Manipur HC: State Establishments Must Record Transgender Person’s New Name & Gender in Documents  ||  Delhi HC: Failure to Frame Counter Claim Despite Pleadings is Patently Illegal  ||  Mumbai Commission Holds Reliance Retail Liable for Defective AC Replacement Failure  ||  SC Orders ASI to Supervise Repair of Mehrauli’s Ancient Dargahs  ||  SC Reprimands Bihar IPS Officer for Affidavit Supporting Murder Convict  ||  SC Rejects Review Plea on WB SSC Jobs, Upholds Quashing of 25k Appointments  ||  SC Rejects Review Plea on WB SSC Jobs, Upholds Quashing of 25k Appointments  ||  Supreme Court Orders Haridwar Collector Inquiry into Maa Chandi Devi Trust  ||  SC Recommends Statutory Appeal Against DJ’s Compensation Orders  ||  SC Dismisses Petition Challenging 2024 Maharashtra Assembly Elections Over Bogus Voting    

Rajasthan HC: Disclosure of Rape Victim’s Name in Judgment Doesn’t Allow Disclosure of Same in Media - (17 Jul 2017)

Rajasthan High Court has refused to quash charges levied against a few journalists for disclosing name of a rape victim, refusing to accept their contention that victim’s name had already been revealed in judgment convicting her assailants.

Tags : RAJASTHAN HIGH COURT   RAPE VICTIM  

Share :        

Disclaimer | Copyright 2025 - All Rights Reserved