The proceedings of the High Court of Orissa would be streamed live with an objective of effectuating & broadening the implementation of the Open Court concept during physical, virtual as well as hybrid hearings, a notification of the Court said.

The mode of live streaming of Court proceedings may be any publicly available live streaming platform/ portal for live webcasting of audiovisual feed of the virtual/ physical court proceedings. Such live streaming platforms shall be selected & notified by the Court from time to time. The live streaming will be done only by the authorised court personnel directly to the live streaming platform/ portal or through HC official accounts of any videoconferencing platform to the platform/ portal as may be required depending upon the situation of virtual hearing or physical hearing.  The live streaming of court proceedings may be with latency/ delay of up to 2 minutes from the actual proceedings. The weblink of accessing the live streaming of the proceedings will be published on the website of the court & may also be published in the cause lists of the respective Court(s)/Bench(es).

The HC proceedings of all cases, except the following, maybe live streamed: Matrimonial matters, including ancillary proceedings arising thereunder. Matters involving children & juveniles, including matters registered under or involving the Protection of Children from Sexual Offences Act, 2012 (POCSO) & under the Juvenile Justice (Care & Protection of Children) Act, 2015. Cases concerning sexual offences, including proceedings instituted under Section 376, IPC.

Cases concerning gender-based violence against women. Cases relating to Official Secrets Act, 1923 or involving national security. Cases of Habeas Corpus petitions. Following are the proceedings in camera. Cases, which in the opinion of the Bench, may provoke enmity amongst communities likely to result in a breach of law & order. Privileged communications between the parties & their advocates; cases where a claim of privilege is accepted by the Court & non-public discussions between advocates. Cases where the Bench records in writing with reasons to be not fit for live streaming. Any other matter in which a specific direction is issued by Bench or  Chief Justice for not live-streaming Court proceedings.

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