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Bombay HC Imposes Cost on Law Firm for Disclosing Rape Victim’s Name in Petition - (27 Dec 2022)

CIVIL

Bombay High Court has observed that despite Section 228A of IPC and repeatedly telling Advocates that it is an offence to disclose name of rape victim, which is punishable with two years, the name of prosecutrix is disclosed in the petition, and imposed costs on law firm that drafted the petition.

Tags : BOMBAY HIGH COURT   RAPE VICTIM   NAME   LAW FIRM   COST  

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