Arun Jaitley v. Sate of U.P. - (High Court of Allahabad) (05 Nov 2015)

Allahabad High Court ends sedition proceedings against Arun Jaitley

Criminal

In a strongly worded judgment the Allahabad High Court quashed sedition proceedings against Union Minister Arun Jaitley, terming the Magistrate’s finding of jurisdiction an “assumption” and “fail[ing] to adhere to the principles laid down”. It reiterated that the article by Mr. Jaitley, ‘NJAC Judgment-An Alternative View’, was a mere voicing of opinion and not a call to arms. As such, Sections 124A or 505 of the Indian Penal Code (regarding sedition and statements conducing to public mischief, respectively) were inapplicable to the ‘offence’.

Relevant : Read the decision in Arun Jaitley v. Sate of U.P. (Note: Requires filling out a security code)

Tags : SEDITION ARUN JAITLEY ARTICLE OPINION