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SC: Real-Time Reporting of Court Room Proceedings in Social Media Not Cause for Apprehension - (07 May 2021)

MEDIA AND COMMUNICATION

Supreme Court has held that real-time reporting of Court room proceedings in social media is not a cause of apprehension but a virtual extension of the concept of open Court. The Court has said that such real-time reporting is an extension of freedom of speech and expression that media possesses.

Tags : SUPREME COURT   REAL-TIME REPORTING OF COURT ROOM PROCEEDINGS  

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