MR. DARSHAN SRINIVAS Vs. UNION OF INDIA

JUDGEMENT

(1.) The captioned writ petition is filed seeking the following reliefs:

(2.) The petitioner, a Kannada film actor and producer, is aggrieved by a sustained and targeted media campaign in relation to Crime No.250/2024 registered on 9/6/2024 by Kamakshipalya Police Station for offences punishable under Ss. 302 and 201 of the IPC, 1860.

(3.) It is the specific case of the petitioner that, despite the trial being at a nascent stage, various television channels and digital platforms have indulged in media-driven adjudication, disseminating speculative narratives, selectively leaked materials, and unverified allegations, thereby engineering public perception and impairing the petitioner's right to a fair trial.