Supreme Court: Calling for installation of CCTV cameras in Courts, the bench of AK Goel and UU Lalit, JJ said that there is no need for privacy in courtrooms as nothing private happens there. The bench said:
“Judges don’t need privacy in court proceedings. Nothing private is happening here. We all are sitting in front of you.”
Additional Solicitor General Pinky Anand, appearing for Centre, said that the installation of CCTVs and video recording of court proceedings was important and would be beneficial for all. She submitted before the Court that the Ministry of Law and Justice has to sanction a proposal for financial outlay, which could be accorded any time soon. The Court, hence, asked the Centre to submit the report on the next date of hearing i.e. 23.11.2017. It said that this step was in larger public interest, discipline and security and hence, it should be delayed.
On August 14, the apex court had favoured installation of CCTV cameras with audio recording of all court proceedings, including in its own complex along with those of the high courts and tribunals, to bring in transparency.
Source: PTI