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SC Dismisses ECI Plea to Restrain Media from Reporting Oral Remarks of Judges - (06 May 2021)

CIVIL

Supreme Court has dismissed the plea made by the Election Commission of India to restrain media from reporting the oral remarks of judges. The Court has emphasized that media cannot be stopped from reporting the oral observations made by judges and discussions during a court hearing. It said that the media coverage of court hearings was part of freedom of press, had a bearing on citizens' right to information and also on the accountability of the judiciary.

Tags : SUPREME COURT   ORAL REMARKS OF JUDGES  

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