Report No. 200
India:
There are also a large number of decisions of the Indian Courts falling under these very headings. We do not want to add to the bulk of this Report by referring to them.
In our country, lack of knowledge of the law of contempt currently shows that there is extensive coverage of interviews with witnesses. This is highly objectionable even under current law, if made after the charge sheet is filed.
This Chapter is, in fact, intended to educate the media and the public that what is going on at present in the media may indeed be highly objectionable. Merely because it is tolerated by the Courts, it may not cease to be contempt.
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