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The SC on Monday adjourned the habeas corpus plea which was filed by the Kerala Union of Working Journalists (KUWJ) seeking the release of its Delhi unit secretary Mr Siddique Kappan from the illegal detention of UP Police by 4 weeks. The court asked Senior Advocate Kapil Sibal, appearing for the Kerala Union of Working Journalists (KUWJ), to go to the correct court and seek bail.
The bench comprising of Chief Justice of India SA Bobde, Justices AS Bopanna, and V Ramasubramanian was informed that Kappan has been arrested and was charged with sedition. The UP Police had detained Kappan when he was on his way to cover the controversy surrounding the Hathras gangrape along with 3 others.
The Kerala Union of Working Journalist(KUWJ) had moved the SC after the detention of the journalist on October 6. The petitioners mentioned that the journalist detention violates the fundamental rights which are guaranteed by Articles 14, 19, and 21 of the Constitution. The petitioners alleged that the detention violated the guidelines issued by the Supreme Court in DK Basu vs State of West Bengal and various other judgments of the Court.
In his plea, the petitioner stated that the arrest was made to obstruct the discharge of the duty of a journalist Mr Kappan. Questioning the detention of Kappan, the petition contended that neither the family members nor the colleagues of Kappan were informed about the arrest or the place of detention.
The respondents Union of India, State of Uttar Pradesh, Director General of Police, and others are solely responsible for the illegal arrest and detention of Kappan and thereby the apex court should pass appropriate directions and orders to immediately release Kappan from the illegal arrest and detention from the clutches of Uttar Pradesh police, the plea added.
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