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Supreme Court Directs Strict Compliance With Mandate on Non-Disclosure of Rape Victims’ Identity - (26 Mar 2026)

CRIMINAL

Supreme Court, noting disclosure of rape victims’ identities in records, directed High Courts to strictly follow Section 228-A IPC in all pending cases, including pre-2018 matters, and stressed that this long-standing legal mandate must be consistently observed.

Tags : STRICT COMPLIANCE   RAPE VICTIMS’ IDENTITY   NON-DISCLOSURE  

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