Supreme Court: In a petition seeking cognizance by the Court against the ‘humiliation’ caused by stand-up comedian Anubhav Singh Bassi alleging that his recent show “Bas Kar Bassi” portrayed judiciary negatively, the Division Bench of S.K. Kaul and Sudhanshu Dhulia, JJ. rejected the said plea reprimanding the lawyer who brought the matter as a petitioner before the Court saying that “What’s this? Why should we entertain this against some stand-up comedy show? Come with something better… Dismissed. Not a matter for Article 32.”
Regarding ‘humiliation of the lawyers’, the Court told the petitioner “Let other lawyers take care of themselves. You don’t have to defend the entire community. You take care of yourself.”
The said petition was filed by Advocate Farhat Warsi alleging that stand-up comedian Anubhav Singh Bassi defamed the judiciary, lawyers and whole legal profession in his recent show “Bas Kar Bassi” available on various OTT platforms.
The show is based on a young legal professional who recently graduated from the National Law University, portraying the struggles of newbies in the legal profession, with fun elements.
Source: Press
Anubhav Singh Bassi’s image courtesy: Instagram/@be_a_bassi
