Minister of Law and Justice, Mr. Kiren Rijiju informed Lok Sabha that there is no proposal under consideration for scrapping Section 124A of Indian Penal Code. The question of law regarding Section 124A is pending for adjudication before the Hon’ble Supreme Court of India.
He replied to an Unstarred Question asked in the Lok Sabha related to Supreme Court observation, declaring Sedition law as colonial and it is being misused.
Law Minister refused that no such observation was termed by the Apex court. However, in Writ Petition (Criminal) No. 217/2021, M/s Aamoda Broadcasting Company Pvt. Ltd & Another vs The State of Andhra Pradesh & Others, the Hon’ble Supreme Court vide its order dated 31.05.2021, under para (3), has inter alia observed that “the ambit and parameters of the provisions of Sections 124A, 153A and 505 of the Indian Penal Code, 1860 would require interpretation, particularly in the context of the right of the electronic and print media to communicate news, information and the rights, even those that may be critical of the prevailing regime in any part of the nation.”
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