Supreme Court - Daily Orders
S.G. Vombatkere vs Union Of India on 11 May, 2022
Bench: Chief Justice, Surya Kant, Hima Kohli
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IN THE SUPREME COURT OF INDIA
CIVIL ORIGINAL JURISDICTION
WRIT PETITION(C) No.682 OF 2021
S.G. VOMBATKERE … PETITIONER
Versus
UNION OF INDIA … RESPONDENT
WITH
WRIT PETITION(C) No.552 OF 2021
WRIT PETITION(C) No.773 OF 2021
WRIT PETITION(C) No.1181 OF 2021
WRIT PETITION(Crl.) No.304 OF 2021
WRIT PETITION(C) No.1381 OF 2021
WRIT PETITION(Crl.) No.307 OF 2021
WRIT PETITION(Crl.) No.498 OF 2021
WRIT PETITION(Crl.) No.106 OF 2021
O R D E R
1. These petitions are filed challenging the
Constitutionality of Section 124 A of the Indian Penal Code 1860
(hereinafter IPC) relating to the offence of Sedition.
2. Having heard learned Senior counsel appearing for the
parties and perusing the documents available on record, we may
observe that this matter was listed for the first time on
15.07.2021. Thereinafter, this Court, after hearing the
parties, issued notice on 27.04.2022. When this matter was next
taken up, learned Solicitor General of India prayed for
additional time of 2 to 3 days for filing of counter-affidavit.
Accordingly, time was granted till the end of the week for
Signature Not Verified
Digitally signed by
SATISH KUMAR YADAV
Date: 2022.05.11
15:12:01 IST
filing counter-affidavit. Again, the matter was listed on
Reason:
05.05.2022, wherein the Solicitor General again sought
additional time to file a counter affidavit. On that date, this
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Court while granting the Solicitor General time to file counter
affidavit, directed the parties to file their written
submissions on the preliminary issue of the necessity of
reference to a larger bench prior to the next date of hearing.
3. Accordingly, on 07.05.2022, written submissions were
filed on behalf of Solicitor General of India.
4. On 09.05.2022, an affidavit was filed on behalf of Union
of India, averring as under:
“3. I state and submit that so far as Section 124A
is concerned, there are divergence of views
expressed in public domain by various jurists,
academicians, intellectuals and citizens in general.
While they agree about the need for statutory
provisions to deal with serious offences of
divisive nature affecting the very sovereignty and
integrity of the Country, acts leading to
destabilizing the government established by law by
means not authorised by law or prohibited by law.
Requiring a penal Provision for such purposes is
generally accepted by everyone in legitimate
State interest. However, concerns are raised about
its application and abuse for the purposes not
intended by law.
4. The Hon’ble Prime Minister of India has been
cognizant of various views expressed on the subject
and has also periodically, in various forums,
expressed his clear and unequivocal views in favour
of protection of civil liberties, respect for human
rights and giving meaning to the constitutionally
cherished freedoms by the people of the country. He
has repeatedly said that one of India’s strengths is
the diverse thought streams that beautifully
flourish in our country.
5. The Hon’ble PM believes that at a time when our
nation is marking ‘Azadi Ka Amrit Mahotsav’ (75
years since independence) we need to, as a nation,
work even harder to shed colonial baggage that has
passed its utility, which includes outdated colonial
laws and practices. In that spirit, the Government
of India has scrapped over 1500 outdated law since
2014-15. It has also ended over 25,000 compliance
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burdens which were causing unnecessary hurdles to
people of our country. Various offences which were
causing mindless hindrances to people have been de-
criminalised. This is an ongoing process. These were
laws and compliances which reeked of a colonial mind
set and thus have no place in today’s India.
6. The Government of India, being fully cognizant of
various view being expressed on the subject of
sedition and also having considered the concern of
civil liberties and human rights, while committed to
maintain and protect the sovereignty and integrity
of this great nation, has decided to re-examine and
re-consider the provision of section 124A of the
Indian Penal Code which can only be done before the
Competent Forum.
7. In view of the aforesaid it is this respectfully
submitted that this Hon’ble Court may not invest
time in examining the validity of Section 124A once
again and be pleased to await the exercise of
reconsideration to be undertaken by the Government
of India before an appropriate forum where such
reconsideration is constitutionally.”
5. In view of the above, it is clear that the Union of India
agrees with the prima facie opinion expressed by this Court
that the rigors of Section 124A of IPC is not in tune with the
current social milieu, and was intended for a time when this
country was under the colonial regime. In light of the same,
the Union of India may reconsider the aforesaid provision of
law.
6. This Court is cognizant of security interests and
integrity of the State on one hand, and the civil liberties of
citizens on the other. There is a requirement to balance both
sets of considerations, which is a difficult exercise. The case
of the petitioners is that this provision of law dates back to
1898, and pre-dates the Constitution itself, and is being
misused. The Attorney General had also, on an earlier date of
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hearing, given some instances of glaring misuse of this
provision, like in the case of recital of the Hanuman Chalisa.
7. Therefore, we expect that, till the re-examination of the
provision is complete, it will be appropriate not to continue
the usage of the aforesaid provision of law by the Governments.
8. In view of the clear stand taken by the Union of India,
we deem it appropriate to pass the following order in the
interest of justice:
a. The interim stay granted in W.P.(Crl.)No.217/2021 along
with W.P.(Crl.)No.216/2021 vide order dated 31.05.2021
shall continue to operate till further orders.
b. We hope and expect that the State and Central Governments
will restrain from registering any FIR, continuing any
investigation or taking any coercive measures by invoking
Section 124A of IPC while the aforesaid provision of law
is under consideration.
c. If any fresh case is registered under Section 124A of IPC,
the affected parties are at liberty to approach the
concerned Courts for appropriate relief. The Courts are
requested to examine the reliefs sought, taking into
account the present order passed as well as the clear
stand taken by the Union of India.
d. All pending trials, appeals and proceedings with respect
to the charge framed under Section 124A of IPC be kept in
abeyance. Adjudication with respect to other Sections, if
any, could proceed if the Courts are of the opinion that
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no prejudice would be caused to the accused.
e. In addition to the above, the Union of India shall be at
liberty to issue the Directive as proposed and placed
before us, to the State Governments/Union Territories to
prevent any misuse of Section 124A of IPC.
f. The above directions may continue till further orders are
passed.
9. List these petitions in the third week of July, 2022.
.........................CJI.
(N.V. RAMANA)
..............…….........J.
(SURYA KANT)
..............…..........J.
(HIMA KOHLI)
NEW DELHI;
MAY 11, 2022.
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ITEM NOS.301 TO 306 COURT NO.1 SECTIONS PIL-W/X
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Writ Petition (Civil) No.682/2021
S.G. VOMBATKERE Petitioner(s)
VERSUS
UNION OF INDIA Respondent(s)
WITH
W.P.(C) No. 552/2021 (X)
(FOR ADMISSION and IA No.62095/2021-APPROPRIATE ORDERS/DIRECTIONS)
W.P.(C) No. 773/2021 (PIL-W)
(FOR ADMISSION)
Writ Petition(Civil) No.1181/2021
W.P.(Crl.) No. 304/2021 (X)
(FOR ADMISSION and IA No.84068/2021-APPLICATION FOR EXEMPTION FROM
FILING ORIGINAL VAKALATNAMA/OTHER DOCUMENT)
Writ Petition(Civil) No.1381/2021
(FOR ADMISSION and IA No.168874/2021-EXEMPTION FROM FILING
AFFIDAVIT)
Writ Petition (Criminal) No.307/2021
(FOR ADMISSION and IA No.85946/2021-STAY APPLICATION and IA
No.85962/2021-EXEMPTION FROM FILING AFFIDAVIT)
Writ Petition(Criminal) No.498/2021
Writ Petition(Criminal) No.106/2021
(IA No. 87150/2021 - EXEMPTION FROM FILING AFFIDAVIT, IA
No.78482/2021 - EXEMPTION FROM FILING AFFIDAVIT, IA No. 27982/2021
- EXEMPTION FROM FILING AFFIDAVIT, IA No. 86234/2021 - INTERVENTION
APPLICATION, IA No. 78477/2021 - INTERVENTION APPLICATION, IA No.
77708/2021 - INTERVENTION APPLICATION, IA No. 77529/2021 -
INTERVENTION APPLICATION & IA No. 27978/2021 - PERMISSION TO FILE
LENGTHY LIST OF DATES)
Date : 11-05-2022 These petitions were called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE SURYA KANT
HON'BLE MS. JUSTICE HIMA KOHLI
For Petitioner(s) Mr. Shyam Divan, Sr. Adv.
Mr. Prashant Kumar, Adv.
Mr. Anubhav Kumar, Adv.
Mr. Amarjit Singh Bedi, AOR
Ms. Riya Seth, Adv.
Mr. Varun Chandiok, Adv.
Dr. Rajiv Dhavan, Sr.Adv.
Mr. Prashant Bhushan, AOR
Mr. Arun Shourie, In-person
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Mr. Rahul Gupta, Adv.
Mr. Alice Raj, Adv.
Mr. Kapil Sibal, Sr. Adv.
Mr. P.B. Suresh, Adv.
Mr. Prasanna S., AOR
Mr. Nizam Pasha, Adv.
Mr. Yuvraj Singh Rathore, Adv.
Mr. Agnish Aditya, Adv.
Ms. Swati Arya, Adv.
Ms. Aparajita Jamwal, Adv.
Mr. Gopal Sankaranarayanan, Sr. Adv.
Ms. Pooja Dhar, AOR
Mr. Chitranshul Singh, Adv.
Ms. Jhanvi Dubey, Adv.
Mr. Shrutanjaya Bharadwaj, Adv.
Ms. Ishita Chowdhury, Adv.
Ms. Shivani Vij, Adv.
Ms. Tanya Srivastava, Adv.
Ms. Aditi Gupta, Adv.
Mr. Pratul Pratap Singh, Adv.
Mr. Salman Khurshid, Sr. Adv.
Mr. Fuzail Ahmad Ayyubi, AOR
Mr. Tanveer Ahmad Khan, Adv.
Mr. Tauqeer Ahmad Khan, Adv.
Ms. Jyoti Singh, Adv.
Ms. Aadya Mishra, Adv.
Ms. Kanishka Prasad, Adv.
Mr. Ibad Mushtaq, Adv.
Ms. Aparna Bhat, AOR
Ms. Karishma Maria, Adv.
Mr. Satwik Parikh, Adv.
Ms. Vrinda Grover, Adv.
Mr. Soutik Banerjee, Adv.
Ms. Mannat Tipnis, Adv.
Mr. Aakarsh Kamra, AOR
Mr. Chandar Uday Singh, Sr. Adv.
Mr. Rahul Narayan, AOR
Ms. Vrinda Bhandari, Adv.
Mr. Abhinav Sekhri, Adv.
Mr. Apar Gupta, Adv.
Mr. Tanmay Singh, Adv.
Mr. Krishnesh Bapat, Adv.
Ms. Anandita Mishra, Adv.
Ms. Natasha Maheshwari, Adv.
Ms. Amala Dasarath, Adv.
Mr. Siddharth Seem, Adv.
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Mr. Satya Mitra, AOR
For Respondent(s) Mr. Tushar Mehta, SG
Mr. K.M. Nataraj, ASG
Mr. N. Venkatraman, ASG
Mr. K.M. Nataraj, ASG.
Mr. Suryaprakash V.Raju, ASG
Mr. Rajat Nair, Adv.
Mr. Kanu Agrawal, Adv.
Mr. Shantnu Sharma, Adv.
Ms. Deepaabali Datta, Adv.
Mr. Madhav Sinhal, Adv.
Ms. Suhasini Sen, Adv.
Mr. Balaji Srinivasan, Adv.
Mr. Siddhant Kohli, Adv.
Mr. K. Parameshwar, Adv.
Mr. Arvind Kumar Sharma, AOR
Mr. B.V. Balaram Das,AOR (N.P.)
Mr. Kaleeswaram Raj, Adv.
Mr. Mohammed Sadique T.A., AOR
Mrs. Anu K. Joy, Adv.
Mr. Alim Anvar, Adv.
Mr. Thulasi K. Raj, Adv.
Mr. Nishe Rajen Shonker, AOR
Mr. P.V. Surendra Nath, Sr. Adv.
Mr. Subhash Chandran K.R., Adv.
Ms. Yogamaya M.G., Adv.
Ms. Resmitha R. Chandran, AOR
Mr. Arvind Datar, Sr. Adv.
Ms. Nisha Bhambhani, Adv.
Mr. Rahul Bhatia, AOR
Mr. Rahul Unnikrishnan, Adv.
Mr. Harshvardhan Kotla Adv.
Ms. Vishakha Gupta, Adv.
Mr. Rohan J. Alva, Adv.
Mr. Namit Saxena, AOR
Mr. Sharath Chandran, Adv.
Mr. Awnish Maithani, Adv.
Mr. Sudhanshu Chandra, Adv.
UPON hearing the counsel the Court made the following
O R D E R
For the reasons stated in the signed order, we deem it appropriate to pass the following order in the interest of justice:
a. The interim stay granted in W.P.
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(Crl.)No.217/2021 along with W.P.(Crl.)No.216/2021
vide order dated 31.05.2021 shall continue to operate till further orders.
b. We hope and expect that the State and Central Governments will restrain from registering any FIR, continuing any investigation or taking any coercive measures by invoking Section 124A of IPC while the aforesaid provision of law is under consideration.
c. If any fresh case is registered under Section 124A of IPC, the affected parties are at liberty to approach the concerned Courts for appropriate relief. The Courts are requested to examine the reliefs sought, taking into account the present order passed as well as the clear stand taken by the Union of India.
d. All pending trials, appeals and proceedings with respect to the charge framed under Section 124A of IPC be kept in abeyance. Adjudication with respect to other Sections, if any, could proceed if the Courts are of the opinion that no prejudice would be caused to the accused.
e. In addition to the above, the Union of India shall be at liberty to issue the Directive as proposed and placed before us, to the State Governments/Union Territories to prevent any misuse of Section 124A of IPC.
f. The above directions may continue till further orders are passed.
List these petitions in the third week of July, 2022.
(SATISH KUMAR YADAV) (R.S. NARAYANAN) DEPUTY REGISTRAR COURT MASTER (NSH) (Signed order is placed on the file) 10