Editors Guild condemns — “Growing tendency among police in various states to take cognisance of frivolous charges against journalists and convert them into an FIR”

Editors Guild of India is concerned by growing tendency among police in various states to take cognisance of frivolous charges against journalists

Editors Guild of India is concerned by growing tendency among police in various states to take cognisance of frivolous charges against journalists and convert them into an FIR

The Editors Guild of India is deeply concerned by the growing tendency among police in various states to take cognisance of frivolous charges against journalists and convert them into a First Information Report (FIR).

The latest instance is of the Delhi Police’s FIR against veteran journalist Vinod Dua, based on a complaint by Naveen Kumar, who has been identified as a spokesperson of the Bharatiya Janata Party. The accusations are a brazen attack on his right to free speech and fair comment. An FIR based on this is an instrument of harassment setting off a process that is itself a punishment.

The Guild unequivocally condemns this practice and urges the police to respect Constitutionally guaranteed freedoms rather than behave in a manner that raises questions on its independence.


Editors Guild of India

[Statement dt. 08-06-2020]

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