REGENT COMPUTRONICS PVT. LTD.

Nakkheeragopal Appellant

V/S

STATE Respondents

Referred Judgements :-

CANADIAN CASE,DIONNE V. CITY OF MONTREAL [REFERRED TO]
BABULAL PARATE V. STATE OF MAHARASHTRA [REFERRED TO]
ROMESH THAPPAR VS. STATE OF MADRAS [REFERRED TO]
STATE OF MADRAS VS. V G ROW:THE UNION OF INDIA AND THE STATE OF TRAVANCORE COCHIN [REFERRED TO]
VIRENDRA K NARENDRA VS. STATE OF PUNJAB [REFERRED TO]
STATE OF RAJASTHAN VS. G CHAWLA [REFERRED TO]
SUPERINTENDENT CENTRAL PRISON FATEHGARH VS. RAM MANOHAR LOHIA [REFERRED TO]
SAKAL PAPERS PRIVATE LIMITED B N SARPOTDAR SHANTILAL HARJIVAN SHAH PRINTERS MYSORE PRIVATE LIMITED LABCHAND B N SARPOTDAR FIRM "TAMIL NADU AND D S POTNIS INTERVENERS VS. UNION OF INDIA [REFERRED TO]
RAM MANOHAR LOHIA VS. STATE OF BIHAR [REFERRED TO]
MADHU LIMAYE MADHU LIMAYE VS. SUB DIVISIONAL MAGISTRATE MONGHYR:VED MURTI [REFERRED TO]
BHUPAL CHANDRA GHOSE VS. ARIF ALI [REFERRED TO]
PRABHA DUTT VS. UNION OF INDIA [REFERRED TO]
INDIAN EXPRESS NEWSPAPERS BOMBAY PRIVATE LIMITED BENNETT COLEMAN AND COMPANY LIMITED STATESMAN LIMITED KASTURI AND SONS LIMITED ANANDA BAZAR PATRIKA LIMITED VS. UNION OF INDIA [REFERRED TO]
LIFE INSURANCE CORPORATION OF INDIA UNION OF INDIA VS. PROF MANUBHAI D SHAH:CINEMART FOUNDATION [REFERRED TO]
R RAJAGOPAL ALIAS R R GOPAL VS. STATE OF TAMIL NADU [REFERRED TO]
HARIJAI SINGH VS. VIJAY KUMAR [REFERRED TO]
RAJNI KANT VERMA VS. STATE [REFERRED TO]
D ANANTHA PRABHU VS. DISTRICT COLLECTOR [REFERRED TO]

JUDGEMENT

(1.) HEARD Mr. P.T. Perumal, the learned counsel for the petitioner.

(2.) MR .R.Muthukurharaswamy, learned Additional Advocate General takes notice on behalf of the respondent - Government.

(3.) THE Press, particularly after the advent of the electronic communication, truly gains global status as perhaps, the most significant trend related to freedom of Press is world -wide movement towards democratic self -government. The freedom of speech and expression and of press are the foundation of all democratic organisations and are essential for the proper functioning of the process of democracy. India, being one of the major democratic countries, the freedom of Press requires all the more emphasis, unlike in Communist countries and dictatorial Governments where the freedom of press is non -existent, as those Governments own and control all media effectively and limit the role of the press as an instrument of propaganda by various types of control, viz., by government ministries, licensing agencies, censorship boards etc., restricting the freedom of Press. The democracy, namely, the Government of the people, by the people and for the people, cannot function unless the people are well informed and free to participate in public issues by having the widest choice.

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NAKKHEERAGOPAL Vs. STATE

Referred Judgements :-

JUDGEMENT

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