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MP HC: Disclosure of Details of Victim to Media is a Violation of Article 21 - (06 Nov 2020)

CONSTITUTION

Madhya Pradesh High Court has held that production of victims and suspects before the media, as well as disclosure of personal information of the suspects to the media or display of their photographs in newspapers or on any digital platform is violative of Article 21 of the Constitution of India, 1949.

Tags : MADHYA PRADESH HIGH COURT   DISCLOSURE OF DETAILS OF VICTIM TO MEDIA  

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