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SC: Name of Victim in Sexual Offences Shall Not Be Mentioned in Any Proceedings - (02 Jul 2021)

CRIMINAL

Supreme Court has taken strong objections to a Sessions Court Judgment where the names of rape victim are mentioned. The Court has held that all the subordinate Courts should be careful not to reveal the identity of a rape victim in any proceedings.

Tags : SUPREME COURT   NAME OF VICTIM IN SEXUAL OFFENCES  

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