimes by the police on an FIR being lodged and cognizance taken. The

investigating officer and the private complainant cannot always be supposed to have knowledge of medical science so as to determine whether the act

of the accused medical professional amounts to a rash or negligent act within the domain of criminal law under Section 304-A IPC. The criminal

process once initiated subjects the medical professional to serious embarrassment and sometimes harassment. He has to seek bail to escape arrest,

which may or may not be granted to him. At the end he may be exonerated by acquittal or discharge but the loss which he has suffered to his

reputation cannot be compensated by any standards.

We may not be understood as holding that doctors can never be prosecuted for an offence of which rashness or negligence is an essential

ingredient. All that we are doing is to emphasise the need for care and caution in the interest of society; for, the service which the medical profession

renders to human beings is probably the noblest of all, and hence there is a need for protecting doctors from frivolous or unjust prosecutions. Many a

complainant prefer recourse to criminal process as a tool for pressurising the medical professional for extracting uncalled for or unjust compensation.

Such malicious proceedings have to be guarded against.

Statutory rules or executive instructions incorporating certain guidelines need to be framed and issued by the Government of India and/or the State

Governments in consultation with the Medical Council of India. So long as it is not done, we propose to lay down certain guidelines for the future

which should govern the prosecution of doctors for offences of which criminal rashness or criminal negligence is an ingredient. A private complaint

may not be entertained unless the complainant has produced prima facie evidence before the court in the form of a credible opinion given by another

competent doctor to support the charge of rashness or negligence on the part of the accused doctor. The investigating officer should, before

proceeding against the doctor accused of rash or negligent act or omission, obtain an independent and competent medical opinion preferably from a

doctor in government service, qualified in that branch of medical practice who can normally be expected to give an impartial and unbiased opinion

applying the Bolam [Balam vs. Friern Hospital Management Committee: (1957) 1 WLR 582 : (1957) 2 All ER 118 (QBD)] test to the facts collected

in the investigation. A doctor accused of rashness or negligence, may not be arrested in a routine manner (simply because a charge has been levelled

against him). Unless his arrest is necessary for furthering the investigation or for collecting evidence or unless the investigating officer feels satisfied

that the doctor proceeded against would not make himself available to face the prosecution unless arrested, the arrest may be withheld.â€​

(Emphasis supplied)

Before issuing the aforesaid guidelines, this Court considered the illustrations mentioned below Sections 88, 92 and 93 of the IPC [The Indian

Penal Code, 1860] and some relevant decisions, whereafter conclusions were summed up as under:-

“Conclusions summed up

We sum up our conclusions as under:

(1) Negligence is the breach of a duty caused by omission to do something which a reasonable man guided by those considerations which ordinarily

regulate the conduct of human affairs would do, or doing something which a prudent and reasonable man would not do. The definition of negligence as

given in Law of Torts, Ratanlal & Dhirajlal (edited by Justice G.P. Singh), referred to hereinabove, holds good. Negligence becomes actionable on

account of injury resulting from the act or omission amounting to negligence attributable to the person sued. The essential components of negligence

are three: “dutyâ€​, “breachâ€​ and “resulting damageâ€​.

(2) Negligence in the context of the medical profession necessarily calls for a treatment with a difference. To infer rashness or negligence on the part

of a professional, in particular a doctor, additional considerations apply. A case of occupational negligence is different from one of professional

negligence. A simple lack of care, an error of judgment or an accident, is not proof of negligence on the part of a medical professional. So long as a

doctor follows a practice acceptable to the medical profession of that day, he cannot be held liable for negligence merely because a better alternative

course or method of treatment was also available or simply because a more skilled doctor would not have chosen to follow or resort to that practice or

procedure which the accused followed. When it comes to the failure of taking precautions, what has to be seen is whether those precautions were

taken which the ordinary experience of men has found to be sufficient; a failure to use special or extraordinary precautions which might have

prevented the particular happening cannot be the standard for judging the alleged negligence. So also, the standard of care, while assessing the

practice as adopted, is judged in the light of knowledge available at the time of the incident, and not at the date of trial. Similarly, when the charge of

negligence arises out of failure to use some particular equipment, the charge would fail if the equipment was not generally available at that particular

time (that is, the time of the incident) at which it is suggested it should have been used.

(3) A professional may be held liable for negligence on one of the two findings: either he was not possessed of the requisite skill which he professed to

have possessed, or, he did not exercise, with reasonable competence in the given case, the skill which he did possess. The standard to be applied for

judging, whether the person charged has been negligent or not, would be that of an ordinary competent person exercising ordinary skill in that

profession. It is not possible for every professional to possess the highest level of expertise or skills in that branch which he practices. A highly skilled

professional may be possessed of better qualities, but that cannot be made the basis or the yardstick for judging the performance of the professional

proceeded against on indictment of negligence.

(4) The test for determining medical negligence as laid down in Bolam case [Balam vs. Friern Hospital Management Committee: (1957) 1 WLR 582 :

(1957) 2 All ER 118 (QBD)] holds good in its applicability in India.

(5) The jurisprudential concept of negligence differs in civil and criminal law. What may be negligence in civil law may not necessarily be negligence

in criminal law. For negligence to amount to an offence, the element of mens rea must be shown to exist. For an act to amount to criminal negligence,

the degree of negligence should be much higher i.e. gross or of a very high degree. Negligence which is neither gross nor of a higher degree may

provide a ground for action in civil law but cannot form the basis for prosecution.

(6) The word “gross†has not been used in Section 304-A IPC, yet it is settled that in criminal law negligence or recklessness, to be so held, must

be of such a high degree as to be “grossâ€. The expression “rash or negligent act†as occurring in Section 304-A IPC has to be read as

qualified by the word “grosslyâ€​.

(7) To prosecute a medical professional for negligence under criminal law it must be shown that the accused did something or failed to do something

which in the given facts and circumstances no medical professional in his ordinary senses and prudence would have done or failed to do. The hazard

taken by the accused doctor should be of such a nature that the injury which resulted was most likely imminent.â€​

Bolam’s [Balam vs. Friern Hospital Management Committee: (1957) 1 WLR 582 : (1957) 2 All ER 118 (QBD)] case referred to in conclusion

(4) was dealt with in paragraph 20 of the decision as follows:-

“20. The water of Bolam [Balam vs. Friern Hospital Management Committee: (1957) 1 WLR 582 : (1957) 2 All ER 118 (QBD)] test has ever

since flown and passed under several bridges, having been cited and dealt with in several judicial pronouncements, one after the other and has

continued to be well received by every shore it has touched as neat, clean and a well-condensed one. After a review of various authorities Bingham,

L.J. in his speech in Eckersley v. Binnie (1988) 18 Con LR 1 test in the following words: (Con LR p. 79)

“From these general statements it follows that a professional man should command the corpus of knowledge which forms part of the professional

equipment of the ordinary member of his profession. He should not lag behind other ordinary assiduous and intelligent members of his profession in the

knowledge of new advances, discoveries and developments in his field. He should have such an awareness as an ordinarily competent practitioner

would have of the deficiencies in his knowledge and the limitations on his skill. He should be alert to the hazards and risks in any professional task he

undertakes to the extent that other ordinarily competent members of the profession would be alert. He must bring to any professional task he

undertakes no less expertise, skill and care than other ordinarily competent members of his profession would bring, but need bring no more. The

standard is that of the reasonable average. The law does not require of a professional man that he be a paragon combining the qualities of polymath

and prophet.â€​ (Charlesworth & Percy, ibid., para 8.04)â€​

What the decision makes clear is that before a medical professional is prosecuted for negligence in criminal law, some threshold requirements

ought to be satisfied, otherwise an unwarranted prosecution may not only result in great prejudice to the concerned medical professional but would

also not instill a sense of confidence in the medical professionals for discharging their duties. Considering Section 88 of the IPC [The Indian Penal

Code, 1860] falling in Chapter titled “General Exceptions†and various illustrations as stated above, adequate protection was found necessary to

be extended to medical professionals, whereafter aforestated guidelines were issued by this Court.

The Constitution Bench of this Court in Lalita Kumari’si (2014) 2 SCC 1 was called upon to consider, inter alia, the effect of Section 154 of

the IPC [The Indian Penal Code, 1860]. One of the questions dealt with by the Constitution Bench was whether the police would be required to make

any preliminary inquiry before registration of an FIR. Taking note of the decision of this Court in Jacob Mathew (2005) 6 SCC 1, this Court in Lalita

Kumari’si (2014) 2 SCC 1 case observed:

“Exceptions

Although, we, in unequivocal terms, hold that Section 154 of the Code postulates the mandatory registration of FIRs on receipt of all cognizable

offences, yet, there may be instances where preliminary inquiry may be required owing to the change in genesis and novelty of crimes with the

passage of time. One such instance is in the case of allegations relating to medical negligence on the part of doctors. It will be unfair and inequitable to

prosecute a medical professional only on the basis of the allegations in the complaint.

In the context of medical negligence cases, in Jacob Mathew (2005) 6 SCC 1 , it was held by this Court as under : (SCC p. 35, paras 51-52)

“51. We may not be understood as holding that doctors can never be prosecuted for an offence of which rashness or negligence is an essential

ingredient. All that we are doing is to emphasise the need for care and caution in the interest of society; for, the service which the medical profession

renders to human beings is probably the noblest of all, and hence there is a need for protecting doctors from frivolous or unjust prosecutions. Many a

complainant prefer recourse to criminal process as a tool for pressurising the medical professional for extracting uncalled for or unjust compensation.

Such malicious proceedings have to be guarded against.

Statutory rules or executive instructions incorporating certain guidelines need to be framed and issued by the Government of India and/or the State

Governments in consultation with the Medical Council of India. So long as it is not done, we propose to lay down certain guidelines for the future

which should govern the prosecution of doctors for offences of which criminal rashness or criminal negligence is an ingredient. A private complaint

may not be entertained unless the complainant has produced prima facie evidence before the court in the form of a credible opinion given by another

competent doctor to support the charge of rashness or negligence on the part of the accused doctor. The investigating officer should, before

proceeding against the doctor accused of rash or negligent act or omission, obtain an independent and competent medical opinion preferably from a

doctor in government service, qualified in that branch of medical practice who can normally be expected to give an impartial and unbiased opinion

applying the Bolam [Balam vs. Friern Hospital Management Committee: (1957) 1 WLR 582 : (1957) 2 All ER 118 (QBD)] test to the facts collected

in the investigation. A doctor accused of rashness or negligence, may not be arrested in a routine manner (simply because a charge has been levelled

against him). Unless his arrest is necessary for furthering the investigation or for collecting evidence or unless the investigating officer feels satisfied

that the doctor proceeded against would not make himself available to face the prosecution unless arrested, the arrest may be withheld.â€​

In the context of offences relating to corruption, this Court in P. Sirajuddin v. State of Madras (1970) 1 SCC 595 : 1970 SCC (Cri) 240, expressed

the need for a preliminary inquiry before proceeding against public servants.

Similarly, in CBI v. Tapan Kumar Singh (2003) 6 SCC 175 : 2003 SCC (Cri) 1305, this Court has validated a preliminary inquiry prior to

registering an FIR only on the ground that at the time the first information is received, the same does not disclose a cognizable offence.

Therefore, in view of various counterclaims regarding registration or non-registration, what is necessary is only that the information given to the

police must disclose the commission of a cognizable offence. In such a situation, registration of an FIR is mandatory. However, if no cognizable

offence is made out in the information given, then the FIR need not be registered immediately and perhaps the police can conduct a sort of preliminary

verification or inquiry for the limited purpose of ascertaining as to whether a cognizable offence has been committed. But, if the information given

clearly mentions the commission of a cognizable offence, there is no other option but to register an FIR forthwith. Other considerations are not

relevant at the stage of registration of FIR, such as, whether the information is falsely given, whether the information is genuine, whether the

information is credible, etc. These are the issues that have to be verified during the investigation of the FIR. At the stage of registration of FIR, what

is to be seen is merely whether the information given ex facie discloses the commission of a cognizable offence. If, after investigation, the information

given is found to be false, there is always an option to prosecute the complainant for filing a false FIR.â€​

Thereafter, directions were issued in paragraph 120 of the decision and direction 120.6 was as under:

“Conclusion/Directions

In view of the aforesaid discussion, we hold:

….. ….. …..

120.6. As to what type and in which cases preliminary inquiry is to be conducted will depend on the facts and circumstances of each case. The

category of cases in which preliminary inquiry may be made are as under:

(a) Matrimonial disputes/family disputes

(b) Commercial offences

(c) Medical negligence cases

(d) Corruption cases

(e) Cases where there is abnormal delay/laches in initiating criminal prosecution, for example, over 3 months' delay in reporting the matter without

satisfactorily explaining the reasons for delay.

The aforesaid are only illustrations and not exhaustive of all conditions which may warrant preliminary inquiry.â€​

We may now notice the relevant observations in P. Sirajuddin, Etc. vs. State of Madras, Etc. (1970) 1 SCC 595, which were:-

“17. In our view the procedure adopted against the appellant before the laying of the first information report though not in terms forbidden by law,

was so unprecedented and outrageous as to shock one's sense of justice and fairplay. No doubt when allegations about dishonesty of a person of the

appellant's rank were brought to the notice of the Chief Minister it was his duty to direct as enquiry into the matter. The Chief Minister in our view

pursued the right course. The High Court was not impressed by the allegation of the appellant that the Chief Minister was moved to take an initiative

at the instance of person who was going to benefit by the retirement of the appellant and who was said to be a relation of the Chief Minister. The

High Court rightly held that the relationship between the said person and the Chief Minister, if any, was so distant that it could not possibly have

influenced him and we are of the same view. Before a public servant, whatever be his status, is publicly charged with acts of dishonesty which

amount to serious misdemeanour or misconduct of the type alleged in this case and a first information is lodged against him, there must be some

suitable preliminary enquiry into the allegations by a responsible officer. The lodging of such a report against a person, specially one who like the

appellant occupied the top position in a department, even if baseless, would do incalculable harm not only to the officer in particular but to the

department he belonged to, in general. If the Government had set up a Vigilance and Anti-Corruption Department as was done in the State of Madras

and the said department was entrusted with enquiries of this kind, no exception can of taken to an enquiry by officers of this department but any such

enquiry must proceed in a fair and reasonable manner. The enquiring officer must not act under any preconceived idea of guilt of the person whose

conduct was being enquired into or pursue the enquiry in such a manner as to lead to an inference that he was bent upon securing the conviction of

the said person by adopting measures which are of doubtful validity or sanction. The means adopted no less than the end to be achieved must be

impeccable. In ordinary departmental proceedings against a Government servant charged with delinquency, the normal practice before the issue of a

charge-sheet is for some one in authority to take down statements of persons involved in the matter and to examine documents which have a bearing

on the issue involved. It is only thereafter that a charge-sheet is submitted and a full-scale enquiry is launched. When the enquiry is to be held for the

purpose of finding out whether criminal proceedings are to be restored to the scope thereof must be limited to the examination of persons who have

knowledge of the affairs of the delinquent officer and documents bearing on the same to find out whether there is prima facie evidence of guilt of the

officer. Thereafter the ordinary law of the land must take its course and further inquiry be proceeded with in terms of the Code of Criminal Procedure

by lodging a first information report.

….. ….. …..

In our view the enquiring officer pursued the investigation with such zeal and vigour that he even enquired into and took down statements as

persons who were supposed to have provided the appellant with articles of food worth trifling sums of money long before the launching of the enquiry.

The whole course of investigation as disclosed in the affidavits is suggestive of some pre-determination of the guilt of the appellant. The enquiring

officer was a high-ranking police officer and it is surprising that simply because he was technically not exercising power under Chapter 14 of the

Criminal Procedure Code in that a formal first information report had not been lodged he overlooked or deliberately overstepped the limits of

investigation contained in the said chapter. He recorded self-incriminating statements of a number of persons and not only secured their signatures

thereto obviously with the idea of pinning them down to those but went to the length of providing certificates of immunity to at least two of them from

the evil effects of their own misdeeds as recorded. It was said that the certificates were given after the statements had been signed. It is difficult to

believe that the statements could have been made before the grant of oral assurances regarding the issue of written certificates. There can be very

little doubt that the persons who were given such immunity had made the statements incriminating themselves and the appellant under inducement,

threat or promise as mentioned in Section 24 of the Indian Evidence Act.â€​

The statement in paragraph 17 certainly spoke of requirement of a preliminary inquiry before a first information report is lodged against a public

servant.

Mr. Vikas Singh, learned Senior Advocate for the petitioner strongly relied upon paragraph 120.6 of Lalita Kumari (2014) 2 SCC 1 to submit that

the category of cases in which preliminary inquiry could possibly be insisted upon were detailed by this Court but it was clearly stated that such

categorisation was only illustrative and not exhaustive of all conditions which may warrant preliminary enquiry. It was submitted that there was strong

similarity between the medical professionals and journalists and the latter were also entitled to certain safeguards and protection; that journalists would

also discharge function of educating and altering the public in general and as such they, as a class would also require similar protection.

On the other hand, Mr. S.V. Raju, learned Additional Solicitor General relied upon two recent decisions in Union of India v. State of Maharashtra and

others (2020) 4 SCC 761 and in Social Action Forum For Manav Adhikar and another v. Union of India, Ministry of Law and Justice and others

(2018) 10 SCC 443 of this Court rendered by Benches of three Judges where directions similar to those issued in the case of Jacob Mathew (2005) 6

SCC 1 were not accepted.

In Rajesh Sharma and others v. State of Uttar Pradesh and another (2018) 10 SCC 472 a Bench of two Judges of this Court (to which one of us,

Lalit, J. was a party) issued following directions in cases where the offence alleged was one punishable under Section 498-A of the IPC [The Indian

Penal Code, 1860]:-

“19. Thus, after careful consideration of the whole issue, we consider it fit to give the following directions:

19.1 In every district one or more Family Welfare Committees be constituted by the District Legal Services Authorities preferably comprising of three

members. The constitution and working of such committees may be reviewed from time to time and at least once in a year by the District and

Sessions Judge of the district who is also the Chairman of the District Legal Services Authority.

19.2. The Committees may be constituted out of paralegal volunteers/social workers/retired persons/wives of working officers/other citizens who may

be found suitable and willing.

19.3. The Committee members will not be called as witnesses.

19.4. Every complaint under Section 498-A received by the police or the Magistrate be referred to and looked into by such Committee. Such

Committee may have interaction with the parties personally or by means of telephone or any other mode of communication including electronic

communication.

19.5. Report of such Committee be given to the authority by whom the complaint is referred to it latest within one month from the date of receipt of

complaint.

19.6. The Committee may give its brief report about the factual aspects and its opinion in the matter.

19.7. Till report of the Committee is received, no arrest should normally be effected.

19.8. The report may be then considered by the investigating officer or the Magistrate on its own merit.

19.9. Members of the Committee may be given such basic minimum training as may be considered necessary by the Legal Services Authority from

time to time.

19.10. The members of the Committee may be given such honorarium as may be considered viable.

19.11. It will be open to the District and Sessions Judge to utilise the cost fund wherever considered necessary and proper.

19.12. Complaints under Section 498-A and other connected offences may be investigated only by a designated investigating officer of the area. Such

designations may be made within one month from today. Such designated officer may be required to undergo training for such duration (not less than

one week) as may be considered appropriate. The training may be completed within four months from today.

19.13 In cases where a settlement is reached, it will be open to the District and Sessions Judge or any other senior judicial officer nominated by him in

the district to dispose of the proceedings including closing of the criminal case if dispute primarily relates to matrimonial discord.

19.14 If a bail application is filed with at least one clear day's notice to the Public Prosecutor/complainant, the same may be decided as far as possible

on the same day. Recovery of disputed dowry items may not by itself be a ground for denial of bail if maintenance or other rights of wife/minor

children can otherwise be protected. Needless to say that in dealing with bail matters, individual roles, prima facie truth of the allegations, requirement

of further arrest/custody and interest of justice must be carefully weighed.

19.15. In respect of persons ordinarily residing out of India impounding of passports or issuance of red corner notice should not be a routine.

19.16. It will be open to the District Judge or a designated senior judicial officer nominated by the District Judge to club all connected cases between

the parties arising out of matrimonial disputes so that a holistic view is taken by the court to whom all such cases are entrusted.

19.17. Personal appearance of all family members and particularly outstation members may not be required and the trial court ought to grant

exemption from personal appearance or permit appearance by videoconferencing without adversely affecting progress of the trial.

19.18. These directions will not apply to the offences involving tangible physical injuries or death.â€​

Direction No.19.4 had thus contemplated referral of every complaint under Section 498A IPC [The Indian Penal Code, 1860] to a Committee and it

was only after the report of the Committee, arrest if at all, could be effected. In terms of direction 19.12 it was directed that all complaints under

Section 499A IPC [The Indian Penal Code, 1860] be investigated only by a Designated Investigating Officer of the area. While issuing these

directions, this Court had inter alia relied upon the decision in Arnesh Kumar v. State of Bihar (2014) 8 SCC 273 as well as the decision in Lalita

Kumari (2014) 2 SCC 1.

The correctness of the decision in Rajesh Sharma and others (2020) 4 SCC 761 was questioned before a Bench of three Judges in Social Action

Forum For Manav Adhikar and another v. Union of India, Ministry of Law and Justice and others (2018) 10 SCC 443. This Court in paragraph 33 of

its Judgment referred to paragraph 120.6 of the decision in Lalita Kumari (2014) 2 SCC 1 and thereafter made following observations:-

“37. On a perusal of the aforesaid paragraphs, we find that the Court has taken recourse to fair procedure and workability of a provision so that

there will be no unfairness and unreasonableness in implementation and for the said purpose, it has taken recourse to the path of interpretation. The

core issue is whether the Court in Rajesh Sharma (2020) 4 SCC 761 could, by the method of interpretation, have issued such directions. On a perusal

of the directions, we find that the Court has directed constitution of the Family Welfare Committees by the District Legal Services Authorities and

prescribed the duties of the Committees. The prescription of duties of the Committees and further action therefor, as we find, are beyond the Code

and the same does not really flow from any provision of the Code. There can be no denial that there has to be just, fair and reasonable working of a

provision. The legislature in its wisdom has made the offence under Section 498-A IPC cognizable and non-bailable. The fault lies with the

investigating agency which sometimes jumps into action without application of mind. The directions issued in Arnesh Kumar (2018) 10 SCC 443 are in

consonance with the provisions contained in Section 41 CrPC and Section 41-A CrPC. Similarly, the guidelines stated in Joginder Kumar v. State of

U.P. (1994) 4 SCC 260, and D.K. Basu v. State of W.B. (1997) 1 SCC 416, are within the framework of the Code and the power of superintendence

of the authorities in the hierarchical system of the investigating agency. The purpose has been to see that the investigating agency does not abuse the

power and arrest people at its whim and fancy.

In Rajesh Sharma (2020) 4 SCC 761, there is introduction of a third agency which has nothing to do with the Code and that apart, the Committees

have been empowered to suggest a report failing which no arrest can be made. The directions to settle a case after it is registered is not a correct

expression of law. A criminal proceeding which is not compoundable can be quashed by the High Court under Section 482 CrPC. When settlement

takes place, then both the parties can file a petition under Section 482 CrPC and the High Court, considering the bona fide of the petition, may quash

the same. The power rests with the High Court. In this regard, we may reproduce a passage from a three-Judge Bench in Gian Singh v. State of

Punjab (2012) 10 SCC 303, In the said case, it has been held that:

“61. … Inherent power is of wide plenitude with no statutory limitation but it has to be exercised in accord with the guideline engrafted in such

power viz.: (i) to secure the ends of justice, or (ii) to prevent abuse of the process of any court. In what cases power to quash the criminal proceeding

or complaint or FIR may be exercised where the offender and the victim have settled their dispute would depend on the facts and circumstances of

each case and no category can be prescribed. However, before exercise of such power, the High Court must have due regard to the nature and

gravity of the crime. Heinous and serious offences of mental depravity or offences like murder, rape, dacoity, etc. cannot be fittingly quashed even

though the victim or victim's family and the offender have settled the dispute. Such offences are not private in nature and have a serious impact on

society. Similarly, any compromise between the victim and the offender in relation to the offences under special statutes like the Prevention of

Corruption Act or the offences committed by public servants while working in that capacity, etc.; cannot provide for any basis for quashing criminal

proceedings involving such offences. But the criminal cases having overwhelmingly and predominatingly civil flavour stand on a different footing for

the purposes of quashing, particularly the offences arising from commercial, financial, mercantile, civil, partnership or such like transactions or the

offences arising out of matrimony relating to dowry, etc. or the family disputes where the wrong is basically private or personal in nature and the

parties have resolved their entire dispute. In this category of cases, the High Court may quash the criminal proceedings if in its view, because of the

compromise between the offender and the victim, the possibility of conviction is remote and bleak and continuation of the criminal case would put the

accused to great oppression and prejudice and extreme injustice would be caused to him by not quashing the criminal case despite full and complete

settlement and compromise with the victim.â€​

Though Rajesh Sharma (2020) 4 SCC 761 takes note of Gian Singh (1997) 1 SCC 416, yet it seems to have applied it in a different manner. The

seminal issue is whether these directions could have been issued by the process of interpretation. This Court, in furtherance of a fundamental right,

has issued directions in the absence of law in certain cases, namely, Lakshmi Kant Pandey v. Union of India (1984) 2 SCC 244, Vishaka v. State of

Rajasthan (1997) 6 SCC 241 and Common Cause v. Union of India (2018) 5 SCC 1, and some others. In the obtaining factual matrix, there are

statutory provisions and judgments in the field and, therefore, the directions pertaining to constitution of a committee and conferment of power on the

said committee are erroneous. However, the directions pertaining to Red Corner Notice, clubbing of cases and postulating that recovery of disputed

dowry items may not by itself be a ground for denial of bail, would stand on a different footing. They are protective in nature and do not sound a

discordant note with the Code. When an application for bail is entertained, proper conditions have to be imposed but recovery of disputed dowry items

may not by itself be a ground while rejecting an application for grant of bail under Section 498-A IPC. That cannot be considered at that stage.

Therefore, we do not find anything erroneous in Directions 19.14 and 19.15. So far as Directions 19.16 and 19.17 are concerned, an application has to

be filed either under Section 205 CrPC or Section 317 CrPC depending upon the stage at which the exemption is sought.

….. ….. …..

In the aforesaid analysis, while declaring the directions pertaining to Family Welfare Committee and its constitution by the District Legal Services

Authority and the power conferred on the Committee is impermissible. Therefore, we think it appropriate to direct that the investigating officers be

careful and be guided by the principles stated in Joginder Kumar (2018) 10 SCC 443, D.K. Basu (1994) 4 SCC 260, Lalita Kumari (2014) 2 SCC 1

and Arnesh Kumar (2018) 10 SCC 443. It will also be appropriate to direct the Director General of Police of each State to ensure that the

investigating officers who are in charge of investigation of cases of offences under Section 498-A IPC should be imparted rigorous training with

regard to the principles stated by this Court relating to arrest.

In view of the aforesaid premises, the directions contained in paras 19.1 to 19.11 as a whole are not in accord with the statutory framework and

the direction issued in para 19.12 shall be read in conjunction with the direction given hereinabove.

Direction 19.13 is modified to the extent that if a settlement is arrived at, the parties can approach the High Court under Section 482 of the Code

of Criminal Procedure and the High Court, keeping in view the law laid down in Gian Singh (1997) 1 SCC 416, shall dispose of the same.

As far as Directions 19.14, 19.15, 19.16 and 19.17 are concerned, they shall be governed by what we have stated in para 39.

With the aforesaid modifications in the directions issued in Rajesh Sharma (2018) 10 SCC 443, the writ petitions and criminal appeal stand

disposed of. There shall be no order as to costs.â€​

It was thus held that directions 19.1 to 19.11 were not in conformity with the statutory framework, while directions 19.12 to 19.17 were suitably

modified.

A Bench of two Judges of this Court (to which one of us i.e. Lalit, J. was a party) in its decision in Dr. Subhash Kashinath Mahajan v. State of

Maharashtra and another (2018) 6 SCC 454 issued following directions in connection with prosecutions instituted in relation to the offences punishable

under the provisions of the Scheduled Cases and Scheduled Tribes (Prevention of Atrocities) Act, 1989; (the “Atrocities Actâ€, or “the 1989

Actâ€​, for short):

“79. Our conclusions are as follows:

79.1. Proceedings in the present case are clear abuse of process of court and are quashed.

79.2. There is no absolute bar against grant of anticipatory bail in cases under the Atrocities Act if no prima facie case is made out or where on

judicial scrutiny the complaint is found to be prima facie mala fide. We approve the view taken and approach of the Gujarat High Court in Pankaj D.

Suthar v. State of Gujarat (1992) 1 Guj LR 405, and N.T. Desai v. State of Gujarat (1997) 2 Guj LR 942, and clarify the judgments of this Court in

State of M.P. v. Ram Kishna Balothia (1995) 3 SCC 221 : 1995 SCC (Cri) 439, and Manju Devi v. Onkarjit Singh Ahluwalia (2017) 13 SCC 439 :

(2017) 4 SCC (Cri) 662;

79.3. In view of acknowledged abuse of law of arrest in cases under the Atrocities Act, arrest of a public servant can only be after approval of the

appointing authority and of a non-public servant after approval by the SSP which may be granted in appropriate cases if considered necessary for

reasons recorded. Such reasons must be scrutinised by the Magistrate for permitting further detention.

79.4. To avoid false implication of an innocent, a preliminary enquiry may be conducted by the DSP concerned to find out whether the allegations

make out a case under the Atrocities Act and that the allegations are not frivolous or motivated.

79.5. Any violation of Directions 79.3 and 79.4 will be actionable by way of disciplinary action as well as contempt.

79.6. The above directions are prospective.â€​

During the course of its decision, the Bench had noticed paragraph 120.6 of the decision in Lalita Kumari (2014) 2 SCC 1 as well as the decision in P.

Sirajuddin69. In terms of directions in paragraph 79.3 and 79.4, it was directed that an arrest of a public servant could be effected only after approval

of the appointing authority and that of a non-public servant could be effected only after approval by the Special Superintendent of Police; that the

reasons for arrest could be scrutinised by the Magistrate for permitting further detention; and that a preliminary enquiry be conducted by the DSP

concerned to find out whether the allegations making out a case under the provisions of Atrocities Act were frivolous or motivated.

Union of India being aggrieved, filed Review Petition questioning the correctness of the directions issued in Dr. Subhash Kashinath Mahajan

(2018) 5 SCC 1. A Bench of three Judges of this Court considered the matter in Union of India v. State of Maharashtra and others (2003) 6 SCC 175

: 2003 SCC (Cri) 1305. Various decisions were noticed by this Court and it was concluded:

“In re : Sanction of the appointing authority

Concerning public servants, the provisions contained in Section 197 CrPC provide protection by prohibiting cognizance of the offence without the

sanction of the appointing authority and the provision cannot be applied at the stage of the arrest. That would run against the spirit of Section 197

CrPC. Section 41 CrPC authorises every police officer to carry out an arrest in case of a cognizable offence and the very definition of a cognizable

offence in terms of Section 2(c) CrPC is one for which police officer may arrest without warrant.

In case any person apprehends that he may be arrested, harassed and implicated falsely, he can approach the High Court for quashing the FIR

under Section 482 as observed in State of Orissa v. Debendra Nath Padhi (2005) 1 SCC 568 : 2005 SCC (Cri) 415.

While issuing guidelines mentioned above approval of appointing authority has been made imperative for the arrest of a public servant under the

provisions of the Act in case, he is an accused of having committed an offence under the 1989 Act. Permission of the appointing authority to arrest a

public servant is not at all statutorily envisaged; it is encroaching on a field which is reserved for the legislature. The direction amounts to a mandate

having legislative colour which is a field not earmarked for the courts.

The direction is discriminatory and would cause several legal complications. On what basis the appointing authority would grant permission to

arrest a public servant? When the investigation is not complete, how can it determine whether public servant is to be arrested or not? Whether it

would be appropriate for appointing authority to look into case diary in a case where its sanction for prosecution may not be required in an offence

which has not happened in the discharge of official duty. Approaching appointing authority for approval of arrest of a public servant in every case

under the 1989 Act is likely to consume sufficient time. The appointing authority is not supposed to know the ground realities of the offence that has

been committed, and arrest sometimes becomes necessary forthwith to ensure further progress of the investigation itself. Often the investigation

cannot be completed without the arrest. There may not be any material before the appointing authority for deciding the question of approval. To

decide whether a public servant should be arrested or not is not a function of the appointing authority, it is wholly extra-statutory. In case the

appointing authority holds that a public servant is not to be arrested and declines approval, what would happen, as there is no provision for grant of

anticipatory bail. It would tantamount to taking away functions of court. To decide whether an accused is entitled to bail under Section 438 in case no

prima facie case is made out or under Section 439 is the function of the Court. The direction of the appointing authority not to arrest may create

conflict with the provisions of the 1989 Act and is without statutory basis.

By the guidelines issued, the anomalous situation may crop up in several cases. In case the appointing authority forms a view that as there is no

prima facie case the incumbent is not to be arrested, several complications may arise. For the arrest of an offender, may be a public servant, it is not

the provision of the general law of CrPC that permission of the appointing authority is necessary. No such statutory protection is provided to a public

servant in the matter of arrest under IPC and CrPC as such it would be discriminatory to impose such rider in the cases under the 1989 Act. Only in

the case of discharge of official duties, some offence appears to have been committed, in that case, sanction to prosecute may be required and not

otherwise. In case the act is outside the purview of the official discharge of duty, no such sanction is required.

The appointing authority cannot sit over an FIR in case of cognizable, non-bailable offence and investigation made by the police officer; this

function cannot be conferred upon the appointing authority as it is not envisaged either in CrPC or the 1989 Act. Thus, this rider cannot be imposed in

respect of the cases under the 1989 Act, may be that provisions of the Act are sometimes misused, exercise of power of approval of arrest by the

appointing authority is wholly impermissible, impractical besides it encroaches upon the field reserved for the legislature and is repugnant to the

provisions of general law as no such rider is envisaged under the general law.

Assuming it is permissible to obtain the permission of the appointing authority to arrest the accused, would be further worsening the position of the

members of the Scheduled Castes and Scheduled Tribes. If they are not to be given special protection, they are not to be further put in a

disadvantageous position. The implementation of the condition may discourage and desist them even to approach the police and would cast a shadow

of doubt on all members of the Scheduled Castes and Scheduled Tribes which cannot be said to be constitutionally envisaged. Other castes can

misuse the provisions of law; also, it cannot be said that misuse of law takes place by the provisions of the 1989 Act. In case the direction is permitted

to prevail, days are not far away when writ petition may have to be filed to direct the appointing authority to consider whether the accused can be

arrested or not and as to the reasons recorded by the appointing authority to permit or deny the arrest. It is not the function of the appointing authority

to intermeddle with a criminal investigation. If at the threshold, approval of the appointing authority is made necessary for arrest, the very purpose of

the Act is likely to be frustrated. Various complications may arise. Investigation cannot be completed within the specified time, nor trial can be

completed as envisaged. The 1989 Act delay would be adding to the further plight of the downtrodden class.

In re : Approval of arrest by the SSP in the case of a non-public servant

Inter alia for the reasons as mentioned earlier, we are of the considered opinion that requiring the approval of SSP before an arrest is not

warranted in such a case as that would be discriminatory and against the protective discrimination envisaged under the Act. Apart from that, no such

guidelines can prevail, which are legislative. When there is no provision for anticipatory bail, obviously arrest has to be made. Without doubting bona

fides of any officer, it cannot be left at the sweet discretion of the incumbent howsoever high. The approval would mean that it can also be ordered

that the person is not to be arrested then how the investigation can be completed when the arrest of an incumbent, is necessary, is not understandable.

For an arrest of the accused such a condition of approval of SSP could not have been made a sine qua non, it may delay the matter in the cases under

the 1989 Act.

In re : Requiring the Magistrate to scrutinise the reasons for permitting further detention

As per the guidelines issued by this Court, the public servant can be arrested after approval by the appointing authority and that of a non-public

servant after the approval of SSP. The reasons so recorded have to be considered by the Magistrate for permitting further detention. In case of

approval has not been granted, this exercise has not been undertaken. When the offence is registered under the 1989 Act, the law should take its

course no additional fetters are called for on arrest whether in case of a public servant or non-public servant. Even otherwise, as we have not

approved the approval of arrest by appointing authority/SSP, the direction to record reasons and scrutiny by the Magistrate consequently stands

nullified.

The direction has also been issued that the DSP should conduct a preliminary inquiry to find out whether the allegations make out a case under the

Atrocities Act, and that the allegations are not frivolous or motivated. In case a cognizable offence is made out, the FIR has to be outrightly registered,

and no preliminary inquiry has to be made as held in Lalita Kumari (2014) 2 SCC 1 by a Constitution Bench. There is no such provision in the Code of

Criminal Procedure for preliminary inquiry or under the SC/ST Act, as such direction is impermissible. Moreover, it is ordered to be conducted by the

person of the rank of DSP. The number of DSP as per stand of the Union of India required for such an exercise of preliminary inquiry is not available.

The direction would mean that even if a complaint made out a cognizable offence, an FIR would not be registered until the preliminary inquiry is held.

In case a preliminary inquiry concludes that allegations are false or motivated, FIR is not to be registered, in such a case how a final report has to be

filed in the Court. Direction 79.4 cannot survive for the other reasons as it puts the members of the Scheduled Castes and Scheduled Tribes in a

disadvantageous position in the matter of procedure vis-Ã -vis to the complaints lodged by members of upper caste, for later no such preliminary

investigation is necessary, in that view of the matter it should not be necessary to hold preliminary inquiry for registering an offence under the

Atrocities Act, 1989.

We do not doubt that directions encroach upon the field reserved for the legislature and against the concept of protective discrimination in favour

of downtrodden classes under Article 15(4) of the Constitution and also impermissible within the parameters laid down by this Court for exercise of

powers under Article 142 of the Constitution of India. Resultantly, we are of the considered opinion that Directions 79.3 and 79.4 issued by this Court

deserve to be and are hereby recalled and consequently we hold that Direction 79.5, also vanishes. The review petitions are allowed to the extent

mentioned above.â€​

Paragraph 68 of this decision clearly held that the direction to hold a preliminary inquiry issued in Dr. Subhash Kashinath Mahajan (2018) 5 SCC 1

was not consistent with the statutory framework while it was held in paragraph 70 that the directions issued by the two Judge Bench amounted to

encroachment upon the field reserved for the legislature.

The submissions regarding the second prayer in the Writ Petition are required to be considered in the backdrop of these decisions.

In Jacob Mathew (2005) 6 SCC 1, the guidelines were issued after noticing Section 88 of the IPC [The Indian Penal Code, 1860] falling in

Chapter titled “General Exceptions†as well as illustrations below Sections 88, 92, and 93 of the IPC [The Indian Penal Code, 1860]. The

direction, “a private complaint may not be entertained unless the complainant has produced prima facie evidence before the Court in the form of a

credible opinion given by another competent doctor to support the charge of rashness and negligence on the part of the accused doctor†was founded

on reasons including the status of a medical professional acknowledged by Section 88 and illustrations as stated above as well as the fact that the

investigating officers and the private complainant would not be supposed to be having knowledge about medical science so as to determine whether

the act of the accused professional amounted to a rash and negligent act within the domain of criminal law. It is true that the decision in P.

Sirajuddin69 did observe that there ought to be a preliminary inquiry before a first information report is registered against a public servant of any

status. But today, with the establishment of Vigilance Cells in every Governmental Department or organisation, the preliminary inquiries are not strictly

traceable to the direction issued by this Court. As a matter of fact, the accepted norm â€" be it in the form of CBI Manual or like instruments is to

insist on a preliminary inquiry. One can also say that the protection to a public servant is the underlying principle under certain provisions like Section

197 of the Code and as such there is some foundation in statutory provisions.

On the other hand, directions (19.1 to 19.11) issued in Rajesh Sharma (2018) 10 SCC 443, were not found to be in accord with the statutory

framework and as such did not meet with the approval of the decision of the larger bench of this Court. Similarly, the directions issued in Dr. Subhash

Kashinath Mahajan (2018) 5 SCC 1 regarding holding of a preliminary inquiry were not found consistent with the statutory framework. The second

prayer made in the Writ Petition is asking for the constitution of the Committee completely outside the scope of the statutory framework. Similar such

exercise of directing constitution of a Committee was found inconsistent with the statutory framework in the decisions discussed above. We are

conscious that the directions issued in Jacob Mathew (2005) 6 SCC 1 had received approval by a Constitution Bench in Lalita Kumari (2014) 2 SCC

1, but those guidelines issued in Jacob Mathew (2005) 6 SCC 1 stand on parameter which are completely distinguishable from the subsequent

decisions of three Judge Bench of this Court in Union of India vs. State of Maharashtra and Others (2003) 6 SCC 175 : 2003 SCC (Cri) 1305 and in

Social Action Forum for manav Adhikar and Another vs. Union of India, Ministry of Law and Justice and Others (1970) 1 SCC 595. Any relief

granted in terms of second prayer would certainly, in our view, amount to encroachment upon the field reserved for the legislature. We have,

therefore, no hesitation in rejecting the prayer and dismissing the Writ Petition to that extent.

It must however be clarified that every Journalist will be entitled to protection in terms of Kedar Nath Singh (1962) Supp. 2 SCR 769, as every

prosecution under Sections 124A and 505 of the IPC [The Indian Penal Code, 1860] must be in strict conformity with the scope and ambit of said

Sections as explained in, and completely in tune with the law laid down in Kedar Nath Singh (1962) Supp. 2 SCR 769.

In conclusion:

i. We quash FIR No.0053 dated 6.5.2020, registered at Police Station Kumarsain, Distt. Shimla, Himachal Pradesh, against the petitioner;

ii. but reject the prayer that no FIR be registered against a person belonging to media with at least 10 years of standing unless cleared by the

Committee as suggested.

Writ Petition is allowed to the aforesaid extent.