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“The act of leveraging publication as a tool for coercion not only undermines the integrity of journalism but also erodes public trust in the media, which plays a pivotal role in upholding democratic values.”
“There is a need to respect the rights of convicts and need to acknowledge the importance of being released on parole for several purposes, including for maintaining social ties with family. However, the Courts are bound to consider counterbalancing public interest while deciding issue of grant of parole.”
Kerala High Court directed the Station House Officer to file a statement with circumstances under which the journalist’s mobile phone was seized.
The petitioner is a journalist having specialization in investigative, business, and human-interest news features, has exposed Coal Scam in 2011 and Airport scandal in Delhi, and received various awards from time to time.
The Kerala journalist was arrested under the Unlawful Activities (Prevention) Act on his way to Hathras, Uttar Pradesh to report on the alleged gang-rape of a Dalit woman, who later died in the Hospital.
Allahabad High Court: Krishan Pahal, J. dismissed the bail application of Siddique Kappan, the journalist who was arrested along with three others
Bombay High Court at Goa: A Division Bench of Revati Mohite Dere and M.S. Jawalkar, JJ. rejected Tarun Tejpal’s plea to conduct
Bombay High Court: G.S. Patel, J., held that the reporter or any other commentator should not deliver for public consumption a view
Rajasthan High Court: The Division Bench of Sabina and Manoj Kumar Vyas, JJ., dismissed a petition which was filed by way of
Orissa High Court: S. Pujahari, J., dismissed the application under Section 438 of Criminal Procedure Code, 1973 filed by the petitioner being
Editors Guild of India statement on ED raids at the office of NewsClick.in, and residences of its senior journalists and officials The
“Any report of the press/media, having the propensity of tilting the balance against fair and impartial “administration of justice”, could make a mockery of the justice delivery system rendering ‘truth’ a casualty. “
Press Council of India is distressed with the incident of alleged murder of Shri Gnanadraj Moses, Journalist of ‘Tamilian TV’, for running
The Press Council of India Chairman Justice C.K Prasad has noted with concern that a number of journalists working for Business Standard
The National Human Rights Commission has taken suo motu cognizance of a media report that a journalist was allegedly killed by sand
Delhi High Court: Anup Jairam Bhambhani, J., stayed the investigation against the television anchor and journalist Vinod Dua, alleged for spreading rumours and
Madras High Court: G.R. Swaminathan, J. has quashed the defamation case filed by V.V. Minerals (P) Ltd. against Economic Times and its
The Press Council of India is saddened to know that a large number of journalists while on call of duty have contracted
As reported by ANI, the United States of America has passed a bill unanimously, which would impose sanctions on Saudi officials who
Manipur High Court: A Bench of Lanusungkum Jamir and Kh. Nobin Singh, JJ., released Kishorchandra Wangkhem, the 39-year old journalist who was detained