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YSR Congress MP, former MLA, 47 others get notices for abusive comments on Andhra Pradesh High Court.
The High Court of Andhra Pradesh on 26th of may, Tuesday have issued notices against 49 persons including the YSR Congress MP N Suresh (Bapatla constituency) and the former MLA A Krishna Mohan, who posted abusive and disturbing comments for the judiciary and judges, past week. The hearing would be held up again after the time span of three weeks. The abusive comments were passed on the judiciary and judges on Friday that is 22ND May, 2020, when three judgments were delivered simultaneously. Out of the three verdicts, one was about the Dr. Sudhakar Rao, who was beaten up by the police brutally who infringed the lockdown measures; therefore he is now in a mental asylum and taking his treatment on May 16, 2020. Another judgment of the High Court which rejected a government order stating about the painting of public buildings in the colour of the ruling party. Then there was even contempt of the proceedings which said about the disobeying orders of the High Court and the Supreme Court. The third Judgment was of the suspension of IPS officer AB Venkateswar Rao. The Central Administrative Tribunal (CAT) sought about the suspension of the IPS officer, who was tuck down in the scam in the procurement of defence equipment. Soon after the judgements the Court was adjourned, the social media handles were flooded with much of abusive comments, majorly on the Doctor case. Much of vulgar comments and some the socio-political comments were sought out by the practising lawyers and the general public. The comments were highly disturbing and objectionable. Lakshmi Naryana, who appealed before the Chief Justice to approach to the matter suo moto. After the stock of the abusive comments, the notice was sent to 49 respondents. Howsoever the comments harmed the legal fraternity and endorsed faith on the general public as well. “The content in the video /clippings/postings also amount to contempt for trying to scandalise and lower the image of the Hon’ble Court and Hon’ble Judges” the court observed. Howsoever the Court weren’t happy and moreover, recently the Supreme Court had held up three prisoners sentencing for three months for circulating letter “scandalous and scurrilous” allegations on the sitting judges.
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