SC extends Interim Protection from Arrest to Vinod Dua in Sedition Case

On Wednesday, the Apex Court extended the interim protection from arrest & no coercive action till further hearing on July 20, Monday, against the veteran journalist, Vinod Dua, in connection with a sedition case registered against him in Himachal Pradesh.

A 3-Judge Bench of the Supreme Court, headed by Justice Uday Umesh Lalit, extended the interim order that no coercive actions, including arresting of Dua, can be made till further hearing in the case.

The Journalist is accused of making certain statements in his YouTube program, 'The Vinod Dua show', which were allegedly inflammatory & could incite communal hatred & may lead to a breach of peace & communal disharmony, according to the prosecution.

Himachal Pradesh Police today also submitted its report in a sealed cover before the Supreme Court regarding the probe against the journalist for sedition charges.

On Wednesday, the Police today filed its report after the top court's directions to do so on July 7.

Senior Advocate & Ex-Additional Solicitor General (ASG) Vikas Singh, appearing for Dua, had submitted to the Supreme Court that the accused, being a journalist has the freedom of speech & has the right to criticise the Govt.

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