Bombay High Court: A Division Bench of A.A. Sayed and Surendra P. Tavade, JJ. addressed a Public Interest Litigation filed by former IPS officers with regard to the Sushant Singh Rajput death case.

Media Trial

Present PIL was filed by former IPS Officers, raising concerns with regard to media coverage pertaining to the unnatural death of actor Sushant Singh Rajput, which the petitioner’s states may tantamount to media trial.

Petitioners Counsel brought the Court’s attention to the “Code of Ethics and Broadcasting Standards” issued by respondent 3 — News Broadcasting Association which inter alia speaks of ‘principles of self-regulation’, impartially, objectivity, neutrality and privacy.

Further, the media advisory dated 28-08-2020 of the respondent 2 — Press Council of India has also been observed.

Bench on perusal of the above urged and expected the respondents to exercise restrain in the media reporting pertaining to the investigation of the unnatural death of actor Sushant Singh Rajput which would in any manner hamper or prejudice the ongoing investigation which is being carried out by the respondent 4 – CBI after imprimatur of the Supreme Court vide judgment and order dated 19-08-2020.

Court directed respondent 4 — CBI along with other respondents to file and affidavit in reply.

Matter to be listed on 10-09-2020.[Nilesh Navlakha v. Ministry of Information and Broadcasting, 2020 SCC OnLine Bom 895, decided on 03-09-2020]


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