A Judge of the High Court of Delhi has directed that the link of hearings conducted through video conferencing wont be provided to the public, including media persons, & it will be given only to Lawyers & investigating officers.
Justice Suresh Kumar Kait also made it clear that no Lawyer shall share the link with anyone else except the Senior Lawyers or the Lawyers appearing on their behalf.
In a recent order the Judge said that "I hereby direct the registry/ court master to not provide the link of video conferencing to any other person or correspondent & the same shall be provided only to advocates concerned, IO (investigating officer) concerned, parties in person in case the petition is filed for quashing & to the persons specifically directed by this court to join the proceedings".
Justice Kait passed the directions in a criminal case after "certain unidentified persons" joined the proceedings through video conferencing & could be heard talking continuously.
The Order said that "A very unpleasant situation came before this court during the hearing of the present case, certain unidentified persons joined the proceedings through VC & could be heard talking continuously, thereby, creating hindrance in hearing the submissions of counsels & proper justice dispensation".
On June 20, the HC had allowed public viewing of hearings conducted through video conferencing due to the COVID-19 pandemic & that links would be offered to attend the proceedings.
The HC has restricted physical Court functioning since March 25 due to the COVID-19 pandemic.
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