BANKIM K. KULSHRESTHA Vs. UNION OF INDIA

JUDGEMENT

(1.) The present writ petition has been filed by the petitioner with the following prayers :

(2.) Having heard the petitioner in person at length as well as looking to the averments made in this writ petition, we see no reason to impute seditious intent to the statement made by Respondent No. 6 for the following reasons.

(3.) The law on the offence of sedition contained in Section 124-A of the Indian Penal Code, 1860 (IPC) is well settled by a catena of decisions of the Apex Court. In Kedar Nath Singh v. State of Bihar AIR 1962 SC 955, the Apex Court faced with the question of Constitutional validity of Section 124-A on the ground that it imposes restriction on freedom of speech and expression, held :