KANWALJEET DHAMMI Vs. STATE OF NCT OF DELHI

JUDGEMENT

(1.) The present petition is filed under Sec. 397 read with Sec. 482 of the Code of Criminal Procedure, 1973 ('CrPC') challenging the order dtd. 30/9/2022, passed by the learned Trial Court, in SC No. 67/2021 arising out of FIR No. 724/2020, registered at Police Station Paschim Vihar West, whereby formal charge for the offences punishable under Ss. 376(2)(n)/506 of the Indian Penal Code, 1860 ('IPC') was framed against the petitioner.

(2.) At the outset, it is noted that the name of the prosecutrix has erroneously not been masked in the case record as well as order dtd. 6/1/2023, passed by a Cordinate Bench in the matter, wherein an oral request was made to implead Respondent No.2. It is trite law that in sensitive matters as the present one, the name and identity of the victim ought not to be mentioned. Therefore, this Court considers it apposite to direct the Registry to redact the name and identity of the prosecutrix in the entire case record, including the previous order.

(3.) The brief facts of the present case are as follows: