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UK Supreme Court on Right to Privacy: No Expectation of Privacy in Open Court Proceedings - (21 Jul 2017)

UK Supreme Court, while refusing to allow plea for anonymity by a man who was arrested for child sex abuse, has said while a party is entitled to invoke right of privacy to protect his reputation, 'there is no reasonable expectation of privacy in relation to proceedings in open court'.

Tags : UK SUPREME COURT   RIGHT TO PRIVACY  

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