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Madras HC: Media Must be Enlightened With Regards to Limitations on Freedom of Speech & Expressions - (08 Jun 2023)

MEDIA AND COMMUNICATION

Madras High Court while making observation about media trial in criminal cases stated that the real need of the hour is to educate and enlighten media with regard to limitations on the freedom of speech and expression, so as to operate without encroaching into the dominion of another agency.

Tags : MADRAS HIGH COURT   FREEDOM OF SPEECH & EXPRESSIONS   MEDIA TRIAL   CRIMINAL CASES  

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