Section 352 in The Code of Criminal Procedure, 1989 (1933 A. D.)
352. Courts to be open.
- [(1) The place in which any criminal Court is held for the purpose of inquiring into or trying any offence shall be deemed an open Court, to which the public generally may have access, so far as the same can conveniently contain them:Provided that the presiding Judge or Magistrate may, if he thinks fit, order at any stage of any inquiry into, or trial of, any particular case, that the public generally, or any particular person, shall not have access to or be or remain in, the room or building used by the Court.(2)Notwithstanding anything contained in sub-section (1), the inquiry into and trial of rape or an offence under [section 376, section 376A, section 376AB, section 376B, section 376C, section 376D, section DA, section DB and section 376E] [Section 352 renumbered as sub-section (1) thereof and after (1), as so re-numbered (2) and (3) inserted by Act XXVI of 1988, Section 9.] of the Ranbir Penal Code shall be conducted in camera :Provided that the presiding Judge may, if he thinks fit, or on an application made by either of the parties, allow any particular person to have access to, or be or remain or the room or building used by the Court.(3)Where any proceedings are held under sub-section (2) it shall not be lawful for any person to print or publish any matter in relation to any such proceedings except with the previous permission of the Court].
