Supreme Court: The bench of AM Khanwilkar and Dinesh Maheshwari, JJ has directed that no coercive action is to be taken against TV news anchor Amish Devgan in multiple FIRs lodged in several states over his alleged defamatory statements against Sufi saint Khwaja Moinuddin Chisti during a News Debate. The Court has issued notice returnable on 08.07.2020.
The journalist had, in his News Show called “Aar Paar” dated 15.06.2020 aired at around 7:30 p.m, used the term Lootera Chisti, inviting reactions from the Muslim community. He, however, later tweeted an apology along with a clarification.
[Amish Devgan v. Union of India, 2020 SCC OnLine SC 542 , order dated 26.06.2020]