In direction to curb fake news web that has become a major problem off lately, the Karnataka High Court had, in one of its recent judgement directed Deccan Herald and three other local channels to come out with mitigating and preventive measures.
Court's decision was under the thread of these media houses publishing a false article that wrongly stated that ₹9 crores were seized from the residence of a City Civil Court.
The Court stated:
Karnataka High Court's Chief Justice Oka further stated that,
He was disappointed with the fact that the fake news showed the judicial institution in very poor light. The Chief Justice also added that its aim is to look for a solution and not sending the wrongdoers to jail.
In dealing with the second contempt petition against TV channels the Court found that they broadcasted a video clip of a person counting notes while reporting the fake news.
On this, the Court questioned whether they even attempted to verify the correctness of the matter.
The Court was displeased at all these findings, even though the Counsel appearing for the petitioner assured the Court that the news item was taken down the same day itself.
The Counsel had submitted before it that no such news was circulated in WhatsApp or any other social media platforms. Though he accepted that the news was not based on any verified information and that it was a mistake on the part of the channels.
The Court after hearing to the submission, questioned the petitioners about any kind of disciplinary action taken against the wrongdoers.
It said:
The Court questioned TV channels' objective for showing the clip to the public and further enquired about the authenticity of the clip.
The Court clarified that in order to accept the unconditional apologies rendered by the respective news channels, it would have to look into their bonafides. The Court finally directed all the respondents to collectively look into what could be done in order to mitigate the harm towards the State Judiciary.
The Court also forewarned that it would not make any more suggestions to the parties and in the next hearing, would directly go into the affidavits.
The mater has been adjourned for Jan 24.
The judgement has been delivered by Justice Abhay Sreeniwas Oka and Justice Hemant Chandangoudar on 08-01-2020.
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