GujHC : Without Proving Acc. Holder’s Hand in Criminal Case Freezing Acc against Fundamental Right  ||  Mad HC :Waqf Board Can’t Take Control over Every Grave of Dargah Automatically  ||  Del HC : Remove Posts Calling Sitting Judge “Murderer”  ||  Mad HC :Waqf Board Can’t Take Control over Every Grave of Dargah Automatically  ||  Supreme Court: Seeks CBSE Reply on Gulf Students’ Plea  ||  Bombay HC: Anticipatory Bail Rejected in Film Role Rape  ||  Delhi HC: Fresh Bar Council Polls Denied Over Allegations  ||  Delhi HC: Seeks Responses on CBSE OSM Evaluation Dispute  ||  Kerala HC: Persons With Down Syndrome Get Protection and Guardianship under National Trust Act, 1999  ||  J&K&L HC: Contractual Staff Cannot Claim Payment Beyond Contract Period Without Proving Work    

Media can't Identify Sex Assault Victims, Even Dead: Supreme Court - (13 Dec 2018)

Supreme Court has barred media organisations and law-enforcement agencies from revealing the identity of sexual assault victims, even if they are dead, and laid down a number of guidelines aimed at safeguarding their dignity.

Tags : SUPREME COURT   IDENTITY OF SEX ASSAULT VICTIMS  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved