Report No. 161
6.7. No premature media/publicity by the CBI/ED.-
In order to maintain the integrity of the investigation and also to avoid any prejudice to the accused, it is essential that no premature media/publicity by the CBI/ED should be allowed as desired by Hon'ble Supreme Court in Vineet Narain's case, supra [see para. 62(11)(6) of the decision]. Such premature publicity may also tarnish the image of public functionary/accused even if he is acquitted ultimately. In order to implement it, it is essential to provide a clause in the Bill of CVC/DSPE (Amendment) Bill to the following effect:-
"Secrecy of Information.-Any information obtained by the Central Vigilance Commission or any of the Vigilance Commission or officers or employees in the course of or for the purposes of any inquiry or proceeding or investigation, and any evidence recorded or collected in connection therewith shall be treated as confidential during the course of enquiry or proceeding or investigation."
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