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Patna HC Directs Subordinate Courts to Refrain from Disclosing Identity of Rape Victim in Judgments - (01 Mar 2021)

CRIMINAL

Patna High Court has directed all Courts subordinate to ensure that the identity of the rape victim is not indicated in Orders/Judgment, unless such disclosure becomes imperative, for the reasons recorded in writing by the special courts.

Tags : PATNA HIGH COURT   IDENTITY OF RAPE VICTIM  

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