Allow Cookies!
By using our website, you agree to the use of cookies
On Friday Supreme Court issued a notice to yoga guru Ramdev on a plea by a publisher challenging the Delhi High Court’s verdict restraining sale and publication of a book alleged to be on his life.
The High Court had passed the restraining order after Ramdev claimed that the book has defamatory content. The Supreme Court listed the matter for further hearing in the first week of February next year.
The bench comprising of Justice Madan B Lokur and Deepak Gupta stated about issuing a notice to Ramdev. The publisher Juggernaut Books Private Limited, approached the apex court challenging the high court’s September 29 Judgment.
Earlier, Ramdev filed a plea in the High Court against the book titled ”Godman To Tycoon” The Untold Story of Baba Ramdev, stating that the book alleged to be on his life, had defamatory statement and harmed his economic interest and reputation. The book is penned by journalist Priyanka Pathak Narain
In September the high court passed a verdict restraining the sale , publication and distribution of the book, and stated that the right to reputation of a living individual cannot be “crucified” at the “altar of right to freedom of speech and expression” of another.
It had said that the publisher was restrained from selling and publishing the book till the time the alleged objectionable portion was deleted. Ramdev had approached the high court to set aside a trial court order removing the ban on the publication and sale of the book.
Ramdev’s counsel had claimed that the allegation in the book relating to Yoga guru’s life were incorrect while the author stated about the presence of factual extracts, including the details of persons whom she had interviewed before writing the book.
The Publisher had stated that the extracts of the material in the book were already in public domain since 2007 and Ramdev had never raised any objection. The counsel stated that the entire record of the trial court has not been placed before the high court.
86540
103860
630
114
59824