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SC Deplores Harassment of Scribes with Multiple FIRs - (20 May 2020)

CRIMINAL

Supreme Court has deplored the practice of harassing journalists by filing multiple First Information Reports in different parts of the country in the same matter and said that it would effectively destroy the freedom of the citizen to know of the affairs of governance, emphasising the crucial role of media in protecting the rights and freedoms of citizens.

Tags : SUPREME COURT   HARASSMENT OF SCRIBES  

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