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The Delhi High Court on Thursday said that affidavit filed by Delhi police against Pinjra Tod member Devangana Kalita, accusing her of peddling false narrative through social media, completely “unwarranted”. It said that information and allegations made by city police were not required for a plea that Kalita had filed challenging towards selective media leaks by police. Kalita was arrested in connection with communal violence during protests made by the Citizenship Amendment Act.
“You cannot support a media trial. That cannot be approached by the police. There have some restraints that they have to follow. Your affidavit waved off like this..,” the judge said. He suggested that the document filed in high court needs to be withdrawn because of excess information, which not required in the present matter.
Kalita moved the court with his advocate named Adit S Pujari, stating through media note, and selective leaks media in contents of charge-sheets filed for Delhi riots cases has caused havoc and immense damages to her reputation and fundamental right towards fair trial and presumption of innocence.
The plea said: such coverages, directly caused by leaks of Delhi Police, which causes Kalita to fear for her own safety, and also the safety of her own relatives at Assam and her husband resided in Delhi. The Delhi High Court dated June 12 had restrained city police from give-up any press notes to media.
The court, on Thursday, said in an instant matter that it was only going to examine under what circumstances police can be issued to official communiqué or press notes about the case and in what manner.
“We were not sure of about any facts that existed in an affidavit on any basis. Some of the allegations have been made irresponsibly,” Justice Bakhru said while adding that any such kinds of the affidavit were not totality expected from the police .
The city police, affidavit, informed the court name Kalita has “spreads false social media narrative of state-sponsored for oppression and subjugation against the particular community which resided during the Delhi riots took place. It said, she herself began ‘social media trial’ in her favour for gain sympathy and spread public opinion for her favour.
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