Supreme Court: The Division Bench of Surya Kant and N. Kotiswar Singh, JJ. removed the restriction imposed on YouTuber Ranveer Allahabadia from airing his show, which was imposed on 18-02-2025.
The Bench permitted him to air his shows, provided that he furnished an undertaking that he will maintain the standards of decency and morality, so that the content is suitable for viewers of any age group to watch.
Previously, the Court gave him interim protection from arrest in the FIRs registered in Maharashtra, Rajasthan and Assam for obscenity over the comments made by him in the “India’s Got Latent Show”. The FIRs against him include offences under Sections 79, 196, 296, 299 of the Bharatiya Nyaya Sanhita, 2023 read with Section 67 of the Information Technology Act, 2000 and Sections 79/95/294/296 of the BNS read with Section 4 and 7 of Cinematograph Act, 1952 read with Sections 4 and 6 of the Indecent Representation of Women (Prohibition) Act, 1986.
Source: Press
[Ranveer Gautam Allahabadia v. Union of India, 2025 SCC OnLine SC 698, decided on: 18-02-2025]
