Supreme Court: The Bench comprising of CJ Dipak Misra and AM Khanwilkar and Dr DY Chandrachud JJ., received suggestions from the Attorney General KK Venugopal on the matter regarding the proposal of live streaming of court proceedings being the “need of the hour”.
Attorney General KK Venugopal stated that video recording and live streaming of judicial proceedings can be undertaken on a trial basis in constitutional matters being heard by the Chief Justice of India’s court. Live streaming can be undertaken on an experimental basis for one-three months to ascertain how it functions technologically.
Venugopal would further collate all the suggestions coming up for the said matter and present them to the Court.
Further, the bench of the Supreme Court listed the said matter for further hearing on 30-07-2018.
[Source: PTI]
