Rouse Avenue District Court, Delhi: In a case filed by the counsel for accused ‘KT Jaleel’ alleging wrong reporting in various daily newspapers that mentions that this court has allowed registration of FIR against accused K.T. Jaleel, Harjeet Singh Jaspal, J. clarifies that this Court has not summoned the accused K.T. Jaleel yet, nor has it reached the stage of summoning itself.
The Court further remarked that the matter is pending for orders on an application u/s 156 (3), Criminal Procedure Code. It is further made clear that till the time the order on the said application is passed, no opinion on merits has been placed on record.
It was submitted before Court that the said reporting is at the instance of complainant/Advocate Sh G.S. Mani. Sh. Mani, however, submitted that this is merely a bonafide mistake and he never intended the newspapers to believe that FIR had actually been ordered and apologized for the same.
Media persons present before the Court were:
(i) Arun Shankar S., Chief Reporter, Matrabhumi News
(ii) Balram Nedungadi, Chief Reporter, 24 Twenty-Four
(iii) Vishnu J.S., Broadcast Journalist, The Malayalam Channel
(iv) Adarsh T.S., Senior Reporter, Amrita Television
(v) Vaisakh K., Senior Reporter, Asia Net News
(vi) Anoop P.B., Senior Correspondent, MMTV Manorama News
The media persons assured the Court that they would publish a corrigendum/apology for incorrect media reporting.
The matter is next listed for 16-09-2022.
[GS Mani v. Commissioner of Police, Delhi, 2022 SCC OnLine Dis Crt (Del) 36, decided on 14-09-2022]
Advocates who appeared in this case :
Sh. G.S. Mani, Advocate/complainant in person;
Sh. Subhash Chandran K.R, Ld., Counsel for the accused K.T. Jaleel.
*Arunima Bose, Editorial Assistant has put this report together.
