SWAPNIL TRIPATHI Vs SUPREME COURT OF INDIA
Bench: HON'BLE THE CHIEF JUSTICE, HON'BLE MR. JUSTICE A.M. KHANWILKAR, HON'BLE DR. JUSTICE D.Y. CHANDRACHUD
Judgment by: HON'BLE MR. JUSTICE A.M. KHANWILKAR
Case number: W.P.(C) No.-001232 / 2017
Diary number: 40426 / 2017
Advocates: PETITIONER-IN-PERSON Vs
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1
REPORTABLE
IN THE SUPREME COURT OF INDIA
CIVIL ORIGINAL JURISDICTION
WRIT PETITION (CIVIL) NO. 1232 OF 2017
Swapnil Tripathi ….. Petitioner(s)
:Versus:
Supreme Court of India ....Respondent(s) WITH
WRIT PETITION (CIVIL) NO. 66 OF 2018
Indira Jaising …..Petitioner(s)
:Versus:
Secretary General & Ors. ....Respondent(s) AND
WRIT PETITION (CIVIL) NO. 861 OF 2018
Mathews J. Nedumpara & Ors. ….. Petitioner(s)
:Versus:
Supreme Court of India & Ors. …..Respondent(s)
AND
WRIT PETITION (CIVIL) NO. 892 OF 2018
Centre for Accountability and Systemic
Change & Ors. ….. Petitioner(s)
:Versus:
Secretary General & Ors. …..Respondent(s)
2
J U D G M E N T
A.M. Khanwilkar, J.
1. The petitioners and interventionists, claiming to be
public spirited persons, have sought a declaration that
Supreme Court case proceedings of “constitutional importance
having an impact on the public at large or a large number of
people” should be live streamed in a manner that is easily
accessible for public viewing. Further direction is sought to
frame guidelines to enable the determination of exceptional
cases that qualify for live streaming and to place those
guidelines before the Full Court of this Court. To buttress
these prayers, reliance has been placed on the dictum of a
nine-Judge Bench of this Court in Naresh Shridhar
Mirajkar and Ors. Vs. State of Maharashtra and Ors.,1
which has had an occasion to inter alia consider the
arguments of journalists that they had a fundamental right to
carry on their occupation under Article 19(1)(g) of the
Constitution; that they also had a right to attend the
proceedings in court under Article 19(1)(d); and that their right
1 (1966) 3 SCR 744
3
to freedom of speech and expression guaranteed under Article
19(1)(a) included their right to publish a faithful report of the
proceedings which they had witnessed and heard in Court as
journalists. The Court whilst considering the said argument
went on to emphasise about the efficacy of open trials for
upholding the legitimacy and effectiveness of the Courts and
for enhancement of public confidence and support. It would be
apposite to reproduce the relevant extract from the said
decision propounding about the efficacy of hearing of cases in
open courts, in the following words:
“20….. It is well-settled that in general, all cases brought before the Courts, whether civil, criminal, or others, must be
heard in open Court. Public trial in open court is undoubtedly essential for the healthy, objective and fair administration of justice. Trial held subject to the public
scrutiny and gaze naturally acts as a check against judicial caprice or vagaries, and serves as a powerful instrument for
creating confidence of the public in the fairness, objectivity, and impartiality of the administration of justice. Public confidence in the administration of justice is of such great
significance that there can be no two opinions on the broad proposition that in discharging their functions as judicial Tribunals, courts must generally hear causes in open and
must permit the public admission to the court room. As Bentham has observed :
„In the darkness of secrecy sinister interest, and evil in every shape, have full swing. Only in proportion as
publicity has place can any of the checks applicable to judicial injustice operate. Where there is no publicity
there is no justice. Publicity is the very soul of justice. It
4
is the keenest spur to exertion, and surest of all guards against improbity. It keeps the Judge himself while
trying under trial (in the sense that) the security of securities is publicity‟. (Scott v. Scott [(1911) All. E.R. 1,
30]) ”
2. Indeed, the right of access to justice flowing from Article
21 of the Constitution or be it the concept of justice at the
doorstep, would be meaningful only if the public gets access to
the proceedings as it would unfold before the Courts and in
particular, opportunity to witness live proceedings in respect
of matters having an impact on the public at large or on
section of people. This would educate them about the issues
which come up for consideration before the Court on real time
basis.
3. As no person can be heard to plead ignorance of law,
there is corresponding obligation on the State to spread
awareness about the law and the developments thereof
including the evolution of the law which may happen in the
process of adjudication of cases before this Court. The right to
know and receive information, it is by now well settled, is a
facet of Article 19(1)(a) of the Constitution and for which
5
reason the public is entitled to witness Court proceedings
involving issues having an impact on the public at large or a
section of the public, as the case may be. This right to receive
information and be informed is buttressed by the value of
dignity of the people. One of the proponents has also
highlighted the fact that litigants involved in large number of
cases pending before the Courts throughout the country will
be benefitted if access to Court proceedings is made possible
by way of live streaming of Court proceedings. That would
increase the productivity of the country, since scores of
persons involved in litigation in the courts in India will be able
to avoid visiting the courts in person, on regular basis, to
witness hearings and instead can attend to their daily work
without taking leave.
4. As the debate has actuated momentous issues, we had
requested the learned Attorney General for India, Shri K.K.
Venugopal to collate the suggestions given by him as well as
the petitioners and interventionists and submit a
comprehensive note for evolving a framework, in the event the
6
relief claimed in the writ petition(s) was to be granted. We shall
advert to the same a little later.
5. We have heard Mr. K.K. Venugopal, learned Attorney
General for India, Ms. Indira Jaising, learned Senior Advocate,
Mr. Virag Gupta learned counsel, Mr. Mathews J. Nedumpara,
learned Advocate and other petitioners/intervenors appearing
in-person.
6. Indisputably, open trials and access to the public during
hearing of cases before the Court is an accepted proposition.
As regards the pronouncement of judgments by the Supreme
Court, there is an express stipulation in Article 145(4) of the
Constitution that such pronouncements shall be made in open
Court. Indeed, no such express provision is found in the
Constitution regarding “open Court hearing” before the
Supreme Court, but that can be traced to provisions such as
Section 327 of the Code of Criminal Procedure, 1973 (CrPC)
and Section 153-B of the Code of Civil Procedure, 1908 (CPC)
which read thus:
7
Section 327 CrPC
“327. Court to be open.- (1) The place in which any
Criminal Court is held for the purpose of inquiring into or trying any offence shall be deemed to be an open Court, to which the public generally may have access, so far as the
same can conveniently contain them; Provided that the presiding Judge or Magistrate may, if he thinks fit, order at any stage of any inquiry into, or trial of,
any particular case, that the public generally, or any particular person, shall not have access to, or be or remain
in, the room or building used by the Court. (2) Notwithstanding anything contained in sub-section (1), the inquiry into the trail of rape or an offence under section
376, section 376-A, section 376-B, section 376-C [section 376-D or section 376-E of the Indian Penal Code (45 of
1860)] shall be conducted in camera; Provided that the presiding Judge may, if he thinks fit, or on an application made by either of the parties, allow any
particular person to have access to, or be or remain in, the room or building used by the Court;
[Provided further that in camera trial shall be conducted as far as practicable by a woman Judge or Magistrate.] (3) Where any proceedings are held under sub-section (2), it
shall not be lawful for any person to print or publish any matter in relation to any such proceedings, except with the
previous permission of the Court:] [Provided that the ban on printing or publication of trail proceedings in relation to an offence of rape may be lifted,
subject to maintaining confidentiality of name and address of the parties.]”
Section 153-B CPC “153-B. Place of trial to be deemed to be open Court.- The
place in which any Civil Court is held for the purpose of trying any suit shall be deemed to be an open Court, to
which the public generally may have access so far as the same can conveniently contain them: Provided that the presiding Judge may, if he thinks fit, order
at any state of any inquiry into or trial of any particular case, that the public generally, or any particular person, shall not
8
have access to, or be or remain in, the room or building used by the Court.”
7. Notably, in Naresh Shridhar Mirajkar (supra), this
Court, in no uncertain terms, expounded that open trial is the
norm but, at the same time, cautioned that there may be
situations where the administration of justice itself may make
it necessary for the Courts to hold in-camera trials. Applying
the underlying principles, it may be appropriate to have a
proper and balanced regulatory framework before the concept
of live streaming of Court proceedings of this Court or any
other courts in India is put into action.
8. Indubitably, live streaming of Court proceedings has the
potential of throwing up an option to the public to witness live
court proceedings which they otherwise could not have due to
logistical issues and infrastructural restrictions of Courts; and
would also provide them with a more direct sense of what has
transpired. Thus, technological solutions can be a tool to
facilitate actualization of the right of access to justice bestowed
on all and the litigants in particular, to provide them virtual
9
entry in the Court precincts and more particularly in Court
rooms. In the process, a large segment of persons, be it
entrants in the legal profession, journalists, civil society
activists, academicians or students of law will be able to view
live proceedings in propria persona on real time basis. There is
unanimity between all the protagonists that live streaming of
Supreme Court proceedings at least in respect of cases of
Constitutional and national importance, having an impact on
the public at large or on a large number of people in India,
may be a good beginning, as is suggested across the Bar.
9. Live streaming of Court proceedings is feasible due to the
advent of technology and, in fact, has been adopted in other
jurisdictions across the world. Live streaming of Court
proceedings, in one sense, with the use of technology is to
“virtually” expand the Court room area beyond the physical
four walls of the Court rooms. Technology is evolving with
increasing swiftness whereas the law and the courts are
evolving at a much more measured pace. This Court cannot be
oblivious to the reality that technology has the potential to
10
usher in tangible and intangible benefits which can
consummate the aspirations of the stakeholders and litigants
in particular. It can epitomize transparency, good governance
and accountability, and more importantly, open the vista of
the court rooms, transcending the four walls of the rooms to
accommodate a large number of viewers to witness the live
Court proceedings. Introducing and integrating such
technology into the courtrooms would give the viewing public a
virtual presence in the courtroom and also educate them
about the working of the court.
10. We must hasten to add that our attention was invited to
the decision taken by the Advisory Council of the National
Mission of Justice Delivery and Legal Reforms on the proposal
to initiate audio video recording on an experimental basis in
the Courts. In its meeting held on 26th August, 2014, it was
noted that audio video recording of Court proceedings was
proposed in the Policy and Action Plan Document for Phase II
for the e-Courts Mission Mode Project. However, in the
meeting of the E-Committee held on 8th January, 2014, the
11
issue was taken up but was deferred as it required
consultation with Hon‟ble Judges of the Supreme Court and
the High Courts. Indeed, consultation with the Hon‟ble Judges
of the Supreme Court and the High Courts may become
essential for framing of rules for live streaming of Court
proceedings so as to ensure that the dignity and majesty of the
Court is preserved, and, at the same time, address the
concerns of privacy and confidentiality of the litigants or
witnesses, matters relating to business confidentiality in
commercial disputes including prohibition or restriction of
access of proceedings or trials stipulated by the Central or
State legislations, and, in some cases to preserve the larger
public interest owing to the sensitivity of the case having
potential to spring law and order situation or social unrest.
These are matters which may require closer scrutiny. While
doing so, the modules adopted by courts in other jurisdictions
may be useful. The position in some of the Courts in other
jurisdictions (arranged in alphabetical order) as culled out
from the material pointed out to us, is as follows:
12
I. Australia
1. High Court: Allows recordings of its proceedings to be
published on its website2.
Since 1st October, 2013, the High Court of Australia, which
is its apex court, has made available on its website audio-
visual recordings of all full-court hearings held in Canberra3.
a. The content of the coverage is vetted and recordings are
posted usually within day or two of the hearing;
b. The High Court has issued certain terms for use of such
recordings on its website, which include restrictions on
recording or copying without prior permission of the
Court and retention of copyright over the proceedings by
the Court4;
c. The High Court permits members of the public to take
photographs inside courtrooms when the Court is not in
session, for private purposes. Audio-video recording of
Court proceedings by private parties is expressly banned.
The Court however, on certain occasions, permits film
2 Available on the Australian High Court website at: http://www.hcourt.gov.au/cases/recent- av-recordings 3 Media Release: Audio-Video Recordings of Full Court proceedings available on the
Australian High Court website at:
http://www.hcourt.gov.au/index.php?option=com_acymailing&ctrl=archive&task=view&listid=
6-judgment-delivery-notification&mailid=28-media-release 4 “Terms of use: Access to the audio-visual recordings of the Court is subject to the following conditions: (1) You will not record, copy, modify, reproduce, publish, republish, upload, post, transmit,
broadcast, rebroadcast, store, distribute or otherwise make available, in any manner, any proceeding or part of any proceeding, other than with prior written approval of the Court. However, schools and universities may broadcast/rebroadcast proceedings in a classroom setting for educational purposes without prior written approval. (2) The audio-visual material available via our web-site of Court proceedings does not constitute the official record of the Court. (3) Copyright of the footage of the proceedings is retained by the Court. By clicking "I agree/play" (when available), you agree to be bound by these terms of use.”
Available on the Australian High Court website at: http://www.hcourt.gov.au/cases/recent-av-
recordings
13
crews to film parts of proceedings like the arrival of the
Justices and them sitting at the bench, the Court staff
positioned in the Court, and the barristers and solicitors
at their tables in the courtroom. Such permission is
granted on a case-to-case basis and subject to certain
conditions imposed by the Court5;
2. Lower Courts6,7: There are no statutory restrictions on media
coverage of lower court proceedings and permission for
broadcast of hearings differs from court to court.
a. Federal Court of Australia: Allows the media to broadcast
proceedings on a regular basis and also publishes videos
of certain judgment summaries on its website.
i. In the Federal Court of Australia (having appellate
jurisdiction), television camera coverage is coordinated
and supervised by the Court‟s Director of Public
Information.
ii. The Court itself has not imposed any rigid conditions
on recordings. Most recordings are permitted on an
ad-hoc basis and on certain conditions, including that
the proceedings are not disturbed, that no artificial
lighting is used, that cameras remain in fixed
positions once proceedings have commenced, and that
the Court retains the right to veto the use of any part
or of all footage recorded.
5 Photography and Recording available on the Australian High Court website at:
http://www.hcourt.gov.au/about/photography-and-recording 6 In-Court Media Coverage – a consultation paper available on the website of the New
Zealand Judiciary at: https://courtsofnz.govt.nz/In-Court-Media-Review/In-Court-Media-
Review/In-Court-Media-Coverage_-_consultation-paper_.pdf 7 Report to Chief Justice on In-Court Media Coverage available on the website of the New Zealand Judiciary at: https://www.courtsofnz.govt.nz/In-Court-Media-Review/In-Court-Media-
Review/ReporttoChiefJusticeonincourtmediacoverageF6_7_15_20150720.pdf
14
iii. The website of the Federal Court also contains a video
archive of certain judgment summaries, accompanied
by text versions8.
iv. Rule 6.11 of the Federal Court Rules, 20119 seems to
indicate that private parties may also take recordings
of proceedings, subject to restrictions laid down
therein.
b. Supreme Courts: Permission for broadcast varies,
depending on the court.
i. The Supreme Courts (having trial jurisdiction) for the
various Australian districts differ on permission for
media broadcasting. For example, the Queensland
Supreme Court allows for a live or delayed broadcast
8 Available on the website of the Federal Court at: http://www.fedcourt.gov.au/digital-law- library/videos 9 ―6.11 Use of communication device or recording device in place where hearing taking
place (1) In this rule: communication device includes a mobile telephone, audio link, video link or any other electronic communication equipment. recording device means a device that is capable of being used to record images or sound, including a camera, tape recorder, video recorder, mobile telephone or digital audio recorder. (2) A person must comply with any directions made by the Court at the hearing of any proceeding in the Court relating to the use of a communication device or recording device. (3) A person must not use a recording device for the purpose of recording or making a transcript of the evidence or submissions in a hearing in the Court. (4) A person must not use a communication device or a recording device that might: (a) disturb a hearing in the Court; or (b) cause any concern to a witness or other participant in the hearing; or (c) allow a person who is not present in the Court to receive information about the proceeding or
the hearing to which the person is not entitled. Note 1 The Court may have regard to any relevant matter, including the following: (a) why the person needs to use the device in the hearing; (b) if an order has been given excluding one or more witnesses from the Court — whether there is a risk that the device could be used to brief a witness out of court; (c) whether the use of the device would disturb the hearing or distract or cause concern to a witness or other participant in the hearing. Note 2 The Court may dispense with compliance with this rule — see rule 1.34. available on the website of the Australian Government at:
https://www.legislation.gov.au/Details/F2011L01551
15
of only „judgment remarks‟10 and has also issued
practice directions in that regard11.
ii. Filming court proceedings is permitted in certain
situations in certain Supreme Courts like New South
Wales12, Northern Territory13, Western Australia14 and
Tasmania15, after an application is made to the
presiding Judge or to the registrar in some courts.
c. Trial Courts: Rarely admit cameras and when they do,
allow recording mostly for ceremonial events or for stock
footage.
10 For definitions and explanations, see Protocol for the Recording and Broadcasting of
Judgment Remarks available on the website of the Supreme Court of Queensland at: https://www.courts.qld.gov.au/__data/assets/pdf_file/0007/485224/protocol-for-recording-
and-broadcasting-judgment-remarks.pdf 11Amended Practice Direction Number 8 Of 2014 available on the website of the Courts of
Queensland at:
https://www.courts.qld.gov.au/__data/assets/pdf_file/0004/225553/sc-pd-8of2014.pdf 12 See the following documents available on the website of the New South Wales Supreme
Court:
Recording and broadcasting of judgment remarks policy at:
http://www.supremecourt.justice.nsw.gov.au/Documents/Forms%20and%20Fees/Media%20
Forms/recording_and_broadcasting_of_judgment_remarks_policy_1014v2.pdf
and Media Guidelines On Reporting Criminal Proceedings at:
http://www.supremecourt.justice.nsw.gov.au/Documents/Publications/Media%20Guidelines_
Reporting%20Criminal%20Proceedings%20in%20the%20NSW%20Supreme%20Court_April%2
02016.pdf 13 Media Guide available on the website of the Northern Territory Courts website at: http://www.nt.gov.au/justice/ntmc/media/documents/Media_Guide.pdf 14 Transcripts and Videos available on the website of the Supreme Court of Western Australia
at:
https://www.supremecourt.wa.gov.au/T/transcripts_and_videos_2018.aspx?uid=9348-5501-
0341-3842 15 Media Guidelines available on the website of the Tasmanian Supreme Court at: https://www.supremecourt.tas.gov.au/__data/assets/pdf_file/0014/414221/Media-
Guidelines-May-2018.pdf
16
II. Brazil
1. Supreme Court: Allows live video and audio broadcast of
Court proceedings, including the deliberations and voting
process undertaken by the judges in court.
a. The Brazilian congress enacted a law, which was
sanctioned by the President on 17th May, 2002, enabling
the creation of a public television channel, TV Justiça,
dedicated to the judiciary.
b. From 14th August, 2002 onwards, Supreme Court
proceedings have been telecast live on TV Justica16. A
separate radio channel, Radio Justica17 broadcasts audio
proceedings.
c. Both the television and radio stations are owned by the
Brazilian judicial branch and operated by the Supreme
Court.
d. There are also two YouTube channels, one titled „Tv
Justica‟18 which shows discussions and commentaries on
the judicial system and the other titled „STF‟19, which
broadcasts live proceedings of hearings before the
Supreme Court.
2. Lower Courts:
a. Superior Court of Justice: This Court is the
highest appellate court in Brazil for non-constitutional
questions of federal law. Proceedings are broadcast on
the TV Justica channel;
b. Trial Courts: Do not show broadcast of proceedings.
16 TV Justica official website at: http://www.tvjustica.jus.br 17 Radio Justica official website at: www.radiojustica.jus.br/ 18 Official Youtube channel at: https://www.youtube.com/user/TVJustica 19 Official Youtube channel at: https://www.youtube.com/user/STF
17
III. Canada
1. Supreme Court20: Allows broadcast and live streaming of its
proceedings.
a. The Canadian Supreme Court has permitted media
coverage of its proceedings since 1994, on public
broadcast service provided by the Cable Parliamentary
Affairs Channel (CPAC)21. A formal agreement between
the Court and the CPAC governs this media coverage.
b. The Supreme Court retains copyright over the broadcast
material, and has ultimate say in use of the coverage.
Only the Court‟s own sound facilities can be used for
recording, and permanently installed cameras within the
courtroom are used for visual coverage. The agreement
between the Supreme Court and CPAC also requires
broadcast of proceedings to be accompanied by
explanations of each case and the overall processes and
powers of the Court.
c. The Supreme Court has also started
broadcasting/webcasting live video streams of court
hearings on its website since 200922 and has an archive
of its previous broadcasts23.
2. Lower Courts
a. Federal Courts: Permit media coverage by broadcasters
The Federal Court of Appeal allows audio-video media
coverage of proceedings as per published guidelines24.
20 See In-Court Media Coverage – a consultation paper at footnote 6 21 Official website at: http://www.cpac.ca/en/programs/supreme-court-hearings/ 22 Available on the website of the Supreme Court of Canada at: https://www.scc-csc.ca/case-
dossier/info/hear-aud-eng.aspx 23 Available on the website of the Supreme Court of Canada at: https://www.scc-csc.ca/case-
dossier/info/webcasts-webdiffusions-eng.aspx 24 ―Media coverage of proceedings with audio-visual equipment is only permitted in accordance with the following guidelines:
a. A media request to cover a specific proceeding must be made sufficiently in advance to allow for necessary permissions to be obtained.
18
The Federal Court also has its own set of guidelines
regulating coverage of proceedings25.
b. A decision as to whether to allow media coverage will be made by the Chief Justice, after
consultation with the panel of judges hearing the particular case, as well as with the parties.
c. The Chief Justice or panel of judges hearing the proceeding may limit or terminate media coverage to protect the rights of the parties; to assure the orderly conduct of the proceedings; or for any other reason considered necessary or appropriate in the interest of the administration of justice.
d. Nothing in these guidelines shall prevent the Chief Justice from placing additional restrictions, or prohibiting altogether, media access to the Court's facilities.
e. Only equipment which does not produce distracting sound or light shall be employed to
cover proceedings. f. The Chief Justice or his designate may limit or circumscribe the placement or movement of
the media personnel and their equipment.‖
Guidelines on Public and Media available on the website of the Federal Court of Appeal of Canada at: http://www.fca-caf.gc.ca/fca-caf_eng/media_eng.html
25 ―Electronic Media Coverage of Federal Court Proceedings 1. General a. With reasonable advance notice in writing to the Chief Justice of the Federal Court, the media may make an application for electronic media coverage of judicial review proceedings. b. The Chief Justice will consult with the judge hearing the proceeding and counsel for the parties. c. The Chief Justice or the presiding judge may at any time impose conditions on, or terminate, media coverage to protect the rights of the parties; to preserve the dignity of the Court; to assure
the orderly conduct of the proceedings; or for any other reason considered necessary or appropriate in the best interest of justice. d. No direct public expense is to be incurred for equipment, wiring or personnel needed to provide media coverage. e. There shall be no audio pickup or broadcast of conferences which occur in a court facility between counsel and their clients, between co-counsel of a client, or between counsel and the Court held at the bench. 2. Equipment and Personnel a. Unless otherwise permitted, electronic media coverage is to be limited to: i. two portable television cameras, each operated by one camera person; ii. one still photographer; iii. one audio system using existing court audio systems or unobtrusive microphones and wiring. b. If two or more media representatives apply to cover a proceeding, their representatives are expected to agree upon a pooling arrangement, including designation of pool operators, procedures for cost sharing, access to and dissemination of material, and a pool representative.
c. The media must show that they will use only equipment that does not produce distracting sound or light, or use flash attachments, other artificial light sources, signal lights or devices indicating that it is activated. d. The presiding judge may specify the location of equipment in the courtroom and require modification of light sources at media expense. e. Media personnel are expected to place, replace, move or remove equipment, or change film, film magazines or lenses before court proceedings, after adjournment or during recesses. 3. Use of Materials Within 10 days of publication or broadcast of any material generated through electronic media coverage, media are to provide the Court with a copy.‖
19
A written application has to be made for permission to
record proceedings but the general policy is to allow such
applications if they are made within a reasonable time.
b. Courts of Appeal26: Courts of Appeal in the provinces
allow or deny permission to broadcast court proceedings
based on their own guidelines27.
c. Courts of first instance/Trial Courts: Broadcast of
proceedings is rare. Although each province maintains its
own guidelines for coverage, in practice, approval for
broadcast of proceedings is rarely given.
IV. China:
Live streaming and recorded broadcasts of court proceedings
are being implemented across the judiciary, from the trial
courts right up till the Supreme People‟s Court of China.
1. Supreme People‟s Court:
a. The Supreme Court has allowed proceedings of its public
hearings to be broadcast live28 from July 2016 onwards.
These broadcasts are governed by the 2010
regulations issued by the Supreme Court, „Provisions on
the Live Broadcasting and Rebroadcasting of Court Trials
by the People‟s Courts‟29. These regulations focus on the
type of cases to broadcast.30
Policy on Public and Media Access available on the website of the Federal Court of Canada
at: http://www.fct-cf.gc.ca/fc_cf_en/MediaPolicy.html 26 See In-Court Media Coverage – a consultation paper at footnote 6 27For example, the Nova Scotia Court of Appeal has its own guidelines while the Ontario Court
of Appeal introduced a pilot for broadcast of court proceedings but permanent implementation of such scheme was hampered by express prohibitions on broadcast of proceedings laid down
in Section 136 of the Ontario Court of Justice Act, 1990. 28 Official website for streaming at: http://tingshen.court.gov.cn/court/0 29Available at:
http://www.law-lib.com/law/law_view.asp?id=324868 30 Article 2: The people‘s court may choose the openly tried cases of higher public attention, greater social impact, and of legal publicity and education significance to make live broadcasts of
20
b. Additionally, cases involving matters like review of death
sentences and review of decisions on foreign arbitral
awards are not broadcast. Politically sensitive cases are
broadcast at the discretion of the Court.
c. The 2010 Regulations have been supplemented by The
People‟s Court Courtroom Rules, 201631. These new rules
indicate that court proceedings can only be broadcast by
the official Court machinery and that other parties are
restrained from recording court proceedings in any
manner32.
d. These regulations are rules are silent on taking consent
from parties involved the matter.
and rebroadcast court trials. The live broadcasting and rebroadcasting of court trials are prohibited for the following cases: (1) Cases that are not openly tried in accordance with the law since any national secret, trade secret, individual privacy, or juvenile delinquency, among others, is involved; (2) Criminal cases on which procuratorial organs clearly require the non-live broadcasting and rebroadcasting of court trials for justifiable reasons; (3) Civil and administrative cases on which the parties clearly require the non-live broadcasting and rebroadcasting of court trials for justifiable reasons; and (4) Other cases of which the live broadcasting and rebroadcasting are inappropriate.
[Translated version] 31 English copy available at: https://www.chinalawtranslate.com/courtrules/?lang=en
Also see the official website for Chinese courts:
http://www.court.gov.cn/fabu-xiangqing-19372.html 32 Article 11: In any of the following situations, for trial activities that are conducted openly in accordance with law, the people's courts may use television, the internet or other public media to broadcast or record images, audio or videos: (1) a high degree of public concern; (2) a larger social influence; (3) the value for legal publicity and education is quite strong. ***
Article 17: During court proceedings, all personnel shall follow the instructions of the chief judge, or a judge hearing the case alone, respect judicial etiquette, abide by courtroom discipline, and shall not conduct the following actions: (1)*** (2) *** (3) *** (4) Taping, videotaping, or taking pictures of trial activities or using mobile communication tools to propagate trial activities; (5) ***
[Translated version]
21
2. Lower Courts:
a. Proceedings of several courts, including High Courts and
family courts, have been made available on a centralised,
official website, the Chinese Open Trial Network33 from
September 2016 onwards, in consonance with the
aforementioned People‟s Court Courtroom Rules, 2016.
Majority of the cases being broadcast are civil in nature,
with some criminal and administrative matters also being
made available.
b. Proceedings of around 3500 lower courts have been made
available on the website, with many videos available in
High Definition (HD) format. In 2017 alone, more than
1.27 million trials had been broadcast on the website.
c. Some High Courts also make their proceedings available
on their own websites34.
V. England:
1. Supreme Court: The media is permitted to broadcast court
proceedings and hearings are live streamed and recorded.
a. Till 2005, recording of court proceedings was a crime35
and also amounted to contempt of court36.
33Available at: http://tingshen.court.gov.cn 34For example, see the Zhejiang High Court‟s website at:
http://www.zjsfgkw.cn/CourtHearing/Video and http://zj.sifayun.com/?courtId=5168; 35 Section 41 of the Criminal Justice Act, 1925 (as originally enacted):
“41. Prohibition on taking photographs, &c, in court (1)No person shall—
(a)take or attempt to take in any court any photograph, or with a view to publication make or attempt to make in any court any portrait or sketch, of any person, being a judge of the court or a juror or a witness in or a party to any proceedings before the court, whether civil or criminal; or (b)publish any photograph, portrait or sketch taken or made in contravention of the foregoing provisions of this section or any reproduction thereof; and if any person acts in contravention of this section he shall, on summary conviction, he liable in respect of each offence to a fine not exceeding fifty pounds. (2)For the purposes of this section— (a)the expression " court" means any court of justice, including the court of a coroner : (b)the expression "judge" includes recorder, registrar, magistrate, justice and coroner :
22
b. With the implementation of the Constitutional Reforms
Act, 200537, the Supreme Court was exempted from the
prohibition imposed under the Criminal Justice Act, 1925.
The Crime and Courts Act, 201338 also exempted
(c)a photograph, portrait or sketch shall be deemed to be a photograph, portrait or sketch taken or made in court if it is taken or made in the court-room or in the building or in the precincts of the building in which the court is held, or if it is a photograph, portrait or sketch taken or made of the person while he is entering or leaving the court-room or any such building or precincts as aforesaid.‖ Available on the website of the UK Legislature at:
https://www.legislation.gov.uk/ukpga/Geo5/15-16/86/section/41
36 Section 9 of the Contempt of Court Act, 1981 (as originally enacted):
“9. Use of tape recorders (1)Subject to subsection (4) below, it is a contempt of court— (a)to use in court, or bring into court for use, any tape recorder or other instrument for recording sound, except with the leave of the court; (b)to publish a recording of legal proceedings made by means of any such instrument, or any recording derived directly or indirectly from it, by playing it in the hearing of the public or any section of the public, or to dispose of it or any recording so derived, with a view to such publication ; (c)to use any such recording in contravention of any conditions of leave granted under paragraph (a). (2)Leave under paragraph (a) of subsection (1) may be granted or refused at the discretion of the court, and if granted may be granted subject to such conditions as the court thinks proper with respect to the use of any recording made pursuant to the leave; and where leave has been granted the court may at the like discretion withdraw or amend it either generally or in relation to any particular part of the proceedings. (3)Without prejudice to any other power to deal with an act of contempt under paragraph (a) of subsection (1), the court may order the instrument, or any recording made with it, or both, to be forfeited; and any object so forfeited shall (unless the court otherwise determines on application by a person appearing to be the owner) be sold or otherwise disposed of in such manner as the court may direct. (4)This section does not apply to the making or use of sound recordings for purposes of official transcripts of proceedings‖
Available on the website of the UK Legislature at: https://www.legislation.gov.uk/ukpga/1981/49
37 ―47. Photography etc (1)In section 41 of the Criminal Justice Act 1925 (c. 86) (prohibition on taking photographs etc in
court), for subsection (2)(a) substitute— ―(a)the expression ―court‖ means any court of justice (including the court of a coroner), apart from the Supreme Court;‖. ***‖
Available on the website of the UK Legislature at:
https://www.legislation.gov.uk/ukpga/2005/4/section/47
38 Sections 31, 32 and 33 of the Act, available at: http://www.legislation.gov.uk/ukpga/2013/22/contents/enacted
23
recording of Supreme Court proceedings from the ambit of
the Contempt of Court Act.
c. Since its inception, the Supreme Court has given
broadcasters access to footage of its hearings. These
hearings are governed by protocols with such
broadcasters. The Supreme Court has also issued a
practice note which broadly sets out the scope and
structure of such broadcasts39.
d. The Supreme Court allows for hearings to be live
streamed on its own website40 with a delay of around one
minute and also has a Youtube channel which shows
selected broadcasts from the live stream41. Broadcast of
proceedings is subject to the discretion of the Law Lords,
who reserve the right to withdraw coverage for sensitive
appeals.
2. Lower Courts: The Crime and Courts Act, 2013 amended the
existing laws to facilitate broadcasting in courts and
tribunals by providing exceptions to the Criminal Justice
Act, 192542 and prescribing conditions subject to which
39 Practice Note 8.17.1:
“Broadcasting 8.17.1. The President and the Justices of the Supreme Court have given permission for video footage of proceedings before the Court to be broadcast where this does not affect the administration of justice and the recording and broadcasting is conducted in accordance with the protocol which has been agreed with representatives of several UK broadcasters. Permission to broadcast proceedings must be sought from the President or the presiding Justice on each occasion and requires his or her express approval. Where the President or the presiding Justice grants permission, he or she may impose such conditions as he or she considers to be appropriate including the obtaining of consent from all the parties involved in the proceedings.‖
Available at: https://www.supremecourt.uk/docs/practice-direction-08.pdf 40 See official website at: https://www.supremecourt.uk/live/ 41 Official Youtube channel at: https://www.youtube.com/user/UKSupremeCourt 42 Amended Section 41 of Criminal Justice Act, 1925: ―41. Prohibition on taking photographs, etc., in court. (1)No person shall— (a)take or attempt to take in any court any photograph, or with a view to publication make or attempt to make in any court any portrait or sketch, of any person, being a judge of the court or a juror or a witness in or a party to any proceedings before the court, whether civil or criminal; or (b)publish any photograph, portrait or sketch taken or made in contravention of the foregoing provisions of this section or any reproduction thereof;
24
recordings could be made. Broadcast of court proceedings is
allowed in a limited number of courts across the country.
a. Court of Appeal for England and Wales43: The Court
broadcasts its proceedings live with a 70-second broadcast
delay system
i. The broadcast system is operated by a specialist video
journalist who takes orders from the court.
ii. The broadcast is conducted by cameras, some of which
are operated completely wirelessly, and can be moved
from court to court. Subject to the judges' approval, the
video journalist can take his cameras into any of the
courtrooms in which the Court of Appeal may sit.
iii. Lawyers' arguments and judges' comments appear in
the broadcast but defendants, witnesses and victims are
not shown.
iv. Footage can be used for news and current affairs but
not in other contexts such as comedy, entertainment or
advertising.
b. Crown Court: The Crown Court (Recording) Order, 201644
partially lifts the prohibition on recording proceedings in
order to facilitate a pilot project of recording sentencing
remarks in the Crown Courts. Since then, several Crown
Courts have trialled broadcast of proceedings.
and if any person acts in contravention of this section he shall, on summary conviction, be liable in respect of each offence to a fine not exceeding fifty pounds. [F1(1A)See section 32 of the Crime and Courts Act 2013 for power to provide for exceptions.] (2)For the purposes of this section— [F2(a)the expression ―court‖ means any court of justice (including the court of a coroner), apart from the Supreme Court;]
(b)the expression ―Judge‖ includes . . . F3, registrar, magistrate, justice and coroner: (c)a photograph, portrait or sketch shall be deemed to be a photograph, portrait or sketch taken or made in court if it is taken or made in the court–room or in the building or in the precincts of the building in which the court is held, or if it is a photograph, portrait or sketch taken or made of the person while he is entering or leaving the court–room or any such building or precincts as aforesaid.‖
43 See: https://www.theguardian.com/law/2013/oct/30/court-of-appeal-proceedings-televised 44Available on the website of the UK Legislature at:
http://www.legislation.gov.uk/uksi/2016/612/pdfs/uksi_20160612_en.pdf
25
VI. European Court of Human Rights (ECHR)
1. The ECHR allows for broadcast of court proceedings, as a
corollary of its court rules, which set out that all hearings
are public45.
2. All the Court‟s public hearings are broadcast on the Court‟s
website46. Hearings held in the morning can be viewed in the
afternoon while those held in the afternoon are available
during the evening.
3. All the Court‟s public hearings since 2007 have been filmed
and can be viewed, with interpretations available in French
and English.
VII. Germany:
Germany has passed legislation which allows for live
broadcasting of court proceedings in the Federal and Supreme
Courts, although actual instances of such broadcasts are rare
owing to the strict restrictions imposed by the said legislation.
1. Federal Constitutional Court and Supreme Courts
a. Section 169 of The Court Constitution Act forbade radio
and television broadcasts of trials, and sound and film
45 ―Rule 63 – Public character of hearings 1. Hearings shall be public unless, in accordance with paragraph 2 of this Rule, the Chamber in exceptional circumstances decides otherwise, either of its own motion or at the request of a party or any other person concerned. 2. The press and the public may be excluded from all or part of a hearing in the interests of
morals, public order or national security in a democratic society, where the interests of juveniles or the protection of the private life of the parties so require, or to the extent strictly necessary in the opinion of the Chamber in special circumstances where publicity would prejudice the interests of justice. 3. Any request for a hearing to be held in camera made under paragraph 1 of this Rule must include reasons and specify whether it concerns all or only part of the hearing.‖
Available on the official website of the ECHR at:
https://www.echr.coe.int/Documents/Rules_Court_ENG.pdf 46 Available on the official website of the ECHR at:
https://www.echr.coe.int/Pages/home.aspx?p=hearings&c
26
recordings made for the purposes of public
presentation47.
b. In October 2017, the German parliament passed the „Act
to Increase Media Access in Court Proceedings and to
Improve Communication Aid for People with Speech or
Hearing Impairments‟48. The amendment act provides for
the possibility of broadcasting and recording the
pronouncements of the judgments and the sentencing of
the Federal Constitutional Court of Justice and the five
Supreme Federal Courts. Such broadcast is permissible if
the proceedings are deemed to be of historical
significance for Germany but can be prohibited to protect
the legitimate interests of parties to the proceedings or
even of third parties.
c. The recordings will not be made public but will be
handed over to the German Federal Archives or a State
Archive where they can be accessed subject to certain
conditions.
d. Broadcasts of proceedings will happen in separate media
rooms. The decision to provide broadcasting in the media
room or to even to permit broadcasting or recording at
all, is the judge‟s discretion and cannot be appealed.
e. Since there are restrictions imposed by the law regarding
broadcast of proceedings and owing to the strict privacy
47 ―Section 169 The hearing before the adjudicating court, including the pronouncement of judgments and rulings, shall be public. Audio and television or radio recordings as well as audio and film recordings intended for public presentation or for publication of their content shall be inadmissible.‖
English version of The Court Constitution Act available at:
https://www.gesetze-im-internet.de/englisch_gvg/englisch_gvg.html
48 English translation; In German, Gesetz zur Erweiterung der Medienöffentlichkeit in
Gerichtsverfahren und zur Verbesserung der Kommunikationshilfen für Menschen mit
Sprach- und Hörbehinderungen (Gesetz über die Erweiterung der Medienöffentlichkeit
in Gerichtsverfahren- EMöGG), available on the website of the German Judiciary at:
https://www.bmjv.de/SharedDocs/Gesetzgebungsverfahren/Dokumente/BGBl_EM%C3%B6G
G.pdf;jsessionid=B96F37ED7F0163627DB7B0BF3343C555.2_cid297?__blob=publicationFile& v=1
27
protection granted to parties to proceedings, combined
with the narrow scope of what constitutes a case of
„historical significance‟, actual broadcasts of court cases
in Germany rarely occur.
2. Lower Courts: The amendment act only mentions the
possibility of broadcasting proceedings of the Federal
Constitutional Court and Supreme Federal Courts and
makes no mention about broadcast of proceedings in lower
courts.
VIII. International Criminal Court (ICC)
1. The ICC allows for live streaming of its proceedings with a
30-minute delay to allow for any necessary redactions of
confidential information49.
2. The ICC has an official Youtube channel where it publishes
programmes concerning cases, proceedings, informative
sessions, press conferences, outreach activities and other
events at the Court50. The channel allows viewers to follow
various cases before the ICC, in several languages, through
the weekly postings of summaries of proceedings.
IX. International Criminal Tribunal for the former
Yugoslavia (ICTY)
1. Court proceedings are available for viewing on the website of
the ICTY51.
49 Official website for streaming at: https://www.icc-cpi.int
Also see „Understanding the International Criminal Court‟ available on the official ICC
website at: https://www.icc-cpi.int/iccdocs/pids/publications/uicceng.pdf 50Official Youtube channel: https://www.youtube.com/user/IntlCriminalCourt/featured 51 Available on the official website: http://icr.icty.org
28
2. ICTY also has a Youtube channel where selected clips
of guilty pleas, witness testimonies and short documentaries
are made available. Additionally, the ICTY has social media
accounts in order to „bring the activities of the court closer
to the public‟52.
3. The United Nations International Residual Mechanism for
Criminal Tribunals (IRMCT), a court created to perform a
number of remaining functions previously carried out by the
ICTY, amongst others, also contains video recordings of ICTY
proceedings on its website53 and official Youtube channel54.
X. Ireland (Northern):
1. Supreme Court: The United Kingdom Supreme Court has
jurisdiction over Northern Ireland and accordingly, hearings
of cases which arise in respect of Northern Ireland are live
streamed.
a. Just as in England, media coverage of courts in Northern
Ireland was prohibited by the Criminal Justice (Northern
Ireland) Act, 194555, which was similar to the original
52 Official press release by the ICTY available at: http://www.icty.org/en/press/tribunal-social-
media-channels-go-live 53 Official website: http://www.irmct.org/en/cases#all-cases 54 Official Youtube channel: https://www.youtube.com/channel/UCNPOPvnINPwtfjwEnYtIvYw 55 “29 Prohibition on taking photographs, etc., in court. (1)No person shall— (a)take or attempt to take in any court any photograph, or with a view to publication make or attempt to make in any court any portrait or sketch of any person, being a judge of the court or a juror or a witness in or a party to any proceedings before the court, whether civil or criminal; or (b)publish any photograph, portrait or sketch taken or made in contravention of the foregoing
provisions of this section or any reproduction of such photograph, portrait or sketch; and if any person acts in contravention of this section he shall, on summary conviction, be liable in respect of each offence to a fine not exceeding [F1 level 3 on the standard scale]. (2)For the purposes of this section— [F2(a)the expression ―court‖ means any court of justice (including the court of a coroner), apart from the Supreme Court;] (b)the expression ―judge‖ includes recorder, registrar, resident magistrate, justice of the peace sitting out of petty sessions and coroner; (c)a photograph, portrait or sketch shall be deemed to be a photograph, portrait or sketch taken or made in court if it is taken or made in the court-room or in the building or in the precincts of the
29
Criminal Justice Act, 1925, and which applied identical
restrictions to photography or sketching in the courts of
Northern Ireland. Section 9 of the Contempt of Court Act,
1981 also extended to Northern Ireland.
b. With the implementation of the Constitutional Reforms
Act, 2005, the United Kingdom Supreme Court was
exempted from the prohibition imposed under the
Criminal Justice (Northern Ireland) Act. The Crime and
Courts Act, 2013 exempted recording of Supreme Court
proceedings from the ambit of the Contempt of Court
Act56.
c. The UK Supreme Court has also sat in Northern Ireland
and proceedings of the same have been live streamed on
the website of the Court. During the session, the Supreme
Court allowed proceedings to be broadcast live in a
separate „overflow courtroom‟ within the Court premises.57
2. Lower Courts: Although the government has indicated its
intention and willingness to allow court proceedings to be
recorded58, actual broadcast of lower court proceedings
remains restricted.
building in which the court is held, or if it is a photograph, portrait or sketch taken or made of the
person while he is entering or leaving the court-room or any such building or precincts as aforesaid.‖ 56 See position in England at Point V 57 A list of provisions made for broadcast of its hearings in Ireland is available on the official
website of the Supreme Court at: https://www.supremecourt.uk/news/access-to-supreme-
court-hearings-in-belfast.html 58 Research and Information Service Briefing Paper on Broadcasting in Courts, available
on the website of the northern Ireland Assembly at: http://www.niassembly.gov.uk/globalassets/documents/raise/publications/2012/justice/381
2.pdf
30
XI. Ireland (Republic):
Although there are no statutory provisions which prohibit
photography or sound, television or video recordings in courts,
broadcast of court proceedings, whether photography or
audio-video recording, without permission, is restricted as a
practice 59.
1. Supreme Court: Has allowed cameras into the Court on rare
instances.
The first broadcast of Court proceedings was in October
2017, when the delivery of two judgments of the Supreme
Court was broadcast live on the state broadcaster, RTE,
using small robotic cameras inside the court room60.
2. Lower courts: Do not appear to allow broadcasting of
proceedings, as on date.
XII. Israel61:
1. Supreme Court: Has approved of live-broadcasting court
proceedings.
a. The Israeli Courts Act, 5744-198462 imposes criminal
punishment for taking and publishing pictures in a court
room unless the court grants permission. The media
however can report on events occurring in most Israeli
courts, subject to the limitations imposed by the audio-
visual coverage mentioned in the Act.
59 See Report on Contempt of Court by the Law Reform Commission of Ireland, Chapter 4.43,
available at: http://www.lawreform.ie/_fileupload/Reports/rContempt.htm 60 See: https://www.bbc.com/news/world-europe-41732226 61 See Audio-Visual Coverage Of Court Proceedings In A World Of Shifting Technology by
Itay Ravid available at:
http://www.cardozoaelj.com/wp-content/uploads/2017/02/35.1-Ravid.pdf 62 Title 70(b) of Act, „Prohibited Publications‟; Israeli Courts Act available in Hebrew at:
http://www.wipo.int/wipolex/en/details.jsp?id=15289
31
b. Earlier, a legal presumption existed against audio-visual
coverage of courts in Israel. In September 2014, a limited
pilot was launched to allow live coverage of court hearings
at the Supreme Court although there was no formal
administrative legislation or regulation issued in that
regard.
c. Thereafter, in November 2014, the Chief Justice of Israel
approved of live broadcasting of Court proceedings63.
2. Lower Courts: Do not generally allow for broadcast of
proceedings but exceptions have been made in cases of
historical significance.
a. Reporting on court proceedings by media is allowed but
broadcast of such proceedings is not. Certain courts allow
the media to photograph the judges entering the
courtrooms, but request the media to stop recording
before hearings begin.
b. Permission has also been given to cover events in honour
of retiring judges as also for hearings of quasi-judicial
committees.
c. Permission to record and broadcast trial court hearings
has been granted on five occasions in Israel‟s history. Two
cases involved trials of Nazi personnel and were allowed
because the trials were deemed to be of historical
significance. One case involved a defamation lawsuit filed
against an Israeli newspaper, another was the trial of a
man charged with the assassination of the Israeli Prime
Minister and the final instance was in 1999 when the
Jerusalem District Court allowed the broadcast of the
decision given in the criminal case of a former Israeli
Minister.
63 See: https://www.ynetnews.com/articles/0,7340,L-4592208,00.html
32
XIII. New Zealand:
1. Supreme Court: Allows for broadcast of its proceedings.
a. Media guidelines have been issued for regulating
broadcast of Supreme Court proceedings64 which
supplement the „In-Court Media Coverage Guidelines‟
applicable to the various other courts of New Zealand.
2. Lower Courts: Broadcasting of proceedings is allowed in the
lower courts, with several guidelines issued in that regard.
a. Judges have a broad discretion as to the procedures in
courtrooms over which they preside, subject to certain
specific provisions such as the various rules of court, and
statutory requirements.
b. Broadcast of court proceedings is allowed before the
Court of Appeal, High Court, Employment Court, District
Court and any other Tribunal which chooses to adopt the
same, subject to the discretion of the presiding judge.
64 ―10.5 Appendix E: Supreme Court media guidelines 1. Subject to paragraph (5), all applications to televise or otherwise record proceedings of the Supreme Court will be deemed to be approved unless a party indicates, within three days of being advised by the registrar of the application, that the party objects to it. 2. Any such objection must be communicated to the registrar in written form and must include the grounds upon which the objection is made. 3. The registrar must immediately communicate the objection to the news media applicant and to all other parties to the proceedings. They must make any submissions they wish to make in relation to the objection in writing within three days of receiving it. The court or a judge will then determine the application. 4. An application under paragraph 1 must be made in sufficient time before the hearing of the proceedings to which it relates to enable the steps referred to in paragraphs 1 and 3 to be taken. The registrar may waive this requirement for good cause and may abridge any of the times referred to accordingly.
5. If an application under paragraph 1 is made in circumstances in which the registrar considers there is insufficient time to comply with paragraphs 1 and 3, or to enable the court properly to consider the application, the registrar must refer the matter to a judge who may decline the application or give such directions concerning the application as he or she thinks fit. 6. The physical arrangements for any televising or recording of proceedings shall be determined by the registrar after such consultation with the applicant and otherwise as the registrar considers appropriate.‖
Available on the official website of the New Zealand Ministry of Justice at: https://www.justice.govt.nz/about/news-and-media/media-centre/media-information/media-
guide/appendices/appendix-e/
33
These broadcasts are guided by the In-Court Media
Coverage Guidelines, 201665.
c. Members of the media make an application to the
Registrar of the concerned court atleast 10 days in
advance, setting out which aspect of the court process
they wish to film. A copy of the application is sent to the
other parties, and after submissions have been received,
the judge determines whether to approve or decline the
application. Whether to grant permission is a matter of
discretion for the judge, and the judge also has the power
to remove media at his/her discretion.
d. These guidelines do not have legislative force nor do they
create any rights in that regard and merely ensure that
applications for media coverage are dealt with
expeditiously and fairly.
e. They also set out that recordings must not be broadcast
until at least 10 minutes have elapsed, although there
are certain exceptions made for this rule as well.
f. In addition, there is a separate protocol for application of
the said guidelines to the District Court summary
jurisdiction66. There are also separate Environment Court
Media Coverage Guidelines67.
XIV. Scotland:
1. Supreme Court: The United Kingdom Supreme Court has
jurisdiction over Scotland and accordingly, hearings of the
Court are live streamed on the Court‟s website. 65 Available on the official website of the New Zealand Ministry of Justice at: https://www.justice.govt.nz/about/news-and-media/media-centre/media-information/media-
guide/appendices/appendix-c/ 66 Available on the official website of the New Zealand Ministry of Justice at:
https://www.justice.govt.nz/about/news-and-media/media-centre/media-information/media-
guide/appendices/appendix-d/ 67 Available on the official website of the New Zealand Ministry of Justice at: https://www.justice.govt.nz/about/news-and-media/media-centre/media-information/media-
guide/appendices/appendix-f/
34
2. Lower Courts: Broadcast of court proceedings is permissible
by law and both civil and criminal cases have been
broadcast over the years.
a. There was no statutory ban on broadcasting of court
proceedings in Scotland, since the Criminal Justice Act is
not applicable to Scotland. However until 1992, the
courts adopted a strict position banning electronic media
from access to courts.
b. In 1992, the “Television in Courts” directions were
issued68 (later quoted in the X v British Broadcasting
Corporation and Lion Television Limited judgment69) which
provided that filming could be permitted on the basis of
“whether the presence of television cameras in the court
would be without risk to the administration of justice.”
These directions provided that the televising of
proceedings was not permitted in criminal cases at first
instance and that filming could only be done with
consent of all parties involved in the proceedings and
subject to approval by the presiding judge of the final
product before it was televised. The conditions for such
filming were varied for a trial period in 201270.
c. As long as all key parties agree and conditions are met,
full trials can, atleast in theory, be filmed for educational
purposes and the juries‟ verdict or sentencing can be
filmed for other purposes such as news broadcast. Both
civil and criminal trials can be broadcast.
d. Cases of special public interest, like the trial of accused
in the Lockerbie Bombings, have also been allowed to be
68 See Appendix III to the Cameras and live text-based communication in the Scottish
courts: a consultation issued by the Judicial Office for Scotland available on the official
website of the Scottish judiciary at:
http://www.scotland-judiciary.org.uk/Upload/Documents/ConsultationDocument.pdf 69 [2005] CSOH 80 70 See Appendix IV to the Cameras and live text-based communication in the Scottish
courts: a consultation link at footnote 68
35
broadcast, with guidelines for the same issued by the
presiding judge in the matter.71
e. Scotland is currently in the process of reforming its
court-broadcasting process as per the suggestions of a
Review Committee72.
XV. South Africa:
1. Supreme Court of Appeal: The Supreme Court has allowed
for the media to broadcast court proceedings in criminal
matters, as an extension of the Constitutionally-guaranteed
right to freedom of expression.
a. In its landmark judgment of The NDPP v Media 24 Limited
& others and HC Van Breda v Media 24 Limited &
others73, the Supreme Court allowed for broadcast of
proceedings in criminal trials, holding that courts should
not restrict the nature and scope of broadcast of court
proceedings unless prejudice was demonstrable and
there was a risk that such prejudice would occur.
b. While refraining from laying down rigid rules on
broadcast of such court proceedings, the Court set out
general guidelines to assist in determining whether
proceedings should be broadcast:
i. The trial court would exercise its discretion to allow
broadcast of proceedings on a case-to-case basis, after
balancing the degree of risk involved in allowing the
71 See Para 5.5 onwards of the Cameras and live text-based communication in the Scottish
courts: a consultation link referred to at footnote 68 72 See: Report of the Review of Policy on Recording and Broadcasting of Proceedings in
Court, and Use of Live Text-Based Communications available on the official website of the
Scottish judiciary at: http://www.scotland-judiciary.org.uk/25/1369/Report-of-the-Review-of-
Policy-on-Recording-and-Broadcasting-of-Proceedings-in-Court--and-Use-of-Live-Text-Based- Communications 73 [2017] ZASCA 97 (21st June 2017)
36
cameras into the court room against the degree of risk
that a fair trial might not ensue;
ii. The trial court could always direct that some or all of
the proceedings before it could not be broadcast or
could only be broadcast in certain forms, like audio
recording;
iii. A judge could terminate coverage at any time upon a
finding that the rules imposed by the judge had been
violated or the substantial rights of individual
participants or the rights to a fair trial would be
prejudiced by such coverage if it was allowed to
continue;
iv. An accused person in a criminal trial could object to
the presence of cameras in the courtroom. If the court
determined that the objection raised by the accused
was valid, it could exclude cameras from recording;
v. Witnesses could also raise objections to being filmed.
If the judge determined that a witness had a valid
objection, alternatives to regular photographic or
television coverage could be explored, like introducing
special lighting techniques and electronic voice
alteration, or merely by shielding the witness from the
camera. Broadcast of testimony of an objecting
witness could be delayed until after the trial is over;
vi. Cameras would be permitted to film or televise all non-
objecting witnesses.
vii. There would be no coverage of:
Communications between counsel and client or co-
counsel;
Bench discussions;
In-camera hearings.
2. Lower Courts: In light of the Supreme Court decision in
Breda, lower court criminal proceedings are also allowed to
37
be broadcast subject to conditions laid down by the
presiding judge.
XVI. United States of America
1. Supreme Court: The Supreme Court does not permit
broadcasting of its proceedings for a variety of reasons74
including that it could adversely affect the character and
quality of the dialogue between attorneys and Justices75.
a. The Supreme Court has, over the years, consistently
rejected pleas to broadcast oral arguments.76 It does not
allow photography of proceedings or video recordings.
b. The Court has, however, allowed audio recording of oral
arguments since 1955. Presently, the Court releases
same-day audio transcripts of oral arguments77 and
audio recordings of all oral arguments at the end of each
week that arguments are heard78.
2. Federal Appellate Courts: Certain Federal Courts allow for
broadcast of court proceedings subject to guidelines laid
down in that regard.
74 See Senate hearings on „A Bill To Permit The Televising Of Supreme Court Proceedings’
on the official website of the US Congress available at:
https://www.congress.gov/110/crpt/srpt448/CRPT-110srpt448.pdf 75 See Letter by Counselor to the Chief Justice, rejecting live broadcast of oral arguments,
available at: https://arstechnica.com/wp-content/uploads/2017/10/scotusletter.pdf 76 See: Above Politics: Congress and the Supreme Court in 2017 by Jason Mazzone at Pg.
404, Footnote 208, 93 Chi.-Kent L. Rev. 373 (2018) available at:
https://scholarship.kentlaw.iit.edu/cgi/viewcontent.cgi?article=4207&context=cklawreview 77 Official website of the Supreme Court at:
https://www.supremecourt.gov/oral_arguments/argument_transcript 78 Official website of the Supreme Court:
https://www.supremecourt.gov/oral_arguments/argument_audio
38
a. Filming and broadcast of criminal proceedings in US
Federal Courts were prohibited by Rule 53 of the Federal
Rule of Criminal Procedure79 since 1946.
b. After various pilot runs involving limited number of
courts, the Judicial Conference in 2010 authorised a pilot
for three years, involving 150 first-instance civil courts.
Cameras were to be operated by the court itself, no
filming of jurors was to take place and the consent of
parties was required. Proceedings could be recorded only
with the approval of the presiding judge, and parties had
to consent to the recording of each proceeding in a case.
Unless the presiding judge decided not to make the
recordings publicly available, they would subsequently be
posted on the federal courts website, as well as on local
participating court websites at the court's discretion.
Judges would have a switch or be able to direct cessation
of recording if deemed necessary80.
c. The Judicial Conference in 2016 decided not to alter the
guidelines set out in the 2010 conference. Three districts
that participated in the 2010 pilot programme were
authorised to continue filming proceedings under the
same terms and conditions as in 2010.
d. Federal Courts of Appeals have the option of providing
audio or video recordings of appellate hearings, and rules
are available on each circuit‟s website. The Ninth Circuit
Court for example, live-streams oral arguments81.
79‗Rule 53. Courtroom Photographing and Broadcasting Prohibited Except as otherwise provided by a statute or these rules, the court must not permit the taking of photographs in the courtroom during judicial proceedings or the broadcasting of judicial proceedings from the courtroom.‘
Available on the official website of the House of Representatives, Judiciary Committee at: https://judiciary.house.gov/wp-content/uploads/2013/07/Criminal2016.pdf 80 See: History of Cameras in Courts on the website of the United States Courts at:
http://www.uscourts.gov/about-federal-courts/cameras-courts/history-cameras-courts 81 See the official website for the United States Court for the Ninth Circuit at:
https://www.ca9.uscourts.gov/media/index_video.php
39
3. Lower Courts/District Courts: Courts in all states have
framed rules for broadcast of court proceedings, each
varying in the degree and extent to which broadcasts are
allowed.
a. In Estes v. Texas82, the US Supreme Court held that
camera coverage of a trial inspite of the defendant‟s
objection to the same violated the defendant's
constitutional right, although the question of whether
courtroom broadcasting was inherently prejudicial to a
fair trial, remained open. This question was answered in
Chandler v Florida83 where the Court was of the opinion
that the restriction on camera coverage imposed in Estes
was not an absolute, universal ban and left it to the
states to frame rules for permitting televised recordings,
since televising a criminal trial did not automatically
make the trial unfair to the defendant.
b. In the aftermath of the decision in Chandler, all 50 US
states have allowed for some form of televised broadcast
of court proceedings and framed rules for the same84,
with the applicability and extent of such broadcast
varying from state to state. Some states permit visual and
audio coverage in all types of court proceedings that are
public, including civil and criminal trials of the first
instance, at the discretion of the presiding judge, while
other states allow such coverage only in appellate courts.
82 381 U.S. 532 (1965) 83 449 U.S. 560 (1981) 84 A complete list of rules enacted in different courts regulating broadcast of proceedings is
available on the website for the „National Center for State Courts‟ at:
https://www.ncsc.org/Topics/Media/Media-Relations/State- Links.aspx?cat=Cameras%20in%20the%20Courtroom
40
11. We may now advert to the comprehensive guidelines for
live streaming of Court proceedings in Supreme Court, as
suggested by the learned Attorney General for India, which
read as follows:
“Comprehensive Guidelines for Live streaming of Court
proceedings in Supreme Court
Brief Background
1. That the Petitioner in the present Writ Petition seeks a
declaration for permitting live streaming of Supreme Court
case proceedings of constitutional and national importance
having an impact on the public at large and a direction to
make available the necessary infrastructure for live
streaming and to frame guidelines for the determination of
such cases which are of constitutional and national
importance.
2. That, in this regard, it is submitted that Courts in India are
open to all members of the public who wish to attend the
court proceedings. However, in practice, many interested
persons are unable to witness the hearings on account of
constraints of time, resources, or the ability to travel long
distances to attend hearing on every single date. This is
especially true in the case of litigants who have to travel long
distances from far off States such as Kerala and States in
the North-East and therefore run the risk of being excluded
from attending court hearings involving cases filed by them.
3. Furthermore, on miscellaneous days of hearing, the Apex
Courts is highly congested, with practically no space
available in the Courtrooms and in the public gallery to
accommodate litigants, lawyers and law students and
interns.
41
4. On account of such shortcomings, it may be advantageous to
build an appropriate infrastructure for live-streaming or
audio/video recording of court proceedings to enable the
court proceedings to be viewed without the constraints of
time or place. It would be ideal if a separate space is
allocated by building a hall in the Court for lawyers, clients
and interns to watch the live proceedings, so that, the
crowds in the Court will be decongested. This will obviate the
need for clients coming from far away distances and reduce
their inconvenience in witnessing their case. This may also
be one of the relevant factors for the Court to consider. Such
a system would also enable the lawyers, law students and
anyone interested in the workings of the highest court in the
country to supplement their learning with practical study of
cases of national importance, while ensuring that litigants
have a true account of how decisions were made in their
respective case. Such a system is in aid of the well accepted
and respected tradition of „Open justice‟ i.e. justice should be
administered in an open court.
Recommendations:
This Hon‟ble court may lay down the following guidelines to
administer live streaming of Court proceedings:
5. At the outset, it is submitted that Live Streaming of Court
proceedings should be introduced as a pilot project in Court
No.1 and only in Constitution bench references. The success
of this project will determine whether or not live streaming
should be introduced in all courts in the Supreme Court and
in Courts pan India.
6. To ensure that all persons including litigants, journalists,
interns, visitors and lawyers are able to view the live
streaming of the proceedings, a media room should be
designated in the premises of the court with necessary
infrastructural facilities. This will also ensure that courts are
decongested. Provisions may also be made available for the
benefit of differently abled persons.
42
7. Apart from live streaming, the Supreme Court may, in the
future, also provide for transcribing facilities and archive the
audio-visual record of the proceedings to make the webcast
accessible to litigants and other interested persons who are
unable to witness the hearings on account of constraints of
time, resources, or the ability to travel long distances to
attend hearing on every single date. Such webcasts will also
allow students of law to supplement their academic
knowledge and gain practical insights into cases of national
importance.
8. It is pertinent that this Hon‟ble Court lay down guidelines to
safeguard and limit the broadcasting and recording of its
proceedings to ensure better access to justice. Some of the
recommendations are:
a. The Court must have the power to limit, temporarily suspend
or disallow filming or broadcasting, if in its opinion, such
measures are likely to interfere with the rights of the parties
to a fair trial or otherwise interfere with the proper
administration of justice.
b. The Court may law down guidelines/criterion to determine
what cases constitute proceedings of constitutional and
national importance to seek permission for broadcasting.
c. As held famously in the case of Scott vs. Scott, (1913) AC 417,
“While the broad principle is that the Courts must
administer justice in public, the chief object of Courts of
justice must be to secure that justice is done”, broadcasting
must not be permitted in the cases involving:
i. Matrimonial matters,
ii. Matters involving interests of juveniles or the protection and
safety of the private life of the young offenders,
iii. Matters of National security,
iv. To ensure that victims, witnesses or defendants can depose
truthfully and without any fear. Special protection must be
given to vulnerable or intimidated witnesses. It may provide
43
for face distortion of the witness if she/he consents to the
broadcast anonymously,
v. To protect confidential or sensitive information, including all
matters relating to sexual assault and rape, and
vi. Matters where publicity would be antithetical to the
administration of justice.
vii. Cases which may provoke sentiments and arouse passion
and provoke enmity among communities.
d. Use of the footage would be restricted for the purpose of
news, current affairs and educational purposes and should
not be used for commercial, promotion, light entertainment,
satirical programs or advertising.
e. Without prior written authorization of the Supreme Court of
India, live streaming or the webcast of the proceedings from
the Supreme Court should not be reproduced, transmitted,
uploaded, posted, modified, published or republished to the
public.
f. Any unauthorized usage of the live streaming and/or
webcasts will be punishable as an offence under the Indian
Copyright Act, 1957 and the Information Technology Act,
2000 and any other provisions of the law in force. The law of
contempt should apply to such proceedings. Prohibitions,
fines and penalties may be provided for.
g. The Courts may also lay down rules of coverage to provide
for the manner in which the filming may be done and the
equipment that will be allowed in court.
h. Case management techniques should be introduced to
ensure that matters are decided in a speedy manner and
lawyers abide by time limits fixed prior to the hearing. A
skeleton of arguments/Written submissions should be
prepared and submitted to the Court by the lawyers prior to
their arguments.
i. The Court of Appeal in England, in November 2013,
introduced streaming its proceedings on YouTube. The
telecast is deferred by 70 seconds with the Judge having the
44
power to mute something said in the proceedings if he feels
they are inappropriate for public consumption.
j. Like the Court of Appeal in England, the Supreme Court
should also lay guidelines for having only two camera angles,
one facing the judge and the other- the lawyer. The camera
should not focus on the papers of the lawyer.”
12. As aforesaid, Courts in India are ordinarily open to all
members of public, who are interested in witnessing the court
proceedings. However, due to logistical issues and
infrastructural restrictions in courts, they may be denied the
opportunity to witness live Court proceedings in propria
persona. To consummate their aspirations, use of technology
to relay or publicize the live court proceedings can be a way
forward. By providing “virtual” access of live court proceedings
to one and all, it will effectuate the right of access to justice or
right to open justice and public trial, right to know the
developments of law and including the right of justice at the
doorstep of the litigants. Open justice, after all, can be more
than just a physical access to the courtroom rather, it is
doable even “virtually” in the form of live streaming of court
proceedings and have the same effect.
45
13. Publication of court proceedings of the Supreme Court is
a facet of the status of this Court as a Court of Record by
virtue of Article 129 of the Constitution, whose acts and
proceedings are enrolled for perpetual memory and testimony.
Further, live streaming of court proceedings in the prescribed
digital format would be an affirmation of the constitutional
rights bestowed upon the public and the litigants in
particular. While doing so, regard must be had to the fact that
just as the dignity and majesty of the Court is inviolable, the
issues regarding privacy rights of the litigants or witnesses
whose cases are set down for hearing, as also other
exceptional category of cases of which live streaming of
proceedings may not be desirable as it may affect the cause of
administration of justice itself, are matters which need to be
identified and a proper regulatory framework must be provided
in that regard by formulating rules in exercise of the power
under Article 145 of the Constitution. It must be kept in mind
that in case of conflict between competing Constitutional
rights, a sincere effort must be made to harmonise such
46
conflict in order to give maximum expression to each right
while minimizing the encroachment on the other rights. We
are conscious of the fact that in terms of Section 327 of CrPC
and Section 153-B of CPC, only court-directed matters can be
heard in camera and the general public can be denied access
to or to remain in the court building used by the Court. Until
such direction is issued by the Court, the hearing of the case
is deemed to be an open court to which the public generally
may have access. The access to the hearing by the general
public, however, would be limited to the size and capacity of
the court room. By virtue of live streaming of court
proceedings, it would go public beyond the four walls of the
court room to which, in a given case, the party or a witness to
the proceedings may have genuine reservations and may claim
right of privacy and dignity. Such a claim will have to be
examined by the concerned Court and for which reason, a just
regulatory framework must be provided for, including
obtaining prior consent of the parties to the proceedings to be
live streamed.
47
14. We generally agree with the comprehensive guidelines for
live streaming of Court proceedings in the Supreme Court
suggested by the learned Attorney General for India Shri K.K.
Venugopal. The project of live streaming of the court
proceedings of the Supreme Court on the “internet” and/or on
radio and TV through live audio-visual
broadcasting/telecasting universally by an official agency,
such as Doordarshan, having exclusive telecasting rights
and/or official website/mobile application of the Court, must
be implemented in a progressive, structured and phased
manner, with certain safeguards to ensure that the purpose of
live streaming of proceedings is achieved holistically and that
it does not interfere with the administration of justice or the
dignity and majesty of the Court hearing the matter and/or
impinge upon any rights of the litigants or witnesses. The
entire project will have to be executed in phases, with certain
phases containing sub-phases or stages. Needless to observe
that before the commencement of first phase of the project,
formal rules will have to be framed by this Court to
incorporate the recommendations made by the learned
48
Attorney General for India as noted in paragraph 11 above,
while keeping in mind the basic issues, such as:-
(i) To begin with, only a specified category of cases or cases
of constitutional and national importance being argued
for final hearing before the Constitution Bench be live
streamed as a pilot project. For that, permission of the
concerned Court will have to be sought in writing, in
advance, in conformity with the prescribed procedure.
(ii) Prior consent of all the parties to the concerned
proceedings must be insisted upon and if there is no
unanimity between them, the concerned Court can take
the appropriate decision in the matter for live streaming
of the court proceedings of that case, after having due
regard to the relevancy of the objections raised by the
concerned party. The discretion exercised by the Court
shall be treated as final. It must be non-justiciable and
non-appealable.
(iii) The concerned court would retain its power to revoke the
permission at any stage of the proceedings suo motu or
49
on an application filed by any party to the proceeding or
otherwise, in that regard, if the situation so warrants,
keeping in mind that the cause of administration of
justice should not suffer in any manner.
(iv) The discretion of the Court to grant or refuse to grant
such permission will be, inter alia, guided by the
following considerations:
(a) unanimous consent of the parties involved,
(b) even after the parties give unanimous consent the
Court will consider the sensitivity of the subject
matter before granting such permission, but not
limited to case which may arouse passion or social
unrest amongst section of the public,
(c) any other reason considered necessary or
appropriate in the larger interest of administration
of justice, including as to whether such broadcast
will affect the dignity of the court itself or interfere
with/prejudice the rights of the parties to a fair
trial,
50
(v) There must be a reasonable time-delay (say ten minutes)
between the live court proceedings and the broadcast, in
order to ensure that any information which ought not to
be shown, as directed by the Court, can be edited from
being broadcast.
15. Until a full-fledged module and mechanism for live
streaming of the court proceedings of the Supreme Court over
the “internet” is evolved, it would be open to explore the
possibility of implementation of Phase-I of live streaming in
designated areas within the confines of this Court via
“intranet” by use of allocated passwords, as a pilot project. The
designated areas may include:
(a) dedicated media room which could be accessible to
the litigants, advocates, clerks and interns. Special
provisions must be made to accommodate differently
abled people;
(b) the Supreme Court Bar Association room/lounge;
(c) the Supreme Court Advocates-on-Record Association
room/lounge;
51
(d) the official chambers of the Attorney General,
Solicitor General and Additional Solicitor Generals in
the Supreme Court premises;
(e) Advocates‟ Chambers blocks.
(f) Press Reporters room.
16. It may be desirable to keep in mind other measures to be
taken for efficient management of the entire project such as:
(i) Appoint a technical committee comprising the
Registrar (IT), video recording expert(s) and any
other members as may be required, to develop
technical guidelines for video recording and
broadcasting court proceedings, including the
specific procedure to be followed and the equipment
to be used in that regard.
(ii) Specialist video operator(s) be appointed to handle
the live broadcast, who will work under the
directions of the concerned Court. The coverage
itself will be coordinated and supervised by a Court-
appointed officer.
52
(iii) The focus of the cameras in the courtroom will be
directed only towards two sets of people:
a. The Justices/Bench hearing the matter and at such
an angle so as to only show the anterior-facing side
of the Justices, without revealing anything from
behind the elevated platform/level on which the
Justices sit or any of the Justices‟ papers, notes,
reference material and/or books;
b. The arguing advocate(s) in the matter and at such
an angle so as to not to reveal in any way the
contents of notes or reference material being relied
upon by the arguing advocate(s). This will also apply
to parties-in-person arguing their own matter.
c. There shall be no broadcast of any interaction
between the advocate and the client even during
arguments.
(iv) Subject to any alteration of camera angles for the
purpose of avoiding broadcast of any of the
aforestated papers, notes, reference materials,
53
books and/or discussions, the camera angles will
remain fixed over the course of the broadcast.
(v) This Court shall introduce a case management
system to ensure inter alia that advocates are
allotted and adhere to a fixed time limit while
arguing their matter to be live streamed.
(vi) This Court must retain copyright over the
broadcasted material and have the final say in
respect of use of the coverage material.
(vii) Reproduction, re-broadcasting, transmission,
publication, re-publication, copying, storage and/or
modification of any part(s) of the original broadcast
of Court proceedings, in any form, physical, digital
or otherwise, must be prohibited. Any person
engaging in such act(s) can be proceeded under, but
not limited to, the Indian Copyright Act, 1957, the
Indian Penal Code, 1860, the Information
Technology Act, 2000 and the Contempt of Courts
Act, 1971.
54
17. We reiterate that the Supreme Court Rules, 2013 will
have to be suitably amended to provide for the regulatory
framework as per the contours delineated hereinabove. We
may hasten to add that it would be open to frame such
regulatory measures as may be found necessary for holistic
live streaming of the court proceedings, without impinging
upon the cause of administration of justice in any manner.
18. In conclusion, we hold that the cause brought before this
Court by the protagonists in larger public interest, deserves
acceptance so as to uphold the constitutional rights of public
and the litigants, in particular. In recognizing that court
proceedings ought to be live streamed, this Court is mindful of
and has strived to balance the various interests regarding
administration of justice, including open justice, dignity and
privacy of the participants to the proceedings and the majesty
and decorum of the Courts.
19. As a result, we allow these writ petitions and
interventionists‟ applications with the aforementioned
observations and hope that the relevant rules will be
55
formulated expeditiously and the first phase project executed
in right earnest by all concerned. Ordered accordingly.
20. While parting, we must place on record our sincere
appreciation for the able assistance and constructive
suggestions given by the learned counsel and the parties in-
person appearing in this case.
.………………………….CJI. (Dipak Misra)
…………………………..….J. (A.M. Khanwilkar)
New Delhi;
September 26, 2018.
1
REPORTABLE
IN THE SUPREME COURT OF INDIA
CIVIL ORIGINAL JURISDICTION
WRIT PETITION (CIVIL) NO. 1232 OF 2017
SWAPNIL TRIPATHI .....PETITIONER
VERSUS
SUPREME COURT OF INDIA .....RESPONDENT (THROUGH SECRETARY GENERAL)
WITH
WRIT PETITION (CIVIL) NO. 66 OF 2018
WITH
WRIT PETITION (CIVIL) NO. 861 OF 2018
AND
WITH
WRIT PETITION (CIVIL) NO. 892 OF 2018
2
J U D G M E N T
Index to the judgment
A Open Justice
B Indian Jurisprudence
C Technology and Open Court
C.1 ICT in Indian courts
C.2 Technology and Implementation
C.3 Platforms created for service delivery
C.4 National Judicial Data Grid
C.5 Other facilities created to speed up justice delivery
C.6 Concept of Video Streaming/Web Cast
C.7 Virtual reality as an extension of the open court
D Comparative Law
E Model guidelines for broadcasting of the proceedings and other Judicial events of
the Supreme Court of India
PART A
3
Dr Dhananjaya Y Chandrachud, J
A Open Justice
1 The issue in this batch of cases is whether there should be live
dissemination of proceedings before this Court with the aid of Information and
Communications Technology (ICT). The basis of the petitions is that this would
enable litigants and society to have wide access to judicial proceedings. It is
urged that cases of constitutional and national importance have a significant
impact on the social fabric. Citizens have a right to know about and to follow
court proceedings. It has been submitted that live or online transmission of court
proceedings with the aid of ICT enabled tools will subserve the cause of access
to justice.
2 Our legal system subscribes to the principle of open justice. The prayer
for live-streaming of courtroom proceedings has its genesis in this principle.
Live-streaming will allow real time access to courtroom proceedings to litigants
and to every member of the society.
PART A
4
3 Open justice is a long-established principle of common law systems. It
rests on a high pedestal in a liberal democracy as ‘a sound and very sacred part
of the Constitution of the country and the administration of justice…’1
Jeremy Bentham propounded the idea of open justice in the late eighteenth
century while designing principles for establishments in which persons are to
be kept under inspection:
“...the doors of all public establishments ought to be, thrown
wide open to the body of the curious at large- the great open
committee of the tribunal of the world.”2
4 Although Bentham wrote these words in the larger context of public
institutions, they apply on equal terms to the theory of open justice. Bentham in
his “Draught of Code for the Organization of the Judicial Establishment”
codified the principle of open justice as:
“Article XVIII- Judicial proceedings, from the first step to the
last inclusive, shall, in all cases but the secret ones herein
specified, be carried out with the utmost degree of publicity
possible.”3
According to Bentham, secret (or in-camera) proceedings were to be carried
out in the judge’s chamber.4 He also prescribed open justice for trials by the
National Assembly Courts, (which, in his Code, were courts constituted to hear
complaints against any metropolitan judge):
1 House of Lords in Scott v Scott, [1913] A.C. 417 at 473. 2 Jeremy Bentham, The Works of Jeremy Bentham, published under the Superintendence of his Executor, John
Bowring (Edinburgh: William Tait, 1838-1843). 11 volumes, volume 4, at page 46. 3 Ibid at page 288. 4 Ibid at page 303.
PART A
5
“Article III- Such trial shall be conducted from beginning to end,
with open doors and with the utmost possible degree of
publicity.”5
The principle underlying open justice was formulated by Lord Chief Justice
Hewart:
“Justice should not only be done, but should manifestly and
undoubtedly be seen to be done.”6
In R (Binyam Mohamed) v Secretary of State for Foreign and
Commonwealth Affairs, Lord Judge CJ draws a link between open justice and
democratic values:
“...the principle of open justice represents an element of
democratic accountability, and the vigorous manifestation of
the principle of freedom of expression. Ultimately it supports
the rule of law itself.”7
5 Legal scholars indicate that the principle of open justice encompasses
several aspects that are central to the fair administration of justice and the rule
of law.8 It has both procedural and substantive dimensions, which are equally
important. Open justice comprises of several precepts:
(i) The entitlement of an interested person to attend court as a spectator;
5 Ibid at page 300. 6 King’s Bench, Division Court in R v Sussex [1923], All ER Rep 233. 7 Court of Appeal, England and Wales in R (Binyam Mohamed) v Secretary of State for Foreign and Commonwealth
Affairs, [2010] 3 WLR 554. 8 Cunliffe Emma, "Open Justice: Concepts and Judicial Approaches", (2012) 40 Fed L Rev 385.
PART A
6
(ii) The promotion of full, fair and accurate reporting of court proceedings;
(iii) The duty of judges to give reasoned decisions; and
(iv) Public access to judgments of courts.9
The principle of an open court is a significant procedural dimension of the
broader concept of open justice. Open courts allow the public to view courtroom
proceedings. Black’s Law Dictionary defines an “open court” as follows:
“… a court to which the public have a right to be admitted…
This term may mean either a court which has been formally
convened and declared open for the transaction of its proper
judicial business, or a court which is freely open to
spectators…”10
The idea of open courts is crucial to maintaining public confidence in the
administration of justice:
“The public must be able to enter any court to see that justice
is being done in that court, by a tribunal conscientiously doing
its best to do justice according to law.”11
Open courts ensure a check on the process of adjudication in judicial
proceedings. Bentham regarded publicity about courtroom proceedings as a
mechanism to prevent improbity of judges:
9 Ibid. 10 Black’s Law Dictionary, 6th Edition, 1990, page 1091. The Black’s Law Dictionary, 10th Edition, 2014, page 1263 defines an “open court” thus: “1. A court that is in session, presided over by a judge, attended by the parties and their attorneys, and engaged in judicial business… The term is distinguished from a court that is hearing evidence in camera or from judge that is exercising merely magisterial powers. 2. A court session that the public is free to attend…” 11 Supra note 7.
PART A
7
“Publicity is the very soul of justice. It is the keenest spur to
exertion, and the surest of all guards against improbity. It keeps
the judge himself, while trying, under trial.
... It is through publicity alone that justice becomes the mother
of security. By publicity, the temple of justice is converted into
a school of the first order…”12
6 Lord Diplock, speaking for the House of Lords in AG v Leveller
Magazine, remarked that open courts are a safeguard against judicial
arbitrariness or idiosyncrasy. 13 Open courts, in his view, help build public
confidence in the administration of justice.14 The public’s trust in the judicial
system depends on their perception of how courts function. Open courts make
it possible for the public to develop reasonable perceptions about the judiciary,
by enabling them to directly observe judicial behaviour, and the processes and
outcomes of a case.
In the decision of the High Court of Australia, in Grollo v Palmer, Gummow J
dwelt on the idea of open courts:
“An essential attribute of the judicial power of the
Commonwealth is the resolution of such controversies ... so as
to provide final results which are delivered in public after a
public hearing, and, where a judge is the tribunal of fact as well
as law, are preceded by grounds for decision which are
animated by reasoning. An objective of the exercise of the
judicial power in each particular case is the satisfaction of the
parties to the dispute and the general public that, by these
procedures, justice has both been done and been seen to be
done.” 15
12 Supra note 2 at page 316-317. 13 House of Lords, as per Lord Diplock in AG v Leveller Magazine, [1979] AC 440, at page 450. 14 Ibid. 15 High Court of Australia, as per Gummow J in Grollo v Palmer, [1995] HCA 2.
PART A
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The Ministry of Justice in the UK, in its proposal to permit broadcasting of court
proceedings, has succinctly articulated the need for open courts:
“Few people have direct experience of court proceedings, and
overall public understanding of the criminal justice system is
limited. Most court sittings take place when many people are
at work. Many people, therefore, currently base their views on
how the system is portrayed on television, or in films. These
dramatised accounts rarely portray what happens in court
accurately. With the range of technology now available, it
should be easier for people to access better information on
court proceedings.” 16
In the decision of the US Supreme Court in Richmond Newspapers, Inc. v
Virginia, Burger CJ observed:
“The early history of open trials in part reflects the widespread
acknowledgment, long before there were behavioural
scientists, that public trials had significant community
therapeutic value…
… People in an open society do not demand infallibility from
their institutions, but it is difficult for them to accept what they
are prohibited from observing.”17
7 Public confidence in the judiciary and in the process of judicial decision
making is crucial for preserving the rule of law and to maintain the stability of
the social fabric. Peoples’ access to the court signifies that the public is willing
to have disputes resolved in court and to obey and accept judicial orders. Open
courts effectively foster public confidence by allowing litigants and members of
16 Ministry of Justice, UK, Proposals to allow the broadcasting, filming, and recording of selected court proceedings,
making recommendations, 2012. Available at: https://assets.publishing.service.gov.uk/government/uploads/system/uploads/attachment_data/file/217307/broa dcasting-filming-recording-courts.pdf
17 Supreme Court of United States in Richmond Newspapers, Inc. v Virginia, 448 US 555 (1980).
PART B
9
the public to view courtroom proceedings and ensure that the judges apply the
law in a fair and impartial manner.
B Indian Jurisprudence
8 The concept of open courts is not alien to the Indian legal system. The
Constitution adopts the concept in Article 145(4), which states that the Supreme
Court shall be an open court:
“(4) No judgment shall be delivered by the Supreme Court save
in open Court, and no report shall be made under Article 143
save in accordance with an opinion also delivered in open
Court.”
The Code of Civil Procedure, 1908 (“CPC”) and the Code of Criminal
Procedure, 1973 (“CrPC”) extend the principle of open courts to all civil and
criminal courts in India. Section 153-B of the CPC provides that every civil court
which tries a suit shall be deemed to be an open court:
“Section 153-B. Place of trial to be deemed to be open
court.-
The place in which any Civil Court is held for the purpose of
trying any suit shall be deemed to be an open Court, to which
the public generally may have access so far as the same can
conveniently contain them:
Provided that the presiding Judge may, if he thinks fit, order at
any stage of any inquiry into or trial of any particular case, that
the public generally, or any particular person, shall not have
access to, or be or remain in, the room or building used by the
Court.”
PART B
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Similarly, Section 327 of the CrPC also mandates criminal courts to be open:
“Section 327. - Court to be open.-
“[(1)] The place in which any Criminal Court is held for the
purpose of inquiring into or trying any offence shall be deemed
to be an open Court, to which the public generally may have
access, so far as the same can conveniently contain them:
Provided that the presiding Judge or Magistrate may, if he
thinks fit, order at any stage of any inquiry into, or trial of, any
particular case, that the public generally, or any particular
person, shall not have access to, or be or remain in, the room
or building used by the Court.”
Hence, all courts in India are open to the public and function as open courts,
except when the administration of justice requires public access to the court to
be restricted. The principle of open courts in India recognises exceptions which
are in the interest of fair administration of justice.
9 Various judgments of this Court have reinforced the importance of open
courts. The earliest and most significant judgment on this aspect is the decision
of a nine-judge Bench in Naresh Shridhar Mirajkar v State of Maharashtra18
(“Mirajkar”). While upholding an oral order of the High Court prohibiting the
media to publish the evidence of a witness in a defamation suit, the majority
emphasised the importance of open courts. Chief Justice Gajendragadkar,
speaking for the majority observed:
“20... It is well settled that in general, all cases brought before
the courts, whether civil, criminal, or others, must be heard in
open court. Public trial in open court is undoubtedly essential
for the healthy, objective and fair administration of justice. Trial
18 (1966) 3 SCR 744.
PART B
11
held subject to the public scrutiny and gaze naturally acts as a
check against judicial caprice or vagaries, and serves as a
powerful instrument for creating confidence of the public in the
fairness, objectivity, and impartiality of the administration of
justice. Public confidence in the administration of justice is of
such great significance that there can be no two opinions on
the broad proposition that in discharging their functions as
judicial tribunals, courts must generally hear causes in open
and must permit the public admission to the court-room.”
Justice Gajendragadkar then quoted from Bentham (as noted in Scott v
Scott19):
“20... In the darkness of secrecy sinister interest, and evil in
every shape, have full swing. Only in proportion as publicity
has place can any of the checks applicable to judicial injustice
operate. Where there is no publicity there is no justice. Publicity
is the very soul of justice. It is the keenest spur to exertion, and
surest of all guards against improbity. It keeps the Judge
himself while trying under trial (in the sense that) the security
of securities is publicity.”
Even in his dissenting opinion, Justice Hidayatullah (as the learned judge then
was) agreed with the majority on the importance of an open court system:
“90. …As we have fortunately inherited the English tradition of
holding trials (with a few exceptions to which I shall refer later)
in public, I shall begin with the English practice. It has always
been the glory of the English system as opposed to the
Continental, that all trials are held ostiis apertis, that is, with
open doors. This principle is old… it is a direct guarantee of
civil liberty and it moved Bentham to say that it was the soul of
Justice and that in proportion as publicity had place, the checks
on judicial injustice could be found.…”
19 Supra note 1.
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Justice J C Shah elaborated on open justice but also recognised the need to
restrict access to protect the administration of justice, in cases where it
becomes necessary:
“129...Hearing in open court of causes is of the utmost
importance for maintaining confidence of the public in the
impartial administration of justice: it operates as a wholesome
check upon judicial behaviour as well as upon the conduct of
the contending parties and their witnesses. But hearing of a
cause in public which is only to secure administration of justice
untainted must yield to the paramount object of administration
of justice. If excessive publicity itself operates as an instrument
of injustice, the court may not be slow, if it is satisfied that it is
necessary so to do to put such restraint upon publicity as is
necessary to secure the court's primary object...”
Quoting Hegel in “Philosophy of Right,” Justice Bachawat added that:
“140 … A court of justice is a public forum. It is through
publicity that the citizens are convinced that the court renders
even-handed justice, and it is, therefore, necessary that the
trial should be open to the public and there should be no
restraint on the publication of the report of the court
proceedings. The publicity generates public confidence in the
administration of justice. In rare and exceptional cases only,
the court may hold the trial behind closed doors, or may forbid
the publication of the report of its proceedings during the
pendency of the litigation.
141. ...Hegel in his Philosophy of Right maintained that judicial
proceedings must be public, since the aim of the Court is
justice, which is a universal belonging to all.”
Key takeaways emerge from the opinions in Mirajkar:
(i) Open courts serve as an instrument of inspiring public confidence in
the administration of justice;
(ii) Open courts act as a check on the judiciary;
PART B
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(iii) Publicity of the judicial process is the soul of justice;
(iv) Open justice must yield to the paramount object of the administration
of justice, in case it becomes necessary to restrict access in the facts
of a particular case; and
(v) Open courts are essential for the objective and fair administration of
justice.
10 Almost two decades later, in Olga Tellis v Bombay Municipal
Corporation,20 a Constitution Bench of this Court held that eviction of slum-
dwellers violated their right to earn a livelihood. Chief Justice Y V Chandrachud
reiterated the value of a hearing, in emphasising the principle that justice must
also be seen to be done:
“47...justice must not only be done but must manifestly be seen
to be done… The appearance of injustice is the denial of
justice. It is the dialogue with the person likely to be affected
by the proposed action which meets the requirement that
justice must also be seen to be done...
...Whatever its outcome, such a hearing represents a valued
human interaction in which the affected person experiences at
least the satisfaction of participating in the decision that vitally
concerns her, and perhaps the separate satisfaction of
receiving an explanation of why the decision is being made in
a certain way. Both the right to be heard from, and the right to
be told why, are analytically distinct from the right to secure a
different outcome; these rights to interchange express the
elementary idea that to be a person, rather than a thing, is at
least to be consulted about what is done with one. Justice
Frankfurter captured part of this sense of procedural justice
when he wrote that the “validity and moral authority of a
conclusion largely depend on the mode by which it was
reached…No better instrument has been devised for arriving
at truth than to give a person in jeopardy of serious loss notice
of the case against him and opportunity to meet it. Nor has a
20 (1985) 3 SCC 545.
PART B
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better way been found for generating the feeling, so important
to a popular government, that justice has been done.”
These observations have been made in the context of analysing the importance
of the right to be heard. But Olga Tellis emphasised that not only the ends, but
also the means of justice are important. The purpose behind an open court
system is to grant the affected party and the public an opportunity to observe
justice being dispensed. The process by which justice is rendered has an
important bearing on the confidence which it inculcates in society. Knowledge
of the process is a confidence builder.
11 In Life Insurance Corporation of India v Prof. Manubhai D. Shah,21
this Court examined the right claimed by a citizen to contribute to an in-house
magazine published by an instrumentality of the State. Writing for the two-judge
Bench, Justice A.M. Ahmadi (as the learned Chief Justice then was) dwelt on
the significance of disseminating information in a democracy:
“8. ...The print media, the radio and the tiny screen play the
role of public educators, so vital to the growth of a healthy
democracy...
...It cannot be gainsaid that modern communication mediums
advance public interest by informing the public of the events
and developments that have taken place and thereby
educating the voters, a role considered significant for the
vibrant functioning of a democracy. Therefore, in any set-up,
more so in a democratic set-up like ours, dissemination of
news and views for popular consumption is a must and any
attempt to deny the same must be frowned upon unless it falls
within the mischief of Article 19(2) of the Constitution...”
21 (1992) 3 SCC 637.
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15
12 More recently, in Mohd. Shahabuddin v State of Bihar,22 a two-judge
Bench of this Court was examining a challenge to a notification by the Patna
High Court declaring the premises for conducting a trial. Justice M K Sharma, in
his concurring opinion, described open courts:
“215... In my considered view an “open court” is a court to
which general public has a right to be admitted and access to
the court is granted to all the persons desirous of entering the
court to observe the conduct of the judicial proceedings...”
Through these judicial decisions, this Court has recognised the importance of
open courtrooms as a means of allowing the public to view the process of
rendering of justice. First-hand access to court hearings enables the public and
litigants to witness the dialogue between the judges and the advocates and to
form an informed opinion about the judicial process.
13 The impact of open courts in our country is diminished by the fact that a
large segment of the society rarely has an opportunity to attend court
proceedings. This is due to constraints like poverty, illiteracy, distance, cost and
lack of awareness about court proceedings. Litigants depend on information
provided by lawyers about what has transpired during the course of hearings.
Others, who may not be personally involved in a litigation, depend on the
information provided about judicial decisions in newspapers and in the
22 (2010) 4 SCC 653.
PART C
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electronic media. When the description of cases is accurate and
comprehensive, it serves the cause of open justice. However, if a report on a
judicial hearing is inaccurate, it impedes the public’s right to know. Courts,
though open in law and in fact, become far removed from the lives of individual
citizens. This is anomalous because courts exist primarily to provide justice to
them.
C Technology and Open Court
14 In the present age of technology, it is no longer sufficient to rely solely on
the media to deliver information about the hearings of cases and their
outcomes. Technology has become an inevitable facet of all aspects of life.
Internet penetration and increase in the use of smart phones has revolutionised
how we communicate. As on 31 March 2018, India had a total of 1,206.22
million telecom subscribers and 493.96 million internet users.23 Technology can
enhance public access, ensure transparency and pave the way for active citizen
involvement in the functioning of state institutions. Courts must also take the aid
of technology to enhance the principle of open courts by moving beyond
physical accessibility to virtual accessibility.
23 Telecom Regulatory Authority of India, The Indian Telecom Services Performance Indicators January-March,
2018. Available at: https://trai.gov.in/sites/default/files/PIReport27062018_0.pdf
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15 The importance of making justice accessible to the common citizen in its
truest sense was explained by Lord Neuberger in his Judicial Studies Board
speech (2011):
“…if justice is seen to be done it must be understandable.
Judgments must be open not only in the sense of being
available to the public, but, so far as possible given the
technical and complex nature of much of our law; they must
also be clear and easily interpretable by lawyers. And also to
non-lawyers. In an age when it seems more likely than ever
that citizens will have to represent themselves, this is
becoming increasingly important.”24
16 This Court and the High Courts in India have pro-actively adopted
technology to make the judicial process more accessible, organised,
transparent, and simple. For instance, many courts in the country, including this
Court, now have display boards in the court premises and on their official
websites which enable legal practitioners and the public to view the progress of
the cause list. This Court and the High Courts maintain websites where they
upload cause lists, daily orders, and judgments. They also maintain an archive
of previous judgments, allowing users to search for a specific judgment using
various inputs.
17 Recent judgments of this Court also indicate the willingness of this Court
to adapt to modern technology for the advancement of justice. In Krishna Veni
Nagam v Harish Nagam, 25 this Court had taken into consideration
24 Neuberger, Lord of Abbotbury (Master of Rolls) 2011, ‘Open justice unbound?’, Judicial Studies Board Annual
Lecture, 16 March 2011. Available at: http://netk.net.au/judges/neuberger2.pdf 25 (2017) 4 SCC 150.
PART C
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technological developments to regulate the use of video conferencing for
certain categories of cases. Justice A.K. Goel on behalf of himself and Justice
Lalit directed:
”16. The advancement of technology ought to be utilised also
for service on parties or receiving communication from the
parties. Every District Court must have at least one e-mail ID.
Administrative instructions for directions can be issued to
permit the litigants to access the court, especially when litigant
is located outside the local jurisdiction of the Court. A
designated officer/manager of a District Court may suitably
respond to such e-mail in the manner permitted as per the
administrative instructions. Similarly, a manager/information
officer in every District Court may be accessible on a notified
telephone during notified hours as per the instructions. These
steps may, to some extent, take care of the problems of the
litigants.”
In Santhini v Vijaya Venketesh, 26 where this Court was re-considering the
issue of permitting video-conferencing for matrimonial disputes, one of us (D Y
Chandrachud, J.) in his dissenting opinion, discussed the importance of using
technology to enhance the delivery of justice:
“89. Technology must also be seen as a way of bringing
services into remote areas to deal with problems associated
with the justice delivery system. With the increasing cost of
travelling and other expenses, videoconferencing can provide
a cost-effective and efficient alternative. Solutions based on
modern technology allow the court to enhance the quality and
effectiveness of the administration of justice. The use of
technology can maximise efficiency and develop innovative
methods for delivering legal services. Technology-based
solutions must be adopted to facilitate access to justice...
Repeated adjournments break the back of the litigant. We must
embrace technology and not retard its application, to make the
administration of justice efficient.”
26 (2018) 1 SCC 1.
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C.1 ICT in Indian courts27
Technology has made modernity possible. The interplay between technology
and law has allowed dissemination of legal information with a veritable click of
a button. We have designed processes and systems to suit the unique
requirements of our judicial system. The Indian judiciary has incorporated
Information and Communication Technology (ICT) under the aegis of the e-
Courts Integrated Mission Mode Project (e-Courts Project). This has been a
part of the National e-Governance Plan (NeGP) which has been implemented
in all High Courts and the District Courts of India. It was based on the 'National
Policy and Action Plan for Implementation of Information and Communication
Technology’ prepared by the e-Committee of the Supreme Court of India in
2005. The 2005 e-Committee Report proposed three phases for
implementation of the e-Courts Project.
The e-Committee of the Supreme Court of India and the Department of Justice,
Government of India, through a proper management of the e-Courts Project
have ensured efficiency in the judicial process across 21,000 courts in the
district judiciary in India. Phase-I of the e-Courts Project was approved in 2010
and enabled computerisation of 14,249 courts in the district judiciary by 2015.
The objective of the ongoing Phase—II of this project is to enhance judicial
27 The websites of Department of Justice, Government of India (doj.gov.in/) and E-courts services
(ecourts.gov.in/) contains fair amount of information on the ongoing e-Courts Project.
PART C
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service delivery for litigants and lawyers by improving infrastructure and
providing technology-enabled judicial processes. It involves improved ICT
infrastructure, videoconferencing, improved access across seven platforms
including a web portal, app, judicial service centers and kiosks. The e-Courts
Project also includes capacity building of officers, ICT provisioning of District
Legal Service Authorities, Taluka Legal Service Committees, State Judicial
Academies and judicial process re-engineering. Currently, the e-Courts project
caters to more than 21,000 courts and has been implemented in more than 600
districts, 3,000 court complexes and 6,400 establishments.
C.2 Technology and Implementation
One of the objectives of the e-Courts Project is to make the ICT infrastructure
comprising of computer hardware, Local Area Network (LAN), Wide Area
Network (WAN), information kiosks, UPS, renewable energy-based power
backup and other peripherals available in the district judiciary.
The e-Courts Project is developed on Open Source Technology by the National
Informatics Centre (NIC), a Central Government department under the Union
Ministry of Electronics and Information Technology. A single unified Case
Information System (CIS) Software has been developed and made available to
the entire district judiciary in India, for catering to the diversified requirements
of the country in terms of local procedures, practices and languages. CIS
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Version 3.0 has been made available in all the district and taluka courts. 15
High Courts are already equipped with CIS Version 1.0.
The e-Committee carried out extensive capacity building exercises to train
judicial officers and administrative staff. The project is manned and managed
by the court staff and the staff is trained in the use of computers. Some of them
are also selected to be trained as system administrators.
C.3 Platforms created for service delivery
(i) e-Courts Portal: Online mechanisms 28 (websites) are available for
stakeholders such as litigants, advocates, government agencies, and
the police to track case status, view cause lists, judgments and daily
orders. The services.ecourts.gov.in portal is a one stop access point
where a person can locate a case from any court across the country by
using different search criteria available on the website. Data is available
on the portal for disposed of and pending civil and criminal cases across
the country. The portal also contains judgments and orders of the district
judiciary.
(ii) Mobile App: e-Courts Services mobile app available on Android and iOS
provides facility for all stakeholders including advocates and parties, to
28 Online services are available at –(i) ecourts.gov.in, (ii) services.ecourts.gov.in and (iii) districts.ecourts.gov.in
PART C
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create a portfolio of cases in which they are associated and track them for
future alerts. A facility to search the case by a QR Code is also provided
and the App has been downloaded multiple times.
(iii) SMS Push: Litigants and advocates get an SMS alert on their cell phones,
in case of any adjournment, scrutiny, registration, transfer of case,
disposal, uploading of orders, etc.
(iv) SMS Pull: This facility allows advocates and litigants to send the CNR
number (which is a unique number tagged for every single case in the
country) and receive a response with the current status of the case.
(v) Automated e-Mails: Litigants, advocates and police stations receive
information on regular e-mails in relation to the cause lists, transfer of
cases, disposal, copies of orders and judgments.
(vi) Touch Screen Kiosks and Service Centre: Dissemination of case status
has been made simple with the installation of touch screen kiosks in
various court complexes across the country. This allows litigants and
advocates to view their case status at the touch of a button. The same
information can also be obtained from Judicial Service Centres established
in court complexes.
(vii) E-Payment: In order to facilitate ease of payments, online payment of court
fees, fines, penalties and judicial deposits through the epay.ecourts.gov.in
has been facilitated. Citizens can make payments online without the use
of cheques, cash or stamps, with the help of this portal.
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(viii) E-Filing: For convenience, facility for online filing of cases and case papers
with the court registry has been provided. This facility is integrated with
standard application software across all the districts and subordinate
courts.
C.4 National Judicial Data Grid
The NJDG is a public portal that provides a database of pending and disposed
of cases in various High Courts and District Courts across India. The NJDG
portal njdg.ecourts.gov.in provides transparency in the judicial system to all
citizens by allowing them to view statistics of cases pending before various
courts. The World Bank has also acknowledged NJDG as a significant
innovation. It serves as a national judicial data warehouse that may be used to
shape legislative policy.
C.5 Other facilities created to speed up justice delivery
(i) NSTEP: National Software and Tracking of Electronic Process, is a
mechanism that consists of a centralised service tracking application and
a mobile app for court bailiffs. NSTEP has been created for speedy delivery
of process and to reduce inordinate delays in judicial procedures. The
mobile app, equipped with GPS location tracking assists the bailiffs in real-
time and transparent tracking of services. The mobile app also has the
PART C
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facility to record the photo and signature of the receiver. In case of non-
service of notice or communication, the mobile application instantly
communicates it to the central NSTEP server.
(ii) Video Conferencing: In an effort to speed up the judicial process, video-
conferencing facilities connecting courts and jails have been established
in 488 courts and 342 jails across India.
C.6 Concept of Video-Streaming/Web-Cast
Advancement in technology and increased internet penetration has facilitated
transmission of live or pre-recorded video feed to devices like computers, tabs
and mobiles. Live-webcast or streaming of court proceedings in real time can
be implemented through available technological solutions. Live-webcast or
streaming is the fastest method for communicating and is most suited for
connecting geographically dispersed audiences.
C.7 Virtual reality as an extension of the open court
The time has come for this Court to take a step further in adopting technology
and to enable live-streaming of its proceedings. Live-streaming of courtroom
proceedings is an extension of the principle of open courts. Live-streaming will
have the ability to reach a wide number of audiences with the touch of a button.
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It will enable litigants and members of the public to have a virtual experience of
courtroom proceedings even outside the courtroom premises.
18 There are multiple reasons why live-streaming will be beneficial to the
judicial system:
a. The technology of live-streaming injects radical immediacy into
courtroom proceedings. Each hearing is made public within seconds of
its occurrence. It enables viewers to have virtual access to courtroom
proceedings as they unfold;
b. Introduction of live-streaming will effectuate the public’s right to know
about court proceedings. It will enable those affected by the decisions of
the Court to observe the manner in which judicial decisions are made. It
will help bring the work of the judiciary to the lives of citizens;
c. Live-streaming of courtroom proceedings will reduce the public’s reliance
on second-hand narratives to obtain information about important
judgments of the Court and the course of judicial hearings. Society will
be able to view court proceedings first hand and form reasoned and
educated opinions about the functioning of courts. This will help reduce
misinformation and misunderstanding about the judicial process;
d. Viewing court proceedings will also serve an educational purpose. Law
students will be able to observe and learn from the interactions between
PART C
26
the Bar and the Bench. The archives will constitute a rich source for
aspiring advocates and academicians to study legal advocacy
procedures, interpretation of the law, and oratory skills, among other
things. It will further promote research into the institutional functioning of
the courts. Live-streaming and broadcasting will also increase the reach
of the courts as it can penetrate to every part of the country;
e. Live-streaming will enhance the rule of law and promote better
understanding of legal governance as part of the functioning of
democracy;
f. Live-streaming will remove physical barriers to viewing court proceedings
by enabling the public to view proceedings from outside courtroom
premises. This will also reduce the congestion which is currently plaguing
courtrooms. It will reduce the need for litigants to travel to the courts to
observe the proceedings of their cases;
g. Live-streaming is a significant instrument of enhancing the accountability
of judicial institutions and of all those who participate in the judicial
process. Delay in the dispensation of justice is a matter of serious
concern. Live-streaming of court proceedings will enable members of the
public to know of the causes of adjournments and the reasons why
hearings are delayed; and
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h. Above all, sunlight is the best disinfectant. Live-streaming as an
extension of the principle of open courts will ensure that the interface
between a court hearing with virtual reality will result in the dissemination
of information in the widest possible sense, imparting transparency and
accountability to the judicial process.
Major common law jurisdictions across the globe have already embraced the
concept of live-streaming and broadcasting courtroom proceedings. It may be
useful to look at the evolution of the concept in a few jurisdictions, and the
practices followed by them.
D Comparative Law
19 This section takes a measured look at the development of the principle
of open justice in common law and other jurisdictions. It examines how courts
in other countries have addressed concerns of privacy, confidentiality and
sensitivity of litigants, witnesses and cases.
(i) United Kingdom
The Supreme Court of UK permits broadcasting of its courtroom proceedings.29
The Eighth Practice Direction of the Supreme Court permits “video footage of
29 The live-streaming proceedings of Supreme Court of United Kingdom. Available at: https://www.supremecourt.uk/live/court-01.html
PART D
28
proceedings before the Court to be broadcast where this does not affect the
administration of justice.”30 Three national broadcasters- BBC, ITN, and Sky
News31 are permitted to film and broadcast the Supreme Court proceedings, “in
accordance with the protocol which has been agreed with.” 32 The protocol
prohibits recording of certain types of proceedings like private discussions
between litigants and their counsel.33 The footage is only allowed to be used for
informational purposes in programs like news, current affairs, education, and
legal training. 34 However, any broadcasting which may detract from the
seriousness or integrity of the proceedings, like entertainment programmes,
satirical programmes, political party broadcasts, and advertising or promotion,
is not permitted.35 Further, any still images are always required to be used “in a
way that has regard to the dignity of the Court and its functions as a working
body.”36
Sky News airs live broadcasts of the UK Supreme Court’s hearings.37 By the
end of 2011, the UK Supreme Court permitted journalists to use live text-based
communications, including social media platform Twitter, during court
hearings.38 The presiding judge, however, retains full discretion to prohibit such
30 The Supreme Court of United Kingdom, Practice Direction 8, para 8.17.1. Available at
https://www.supremecourt.uk/docs/practice-direction-08.pdf 31 Supra note 16. 32 Supra note 30. 33 Ibid. 34 Supra note 16. 35 Ibid. 36 Ibid. 37 Ibid. 38 Ibid.
PART D
29
communications in the interest of justice.39 The UK Supreme Court has its own
Twitter handle (@UKSupremeCourt) which it uses to update the public about
its judgments. 40 It also has a YouTube channel where it showcases short
summaries of judgments read out by the judges.41
In 2013, the UK permitted audio-visual coverage of the Court of Appeals (Civil
and Criminal).42 The broadcast is subject to certain limitations - (a) only the
judgments and lawyers’ arguments are permitted to be filmed. Victims and
witnesses are not recorded; and (b) live broadcasts are delivered with a seventy
seconds delay.43 According to British legal commentator, Joshua Rozenberg,
the seventy seconds delay is favourable and necessary because:
“That gives everyone involved just over a minute to work out
that something should not be heard or seen in public before the
recording leaves the courtroom. The problem could be mild
profanity…Somebody might quote information that is protected
by a court order or is unreportable for some other reason.
Perhaps the cameras might catch a glimpse of someone
whose face must not be included in court broadcasts, such as
the appellant or a witness.”44
The court retains control over the live broadcast. A single video-journalist is
authorised to record and regulate the live proceedings 45 and is bound by the
39 Ibid. 40 The official Twitter handle of UK Supreme Court. Available at: https://twitter.com/uksupremecourt 41 The official YouTube handle of UK Supreme Court. Available at: https://www.youtube.com/user/UKSupremeCourt 42 Ravid, Itay, Tweeting #Justice: Audio-Visual Coverage of Court Proceedings in a World of Shifting Technology (March 9, 2017). 35(1) Cardozo Arts and Entertainment Law Journal 41 (2017).
43 Ibid. 44 Joshua Rozenberg, Televising the Courts: The Time Has Come, The Guardian, 23 October 2013. Available at https://www.theguardian.com/law/2013/oct/23/televising-courts-live-broadcasting-joshua-rozenberg
45 Ibid.
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court’s orders.46 Only the appointed journalist or his substitute is permitted to
take pictures in court.47 The appointed journalist is jointly employed by the four
media groups which are funding the project- Sky News, ITN, BBC and the Press
Association news agency.48 Only the appointed journalist or his substitute is
permitted to take pictures in court.49 Although the appointed journalist has the
permission to film any of the fifteen courtrooms in which the Court of Appeals
may sit, practically, the media organisations pick only one court at a time for live
broadcast.50
The Court of Appeals was opened for broadcasting upon the recommendations
of the Ministry of Justice, in its 2012 Report.51 Making a case for extending
technological change to the remaining courts in the UK, the Ministry of Justice
had reasoned that:
“In principle the majority of our courts are open to all members
of the public who wish to attend, but in practice very few people
have the time or opportunity to see what happens in our courts
in person. In addition, the extent of press coverage of court
cases, particularly in local courts has declined in recent years.
In cases of particular interest to the public, there may not be
sufficient space in the public gallery for all those who wish to
attend.” 52
46 Ibid. 47 Ibid. 48 Ibid. 49 Ibid. 50 Ibid. 51 Supra note 16. 52 Ibid.
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The Ministry had recommended broadcasting the Court of Appeals’
proceedings as they do not involve victims or witnesses:
“Cases in the Court of Appeal normally deal with complex
issues of law or evidence, and victims and witnesses rarely
appear in order to provide new evidence. Given the complexity
of legal issues in Court of Appeal cases, we believe that
allowing advocates’ arguments to be filmed in addition to
judgments would be more likely to improve public
understanding than judgments alone. We are therefore
proposing to allow judgments and legal arguments from cases
before the Court of Appeal to be broadcast.”53
Live-streaming of the Court of Appeals’ hearings opened the doors to other
courts in the UK for broadcasting. The UK Parliament enacted the Crime and
Courts Act, 2013, which, inter alia, enables recording of court proceedings with
the approval of the Lord Chancellor and the Lord Chief Justice. This was
enacted as a primary legislation to empower the Lord Chancellor, with the Lord
Chief Justice, “to set out in secondary legislation the specific circumstances in
which the prohibition on cameras in courts…will be disapplied.”54
In 2016, the Ministry of Justice launched a three-month pilot program to
experiment with broadcasting the proceedings of eight England and Welsh
Crown Courts.55 This was limited to judges’ sentencing remarks and the footage
was not made available to the public.56 The question of broadcasting the Crown
53 Ibid. 54 Ibid. 55 Supra note 42. 56 Ibid.
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Court’s hearings is currently pending consideration before the Ministry of
Justice, as it involves larger issues of safeguarding witnesses and victims.57
(ii) South Africa
In South Africa, the presence of cameras in the courtroom is a recent
development and is at a relatively nascent stage. In 2017, the Supreme Court
of Appeal (which is the highest court of appeal in South Africa) set a precedent
permitting broadcasting of proceedings in all courts of South Africa.58 Now, the
media is permitted to live broadcast the proceedings of all South African courts.
While permitting the media to live broadcast the court proceedings, Ponna JA
made an interesting observation that it was time for courts to ‘yield to a new
reality:’
“It is thus important to emphasise that giving effect to the
principle of open justice and its underlying aims now means
more than merely keeping the courtroom doors open. It means
that court proceedings must where possible be meaningfully
accessible to any member of the public who wishes to be
timeously and accurately apprised of such proceedings.
Broadcasting of court proceedings enables this to occur.”59
Witnesses are granted the freedom to object to broadcasting their testimony,
subject to the court’s final discretion. This discretion, Ponna JA (speaking for
the bench) emphasised, must be exercised by the courts on a case-by-case
57 The Telegraph, Crown Court sentencing being recorded for pilot projects that could bring judges’ comments to
TV, 27 July 2016. Available at https://www.telegraph.co.uk/news/2016/07/27/crown-court-sentencing-being- recorded-for-pilot-project-that-cou/
58 The NDPP v Media 24 Limited & others and HC Van Breda v Media 24 Limited & others (425/2017) [2017] ZASCA 97.
59 Ibid at para 46.
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basis, by conducting an individualised enquiry.60 Where the judge finds that the
objections of the witness are valid, the court considers alternatives to regular
photographic or television coverage.61
(iii) Canada
The Canadian Supreme Court is considered a pioneer for adapting itself to
technology and permitting audio-visual broadcasting of its proceedings.62 In
1993, the Canadian Supreme Court conducted a successful pilot project, live
televising the hearings of three high profile cases. The broadcasts were
governed by the following guidelines:
“(a) The case to be filmed will be selected by the Chief Justice.
(b) The Chief Justice or presiding Justice may limit or terminate
media coverage to protect the rights of the parties; the dignity
of the court; to assure the orderly conduct of the proceedings;
or for any other reason considered necessary or appropriate.
(c) No direct public expense is to be incurred for wiring, or
personnel needed to provide media coverage.”63
The Canadian Supreme Court permits the Canadian Parliamentary Press
Gallery to live broadcast all appeals before it.64 The Canadian Parliamentary
Affairs Channel (CPAC) is also allowed to televise the appeal hearings of the
Court, but at a later date.65 The broadcasts are subject to guidelines which
60 Ibid at para 72. 61 Ibid at para 73. 62 Kyu Ho Youm, Cameras in the Courtroom in the Twenty-First Century: e U.S. Supreme Court Learning From
Abroad?, 2012 BYU L. Rev. 1989 (2012). 63 Ibid. 64 Supreme Court of Canada, Access to the Court. Available at https://www.scc-csc.ca/media/acc-eng.aspx 65 Daniel Stepniak, ‘Audio Visual Coverage of Courts, A Comparative Analysis,’ Cambridge University Press (2008).
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ensure that the Court retains control over the filming process.66 Although the
CPAC decides which cases to broadcast, the Supreme Court has the discretion
to prohibit the filming of specific appeals. 67 The CPAC is permitted to share the
broadcast feed with other television networks, for use as snippets in news
programs.68
At present, four cameras are installed in the Supreme Court.69 The appeal
hearings have been broadcast since 2009 and are archived on the Court’s
website.70 The cameras are installed by the Court and are operated by the
Court’s employees. Outside cameras are not permitted except for special
events.71 The copyright over the proceedings is retained by the Court.72 Before
any case can be filmed, the Supreme Court requires parties to consent to the
recording and televising of the proceedings.73 Any party seeking to exclude their
case from the broadcast must convey the same to the Registrar at least two
weeks prior to the hearing date. 74
66 Ibid. 67 Supra note 62. 68 Ibid. 69 Ibid. 70 Ibid. 71 Ibid. 72 Supra note 65. 73 Ibid. 74 Ibid.
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(iv) Australia
Australia follows an open court system, with courts in all Australian jurisdictions
admitting television cameras into courtrooms. 75 Since 2013, audio-visual
recordings of the High Court of Australia have been made available to the
public.76 The entire process of filming and broadcasting is carried out by the
Court staff.77 Transcripts of the hearings are made available within a day or two
of most hearings. 78 The High Court has stated that initially the recordings will
be available after a few business days, however, the Court will endeavour to
reduce the number of days.79
Apart from the High Court, most Australian courts do not maintain a consistent
policy on admitting television cameras into the courtroom.80 Filming is permitted
on an ad hoc basis and is usually restricted to the recording of file and overlay
footage or ceremonial sittings.81
75 See supra note 65. 76 High Court of Australia, Press Release, 01 October 2013. Available at: http://www.hcourt.gov.au/assets/news/MR-audio-visual-recordings-Oct13.pdf. 77High Court of Australia, Photography and Recording Guidelines. Available at: http://www.hcourt.gov.au/about/photography-and-recording 78 Ibid. 79 Ibid. 80 Supra note 65 at page 210-211. 81 Ibid.
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(v) New Zealand
New Zealand allows wide access to the media in courts and has one of the most
progressive live broadcast policies among common law countries. 82
Traditionally, members of the media were only permitted to make hand-written
notes of court proceedings, without the use of any electronic device.83 From
1996 to 1998, New Zealand conducted a three year pilot project which covered
more than twenty cases.84 All courts in New Zealand were covered under the
pilot, contingent on two main rules:
“1. Material obtained from expanded media coverage which is
broadcast shall be presented in a way which gives an accurate,
impartial and balanced coverage of the proceedings and of the
parties involved. Any such broadcast is to be without editorial
comment and to be of at least two minutes duration per news
item.
2. There shall be no use of material obtained from expanded
media coverage otherwise than for normal news programmes
or articles unless prior approval for that use has been given by
the trial judge or, where that judge is unavailable, another
judge of the relevant court.”85
New Zealand permits media houses to broadcast court proceedings with the
approval of the court.86 The broadcast is governed by a set of guidelines which
balance the principle of open justice with the need for a fair trial. They impose
upon the media the responsibility to provide “an accurate, fair and balanced
82 See supra note 65. 83 New Zealand, Report to Chief Justice on In-Court Media Coverage (2015), at para 7. Available at
https://www.courtsofnz.govt.nz/In-Court-Media-Review/In-Court-Media- Review/ReporttoChiefJusticeonincourtmediacoverageF6_7_15_20150720.pdf
84 Ibid, at para 15. 85 Ibid, at para 14. 86 New Zealand, In-Court Media Coverage Guidelines (2016). Available at: https://www.courtsofnz.govt.nz/going-
to-court/media/rules-and-resources/INCOURTMEDIACOVERAGEGUIDELINES2016T.pdf
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report of the hearing” without publishing anything out of context.87 They also
provide for a ten minute delay in broadcasting audio and video recordings.88
Under the guidelines, any media outlet wishing to film and broadcast court
proceedings is required to seek prior written permission from the court for each
case.89 The discretion of the court to grant permission is guided by the following
considerations:
“a. the need for a fair trial;
b. the desirability of open justice;
c. the principle that the media have an important role in the
reporting of trials as the eyes and ears of the public;
d. court obligations to the victims of offences; and
e. the interests and reasonable concerns and perceptions of
the parties, victims and witnesses.”90
The Supreme Court permits recording of its proceedings in majority of the
cases, unless specifically objected to by the parties.91 The Supreme Court’s
media guidelines, published upon its establishment in 2004, indicate that audio-
visual covering is to be considered as the norm, rather than the exception:
“Subject to paragraph (5), all applications to televise or
otherwise record proceedings of the Supreme Court will be
deemed to be approved unless a party indicates, within 3 days
of being advised by the registrar of the application, that the
party objects to it.”92
87 Ibid. 88 Ibid, at para 2.1. 89 Ibid, at para 5.5. 90 Ibid at para 2.3. 91 Supra note 65, at page 347. 92 New Zealand Ministry of Justice, Supreme Court Media Guidelines (2004). Available at:
https://www.justice.govt.nz/about/news-and-media/media-centre/media-information/media- guide/appendices/appendix-e/
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(vi) United States
The US Supreme Court does not permit video recording or photography of its
proceedings. It releases audio transcripts of the oral arguments on the same
day. Audio recordings of each week’s oral arguments are released on the
court’s website93 at the end of the week.
Each Federal Court of Appeals has the discretion to provide audio or video
recordings of its proceedings, subject to guidelines framed by the court. Since
2014, the US Court of Appeals for the Ninth Circuit has approved video
broadcasting of all cases before it, except those prohibited by law through
guidelines.94 The media needs to take prior approval of the court to record the
proceedings.95 The presiding judge is granted absolute discretion to limit or
terminate media coverage, or direct the removal of camera coverage personnel
when necessary, in order to protect the rights of the parties or aid the conduct
of proceedings.96 The video and audio recordings of the federal judiciary are
hosted on YouTube and are also available on the court’s official website.97 The
district and lower courts in each state permit some form of audio or video
broadcasting and recording of its proceedings, subject to guidelines and rules.98
93 The official website of the Supreme Court of the United States. Available at:
https://www.supremecourt.gov/oral_arguments/argument_audio/2017 94 The United States Court of Appeals for Ninth Circuit, Guidelines for Broadcasting, Recording, and Still
Photography in the Courtroom. Available at: https://cdn.ca9.uscourts.gov/datastore/uploads/news_media/camera.guidelines. pdf
95 Ibid. 96 Ibid. 97 The official YouTube handle of US Courts. Available at: https://www.youtube.com/user/uscourts 98 As held by the Supreme Court of the United States in Chandler v Florida, 449 U.S. 560 (1981).
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(vii) Brazil
In 2002, the President of Brazil sanctioned a law enabling the creation of a
public television channel dedicated to the judiciary and to the Supreme Court.99
The court sessions of the Supreme Court (Supremo Tribunal Federal) are
broadcast online100 on either ‘TV Justica’101 or ‘Radio Justica’102 and operated
by the Supreme Court. Aside from being aired on television and radio, the
proceedings can also be streamed online as the Court maintains a Twitter
account 103 and a YouTube channel. 104 The unique feature of the Brazilian
Supreme Court is that cameras are permitted into the conferences where the
judges deliberate.105
(viii) International Courts
International courts have also embraced the idea of broadcasting their court
proceedings. The International Criminal Court (ICC) permits televising of its
cases, although with a thirty minute delay.106 The ICC has a YouTube channel
where it broadcasts case proceedings, press conferences, and informative
videos in different languages. 107 In the European Court on Human Rights
(ECHR), all hearings are permitted to be made public, unless specifically
99 Meet the Justice TV. Available at official website: http://www.tvjustica.jus.br/index/conheca 100 Supra note 62. 101 TV Justica. Available at official website: http://www.tvjustica.jus.br/ 102 Radio Justica. Available at official website: www.radiojustica.jus.br/ 103 The official Twitter handle of Supreme Court of Brazil. Available at: https://twitter.com/stf_oficial 104 The official YouTube handle of Supreme Court of Brazil. Available at: https://www.youtube.com/user/stf 105 Supra note 62. 106 Official website of International Criminal Court. Available at: https://www.icc-cpi.int/ 107Official YouTube Channel of International Criminal Court. Available at:
https://www.youtube.com/user/IntlCriminalCourt/videos
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disallowed by the Court.108 The broadcast is available on the Court’s website
on the same day. Broadcast of morning sessions is put up by the afternoon,
and the afternoon sessions by evening. The ECHR states that all hearings are
filmed and broadcast of the court’s website on the day itself, from 14:30 (local
time) onwards.109
20 On examining the practices followed by the jurisdictions discussed
above, it appears that broadcasting of courtroom proceedings emerged in
several countries through judicial decisions. Further, most jurisdictions follow
certain common practices such as (i) a minimal delay in live broadcast; (ii)
retention of the copyright with the court; (iii) conducting a pilot project before
introducing broadcasting for all cases; (iv) excluding certain categories of cases
where the interests of justice warrant that the hearings should not be webcast
or streamed; and (v) conferment of power on the presiding judge to regulate the
live transmission. Every jurisdiction has a set of limitations to which the
broadcast is subject. Broadcast is usually not permitted when it impedes the
administration of justice.
21 Live-streaming of court proceedings is manifestly in public interest. It is
important to re-emphasise the significance of live-streaming as an extension of
the principle of open justice and open courts. However, the process of live-
108 Rule 63, Rules of Court, ECHR, 01 Aug 2018. Available at: https://www.echr.coe.int/Documents/Rules_Court_ENG.pdf 109 ECHR, Webcast of hearings. Available at: https://www.echr.coe.int/Pages/home.aspx?p=hearings&c=
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streaming should be subjected to carefully structured guidelines. Initially, a pilot
project may be conducted for about three months, by live-streaming only cases
of national and constitutional importance in the Chief Justice’s Court.
Progressively, as and when the infrastructure is ready, this Court can expand
the ambit of live-streaming to cover all cases (except for the ones which are
excluded).
22 The need for live-streaming of proceedings applies with equal and, in
some respects, greater force to proceedings of cases in the district judiciary and
the High Courts. The pattern of litigation in our country resembles a pyramid.
The courts within the district judiciary represent the large base of the pyramid
where citizens have the greatest interface. It is to the Courts comprised in the
district judiciary that citizens turn as a point of first access for remedying
injustice. At the tip of the pyramid is the jurisdiction of this Court. In terms of
volume, the largest amount of litigation emanates in the district judiciary,
followed by the High Courts. The engagement of the district judiciary in
resolving injustices faced by citizens requires that every citizen should have full
access to and knowledge about the proceedings before those courts. Equally,
the principle of an open court which has been espoused in this judgment would
merit that proceedings before the High Courts should also be live-streamed.
23 Live-streaming of proceedings is crucial to the dissemination of
knowledge about judicial proceedings and granting full access to justice to the
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litigant. Access to justice can never be complete without the litigant being able
to see, hear and understand the course of proceedings first hand. Apart from
this, live-streaming is an important facet of a responsive judiciary which accepts
and acknowledges that it is accountable to the concerns of those who seek
justice. Live-streaming is a significant instrument of establishing the
accountability of other stake-holders in the justicing process, including the Bar.
Moreover, the government as the largest litigant has to shoulder the
responsibility for the efficiency of the judicial process. Full dissemination of
knowledge and information about court proceedings through live-streaming
thus subserves diverse interests of stake holders and of society in the proper
administration of justice.
24 For lawyers and judges familiar with the cocoon of a physical court room,
live-streaming would require attitudinal changes. They include the maintenance
of order and sequencing of oral arguments. Judges in charge of their courts
would have to devote attention to case management. But these demands are
necessary incidents of the challenges of our time. Slow as we have been to
adapt to the complexities of our age, it is nonetheless necessary for the judiciary
to move apace with technology. By embracing technology, we would only
promote a greater degree of confidence in the judicial process. Hence, the Chief
Justices of the High Courts should be commended to consider the adoption of
live-streaming both in the High Courts and in the district judiciaries in phases,
commensurate with available resources and technical support. The High Courts
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would have to determine the modalities for doing so by framing appropriate
rules.
25 Comprehensive guidelines for live-streaming of Court proceedings have
been submitted by Mr K K Venugopal, learned Attorney General of India, Ms
Indira Jaising, learned Senior Counsel, Mr Virag Gupta, learned Counsel and
Mr Mathews J Nedumpara, learned Counsel. These have been duly considered
in framing the model guidelines below. The model guidelines are based on the
following broad principles:
a. Article 145 (1) of the Constitution provides:
“Subject to the provisions of any law made by Parliament, the
Supreme Court may from time to time, with the approval of the
President, make rules for regulating generally the practice and
procedure of the Court...”
Determining the modalities for live-streaming of the proceedings of this Court
can appropriately be dealt with under the Rules which should be framed in
pursuance of Article 145(1). Regulating, generally, the practice and
procedure of the Court would extend to formulating Rules for live-streaming.
b. Not all cases may be live-streamed. Certain sensitive cases like matrimonial
or sexual assault cases should be excluded from the process of live-
streaming;
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c. Live-streaming will be carried out with a minimal delay to allow time for
screening sensitive information or any exchange which should not be
streamed;
d. The final authority to regulate suspension or prohibition of live-streaming in
a particular case where the administration of justice so requires, must be
with the presiding judge of each court;
e. Live-streaming will be carried out only by persons or any agency authorized
under the directions of the Chief Justice of India, or as contemplated in the
Rules. The streaming and broadcasting will be hosted by this Court on its
website with the assistance of the National Informatics Centre and the
Ministry of Electronics and Information Technology;
f. The copyright over all the material recorded and broadcast in this Court shall
vest with this Court only; and
g. The recordings and broadcast may not be used by anyone for commercial
purposes.
h. Archives shall be maintained of all live-streaming, to be hosted on the
web-site of the Court.
26 The model guidelines are of a suggested nature and will not detract from
the authority of the Court to frame Rules under Article 145(1) in order to
determine all the modalities, including (i) the phases in which live-streaming
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shall be introduced; (ii) the types of cases for which live-streaming of cases will
be provided; (iii) authorising the use of appropriate technology; (iv) the agencies
through which live-streaming will be implemented; (v) other facets for
implementation; and (vi) laying down norms for the use of the feed.
E Model guidelines for broadcasting of the proceedings and other
judicial events of the Supreme Court of India
A. Kind of matters to be live-streamed
1. Proceedings involving the hearing of cases before the Supreme Court
shall be live-streamed in the manner provided below:
a) Cases falling under the following categories shall be excluded as a
class from live-streaming:
(i) Matrimonial matters, including transfer petitions;
(ii) Cases involving sensitive issues as in the nature of sexual
assault; and
(iii) Matters where children and juveniles are involved, like
POCSO cases.
b) Apart from the general prohibition on streaming cases falling in the
above categories, the presiding judge of each courtroom shall have
the discretion to disallow live-streaming for specific cases where, in
his/her opinion, publicity would prejudice the interests of justice. This
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may be intimated by the presiding judge in advance or live-streaming
may be suspended as and when a matter is being heard; and
c) Where objections are filed by a litigant against live-streaming of a
case on grounds of privacy, confidentiality, or the administration of
justice, the final authority on live-streaming the case shall lie with the
presiding judge.
2. In addition to live-streaming of courtroom proceedings, the following
events may also be live-streamed in future subject to the provisions of the
Rules:
(a) Oath ceremonies of the Judges of the Supreme Court and speeches
delivered by retiring judges and other judges in the farewell
ceremony of the respective Supreme Court Judges; and
(b) Addresses delivered in judicial conferences or Full Court References
or any event organized by the Supreme Court or by advocate
associations affiliated to the Supreme Court or any other events.
B. Manner of live-streaming
1. Live-streamed and archived videos of the broadcast shall be made
available on the official website of the Supreme Court. The recorded
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broadcast of each day shall be made available as archives on the official
website of the Supreme Court by the end of the day;
2. Live-streaming shall commence as soon as the judges arrive in the
courtroom and shall continue till the Bench rises;
3. The presiding judge of the courtroom shall be provided with an
appropriate device for directing the technical team to stop live-streaming,
if the Bench deems it necessary in the interest of administration of justice;
4. Live-streaming of the proceedings should be carried out with a delay of
two minutes;
5. Proceedings shall only be live-streamed during working hours of the
court;
6. Courtroom proceedings will continue to be live-streamed unless the
presiding judge orders the recording to be paused or suspended;
7. To give full effect to the process of live-streaming, advocates addressing
the Bench, and judges addressing the Bar, must use microphones, while
addressing the Court;
8. Recording of courtroom proceedings shall be done by the Registry with
the technical support of National Informatics Centre or any other public/
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private agency authorised by the Supreme Court or the Ministry of
Information and Technology; and
9. The portions of proceedings which are not broadcast online, on the
direction of the presiding judge of the Bench shall not be made part of the
official records and shall be placed separately as ‘confidential records’.
C. Technical specifications for live-streaming
1. Live-streaming shall be conducted by the Supreme Court with its own
camera-persons or by an authorized agency. No person who is not
authorized by the Supreme Court will be permitted to record any
proceeding;
2. Cameras should be focused only on the judges and advocates pleading
before the Bench in the matter being live-streamed;
3. Cameras shall not film the media and visitor’s galleries;
4. Cameras may zoom in on the Bench when any judge is dictating an order
or judgment or making any observation or enquiry to the advocate; and
5. The following communications shall not be filmed:
a) Discussions among the judges on the Bench;
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b) Any judge giving instructions to the administrative staff of the
courtroom;
c) Any staff member communicating any message to the judge or
circulating any document to the judge;
d) Notes taken down by the judge during the court proceedings; and
e) Notes made by an advocate either on paper or in electronic form for
assistance while making submissions to the court.
D. Archiving
1. The audio-visual recording of each day’s proceedings shall be
preserved in the Audio-Visual Unit of the Supreme Court Registry;
2. Archives of all broadcasts of courtroom proceedings which have been
live-streamed should be made available on the website of the Supreme
Court; and
3. Hard copies of the video footage of past proceedings may be made
available according to terms and conditions to be notified by the
Supreme Court Registry. The video footage shall be made available for
the sole purpose of fair and accurate reporting of the judicial proceedings
of the Supreme Court.
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E. Broadcast Room
1. The Registry will make one or more rooms or a hall available within the
premises of the Supreme Court for the purpose of broadcasting the
proceedings. Multiple screens along with the other necessary
infrastructural facilities shall be installed, for enabling litigants,
journalists, interns, visitors and lawyers to view the courtroom
proceedings in the broadcast room(s). Special arrangements will be
made for the differently abled.
F. Miscellaneous
1. The Supreme Court shall hold exclusive copyright over videos streamed
online and archived with the Registry; and
2. Re-use, capture, re-editing or redistribution, or creating derivative works
or compiling of the broadcast or video footage, in any form, shall not be
permitted except as may be notified in the terms and conditions of use
and without the written permission of the Registry.
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I would like to acknowledge and appreciate the efforts and assistance rendered
by Mr K K Venugopal, the learned Attorney General for India, Ms Indira Jaising,
learned Senior Counsel, Mr Mathews Nedumpara, learned Counsel and by the
law student, Mr Swapnil Tripathi, who also moved a petition under Article 32.
…….…..........................................J
[Dr Dhananjaya Y Chandrachud]
New Delhi; September 26, 2018.