On Thursday, the Apex Court observed that freedom of speech is the most abused freedom in recent times.
CJI SA Bobde passed the remarks while hearing a bunch of pleas, alleging demonisation of Muslims by a section of media through the manner of their reporting on the Tablighi Jamaat issue.
Senior Lawyer Dushyant Dave, appearing for petitioners, including Jamiat Ulema I Hind, had objected to a part in the Central Govt's affidavit. It said that the petitioners are trying to muzzle the freedom of speech by targeting the media.
Responding, the bench, led by Justice Bobde, said that everyone is entitled to say what they feel and believe.
Justice Bobde added that "Like you are entitled to say a lot of things, they are too. We must also tell you that freedom of speech is the most abused freedom in recent times".
However, the hearing couldn't proceed as the bench was displeased over a junior-level officer filing the affidavit on behalf of the Govt in the matter.
"You can't treat this court the way you are treating. Some of your junior officer, some additional secretary, has filed the affidavit which is completely evasive," CJI told Solicitor General Tushar Mehta.
As the Solicitor General submitted that he will have a senior official file a better affidavit, the CJI further said: "You have the secretary of this department file an affidavit without making such nonsensical averments like the petitioners haven't showed any instance of bad media reporting."
The court also asked the government to bring on record all relevant statutes with regard to regulating the TV channels.
The case will be heard next after 4 weeks.
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