Supreme Court: A bench headed by AM Khanwilkar, J has refused to entertain a plea seeking framing of a proper mechanism to deal with alleged misuse of the sedition law by the government machinery. Dismissing the plea filed by a social activist, the Court said it was open for the petitioner to approach the appropriate authority.

At the outset, the court told advocate Utsav Singh Bains, appearing for the petitioner, that he could not seek quashing of an FIR in a sedition case filed against the management of a Karnataka school for allegedly allowing students to stage an anti-CAA and anti-NRC drama.

Bains told the bench that he was not pressing for a prayer of FIR quashing and that the petitioner has also sought a direction for framing of a proper mechanism to deal with the alleged misuse of the sedition law.

The bench said,

“Let the affected party come and we will hear them. Why it should be done at your instance,”

(Source: PTI)

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One comment

  • PLEASE DO MENTIONTHE WRIT PETITION NO. SO WE CAN FIND THAT CASE.

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