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As per a communication issued by Assistant Registrar Dr. Sushil Kr. Sharma, Chief Justice of India Dipak Misra, the Supreme Court has decided to permit non-accredited journalists to carry mobile phones inside its court rooms.
The Circular states: “…Hon’ble the Chief Justice of India has been pleased to allow the Media Persons/ Journalists, who have been issued six months passes by the Registry, to carry mobile phones inside the Court Rooms on silent mode and that the Deputy Registrar (Public Relations) will endorse suitably on the passes that the person carrying Mobile Phone be allowed inside the Court Room.”
It has, however, been warned that a cell phone creating any disturbance/ nuisance inside Court Room will be confiscated by the Court Master and handed over to the Additional registrar (Security).
Earlier, only lawyers were allowed to take cell phones in the courtroom, to be able to live tweet sessions. Then several journalists took the matter to the CJI which consequently resulted in the Apex Court allowing the accredited media persons to carry phones. This order has now been followed by the above order.
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