Section 389 in High Court of Chhattisgarh Rules, 2005
389.
(1)The accredited and approved representatives of approved newspapers who have been granted accreditation and.approval under these Rules will be allowed seats in Court, if they so desire, for the purpose of reporting proceedings.(2)Such representatives of newspapers can obtain copies only of such Court documents as can be obtained by strangers after filing regular application under the Rules and on payment of the prescribed fee.(3)Such press representatives will be given the following facilities for inspection of judgments only (not of records).(i)They may inspect judgments in the Inspection Section of the Registry upon a regular application for inspection in accordance with these Rules and on payment of the prescribed fee. Such applications will, however, invariably be dealt with by the office immediately, though only the ordinary fee of Rs. 5/- will be charged upon an ordinary application. Such applications and inspection may be allowed at any time between 10.30 a.m. to 4.30 p.m., to be made by the person named in the order for inspection.(ii)Such press representatives will be permitted to peruse the judgments in open Court just after delivery with the permission of the Judge and while he is on the Bench.(iii)No press representative will, in any circumstances, be allowed private access of Ministerial Officers of the Court, nor will he be allowed perusal of any judgment until it has been revised and signed in the ordinary course, except by the special permission of the Judge who delivered it.(4)Accredited and approved representatives of the approved newspapers will have the responsibility of publishing true and correct news relating to the High Court. For reporting on a matter related to the High Court and its orders and judgments, due care shall be taken by the duly accredited approved representatives and the Court reserves the right to withdraw the facility from the representatives of any newspaper or law journal in which inaccurate, or misleading, or scandalous reports are found to appear.(5)Only such journalist shall be treated as duly accredited and approved representative, whose names have been sent by the newspaper to the High Court on year to year basis.(6)The duly accredited representative of an approved Newspaper/ Electronic Media shall not interact with a lawyer seeking comments on a case pending before the High Court. He shall not seek comments or obtain photographs from a lawyer to be published in connection with cases which he had been engaged or concerned, as the same is not permitted under the Bar Council of India Rules.C. : Rules for Eligibility for Accreditation to a Journalist or Representative of News paper
