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The Supreme Court bench comprising of Justice D Y Chandrachud allowed Republic TV’s CFO Shiva Sundaram’s to withdraw his plea against the summons which were issued by Mumbai Police to the news channel in light with the alleged Television Rating Point (TRP) scam.
The bench of Justices DY Chandrachud and Indu Malhotra stated: “You should have approached the High Court when there is a remedy available under 226.”
The Mumbai Police has filed an affidavit in the SC stating to dismiss the writ petition filed by Republic TV (ARG Outlier Media Private Limited) saying that Investigation into an alleged crime by the agency cannot be taken as a ground for violation of Article 19(1)(a) is sought to be done by the company.
The petitioners cannot invoke Article19(1)(a) to prevent any Investigation by the competent investigating agency into alleged fudging of TRP ratings. The right under Article 19(1)(a) is not a shield that can be protected against any commencement of a crime under the extant criminal law of the land. Thus, in the absence of any violation of fundamental rights, the petition deserves to be dismissed.
A petition was filed by ARG Outlier Media Private Limited in the SC against the Registration of an FIR by Mumbai Police regarding the alleged TRP Scam by the TV Channel. Republic TV’s CFO Shiva Sundaram had approached the SC against the notices which were issued by Mumbai Police to the TV channel.
The plea had challenged the October 9 summons, which were issued to the CFO of the Republic Media Network. The CFO stated that the petition in the SC had urged the Mumbai Police to pause its probe in the role of the network and its employees briefly.
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