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Supreme Court Of India

(From : Karnataka)*

Hon'ble Judge(s): Doraiswamy Raju, Arijit Pasayat , JJ

(A) Criminal P.C. (2 of 1974) , S.144— Constitution of India , Art.19(1)(a)— Communal harmony - Speech in public likely to trigger communal antagonism and hatred - Resulting in fissiparous activities gaining foothold undermining and affecting communal harmony - Prohibitory orders passed by District Administrative Authorities - Interference with by Court should be an exception and not rule - Presumption that people of locality are not fickle minded to be swayed away by such speeches - Cannot be drawn - Freedom of expression and speech - Subjected to reasonable subordination of social interest and preservation of public order and rule of law - Secularism not to be confused with communal or religious concepts of person or group of persons. 2003 AIR - Kant HCR 876 : 2003 Cri LJ 1769, Reversed. Courts should not normally interfere with matters relating to law and order which is primarily the domain of the concerned administrative authorities. They are by and large the best to assess and to handle the situation depending upon the peculiar needs and necessities, within their special knowledge. Their decision may involve to some extent an element of subjectivity on the basis of materials before them. Past conduct and antecedents of a person or group or an organization may certainly provide sufficient material or basis for the action contemplated on a ....