In a significant decision, Justice Prasanna B. Varale, Chief Justice of Karnataka High Court, on 05-12-2023 conveyed the decision to suspend video conferencing facilities for the time being in all the Court Halls of its Principal Bench at Bengaluru and its Benches at Dharwad and Kalaburagi, citing cyber security reasons.
In 2021, Karnataka High Court began live-streaming on a trial basis with its proceedings being live streamed for the first time on 31st May on the High Court’s official YouTube page.
The latest directive to halt the video conferencing comes in the wake of “an unfortunate situation and some mischief”.
Chief Justice Varale stated that the move was taken in the “in the interest of the system and the institution” and urged everyone including lawyers and members of the Press to cooperate.
Source: The Week
