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The High Court of Tripura on Monday issued a notice related to a PIL seeking criminal action against the District Magistrate (DM) for misusing his authority in a relation to a viral video in the social platform of an incident that took place on 26th of April, 2021.
The High Court Division Bench Comprising Of Chief Justice Akil Kureshi and Justice SG Chattopadhyay issued a bench to interim circular while issuing notice including the District Magistrate out of Agartala after having a prima facia view that it would be necessary to do so.
After the video viral the state government has instituted a two-member committee to inquire into the incident and submit the reports regarding the disputes.
The High Court also observed that the seeking action before the member of the team is led by the District Magistrate Cannot be entertained as they were “merely Carrying out the order issued by the Superior.
The High Court has also asked for full footage of the camera clip circulating n the social media from the petitioner and the state administration and asked them to place a record on the notification under which the inquiry can be against the District Magistrate has been instituted.
The court also directed the petitioner to disclose how many people are invited in the marriage hall when the accident took place and how much are the staff member is available in the marriage ceremony hall to disclose all the information before the high court. The High Court also asked the state government to find out whether any women member was arrested or detained at the police station on the night and whether and any women police personally present during the raid.
Freedom of the press is a fundamental right and relates to the rights of the people to excess to information. Such right cannot be lightly curtailed.
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