Madras High Court's remarks harsh, metaphor inappropriate but can't be expunged; Supreme Court junks EC's plea seeking restrain on Media reporting Court proceedings

Madras High Court’s remarks harsh, metaphor inappropriate but can’t be expunged; Supreme Court junks EC’s plea seeking restrain on Media reporting Court proceedings

During the course of the hearing, the Madras High Court had allegedly orally observed that the EC is “the institution that is singularly responsible for the second wave of COVID-19” and that the EC “should be put up for murder charges”.