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Karnataka High Court Cites SC Order In Arnab Goswami Case To Grant Bail To TV Channel MD
Karnataka High Court Cites SC Order In Arnab Goswami Case To Grant Bail To TV Channel MD
The Karnataka high court has recently cited a judgment of the supreme court where the court held that it is the duty of the court to protect the personal liberty of a person. This was cited in a case of Rakesh Shetty while granting anticipatory bail to him in an alleged case of extortion. The case was registered by the state police against him when his channel allegedly ran a series of corruption allegations against the chief minister B S Yeddyurappa.
A single bench of Justice BA Patil cited the judgment of the apex court and observed that the court must protect the personal liberty of a person and an act against it or its ignorance may lead to destruction on the path of justice. In the case of Arnab Manoranjan Goswami Vs. The State of Maharashtra it was held by Justice DY Chadrachaud "There has to be a message to High Courts- Please exercise your jurisdiction to uphold personal liberty. We are seeing case after case. HCs are failing to exercise jurisdiction". It was further remarked by him that if the top constitutional court does not lay down law and protect liberty then who will. Rakesh Shetty, managing director and editor of Power TV, ran a series on his channel which made corruption allegations against the chief minister and his family in awarding a work tender of Bangalore Development Authority. He was later arrested by the Bangalore police.
The high court stated that the bail can be granted on stringent conditions and after submitting a sum of two lakh rupees. The high court further directed the CCB to give him access to his social media accounts and details. Also, his laptop and other electronic types of equipment were returned to him.
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