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Ker. HC: Media Expressing Definitive Opinion Regarding Guilt/Innocence of Party Not Protected u/a 19 - (08 Nov 2024)

CONSTITUTION

Ker. HC has held that the expression by media of any definitive opinion regarding guilt or innocence of a party in a Criminal investigation before an authoritative pronouncement is made by the adjudicatory forum concerned would not get the protection guaranteed under Article 19 (1) (a) of COI.

Tags : KERALA HIGH COURT   ARTICLE 19   CRIMINAL INVESTIGATION  

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