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J&K HC Directs Trial Courts to Avoid Disclosing Identities of Rape Survivors - (28 Dec 2020)

CRIMINAL

Jammu and Kashmir High Court has directed the trial Courts of the Union Territories of Jammu and Kashmir, and Ladakh "to avoid disclosing identity of rape survivors in their proceedings and judgments."

Tags : JAMMU AND KASHMIR HIGH COURT   DISCLOSING IDENTITIES OF RAPE SURVIVORS  

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