AMAN CHOPRA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Learned Senior Counsel Mr. Luthra and Mr. Bhandari, inform the Court that Hon'ble the Supreme Court, while hearing the matters relating to 'sedition' in S.G. Vombatkere v. Union of Indian (WPC No. 682/2021) along with Editors Guild of India and Anr. v. Union of India and Ors. (WPC No. 552/2021) has passed an interim order directing the Centre/State Government to refrain from registering any FIRs under Sec. 124A of Indian Penal Code and keep all pending matters in abeyance during the period that Sec. 124A of IPC is being reconsidered.

(2.) This Court has viewed the contentious debate recorded on a C.D. provided by the petitioner.

(3.) Having heard learned counsel for the parties at some length and considering the submissions made on facts so also on law, this Court is of the view that the investigation, including petitioner's interrogation, is necessary before reaching any concrete conclusion regarding commission of offences alleged against the petitioner.