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SC: Comments on Social Media Platforms Distorting Court Proceedings Require Consideration - (11 Apr 2024)

MEDIA AND COMMUNICATION

SC observed that nowadays there is a misuse of social media on which messages, comments, articles etc. are posted in respect of matters pending in Courts. These comments, messages have tendency of undermining authority of Courts or of interfering with course of justice and require consideration.

Tags : SUPREME COURT   SOCIAL MEDIA PLATFORMS   COURT PROCEEDINGS  

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