REGENT COMPUTRONICS PVT. LTD.

Arnab Ranjan Goswami Appellant

V/S

UNION OF INDIA Respondents

Referred Judgements :-

PUNJAB NATIONAL BANK VS. SURENDRA PRASAD SINHA [REFERRED TO]
CHIRAG M PATHAK VS. DOLLYBEN KANTILAL PATEL [REFERRED TO]
RAJINDRA NATH MAHATO VS. T GANGULY DY SUPERINTENDENT [REFERRED TO]
RAM LAL NARANG OM PRAKASH NARANG VS. STATE DELHI ADMINISTRATION :STATE DELHI ADMINISTRATION [REFERRED TO]
STATE OF BIHAR VS. J A C SALDANHA:J A C SALDANHA [REFERRED TO]
STATE OF BIHAR VS. P P SHARMA IAS [REFERRED TO]
DIRECTOR CENTRAL BUREAU OF INVESTIGATION VS. NIYAMAVEDI [REFERRED TO]
PEPSI FOODS LIMITED VS. SPECIAL JUDICIAL MAGISTRATE [REFERRED TO]
DUKHISHYAM BENUPANI ASSTT DIRECTOR ENFORCEMENT DIRECTORATE FERA VS. ARUN KUMAR BAJORIA [REFERRED TO]
T T ANTHONY VS. STATE OF KERALA [REFERRED TO]
KARI CHOUDHARY VS. SITA DEVI [REFERRED TO]
UPKAR SINGH VS. VED PRAKASH [REFERRED TO]
DIVINE RETREAT CENTRE VS. STATE OF KERALA [REFERRED TO]
STATE OF WEST BENGAL VS. COMMITTEE FOR PROTECTION OF DEMOCRATIC [REFERRED TO]
BABUBHAI VS. STATE OF GUJARAT [REFERRED TO]
CHIRRA SHIVRAJ VS. STATE OF ANDHRA PRADESH [REFERRED TO]
NARMADA BAI VS. STATE OF GUJARAT [REFERRED TO]
K.V.RAJENDRAN VS. SUPERINTENDENT OF POLICE, CBCID SOUTH ZONE, CHENNAI [REFERRED TO]
SANJIV RAJENDRA BHATT VS. UNION OF INDIA [REFERRED TO]
SUBRAMANIAN SWAMY VS. UNION OF INDIA [REFERRED TO]
E SIVAKUMAR VS. UNION OF INDIA AND ORS [REFERRED TO]
ROMILA THAPAR AND ORS VS. UNION OF INDIA AND ORS [REFERRED TO]
P CHIDAMBARAM VS. DIRECTORATE OF ENFORCEMENT [REFERRED TO]

JUDGEMENT

(1.) The petitioner is the Editor-in-Chief of an English television news channel, Republic TV. He is also the Managing Director of ARG Outlier Media Asianet News Private Limited which owns and operates a Hindi television news channel by the name of R Bharat. The petitioner anchors news shows on both channels.

(2.) On 16 April 2020, a broadcast took place on Republic TV. This was followed by a broadcast on R Bharat on 21 April 2020. These broadcasts led to the lodging of multiple First Information Reports[1] and criminal complaints against the petitioner. They have been lodged in the States of Maharashtra, Chhattisgarh, Rajasthan, Madhya Pradesh, Telangana and Jharkhand as well as in the Union Territories of Jammu and Kashmir. In the State of Maharashtra, an FIR was lodged at Police Station Sadar, District Nagpur City. The details of this FIR are:

(3.) The genesis of the FIRs and complaints originates in the broadcasts on Republic TV on 16 April 2020 and R Bharat on 21 April 2020 in relation to an incident which took place in Gadchinchle village of Palghar district in Maharashtra. During the course of the incident which took place on 16 April 2020, three persons including two sadhus were brutally killed by a mob, allegedly in the presence of the police and forest guard personnel. The incident was widely reported in the print and electronic media. The petition states that a video recording of the incident is available in the public domain. In his news show titled "Poochta hai Bharat' on 21 April 2020 on R Bharat, the petitioner claims to have raised issues in relation to the allegedly tardy investigation of the incident. The segment of the news broadcast is available for public viewing online at:

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ARNAB RANJAN GOSWAMI Vs. UNION OF INDIA

Referred Judgements :-

JUDGEMENT

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