(1.) The appellant/writ petitioner is aggrieved by order dtd. 3/8/2021, wherein the plea for a mandamus directing the Registrar General, Additional Registrar General and Registrar (IT-Statistics) (R1, R2 and R3 respectively) to redact his name and other identities from judgment dtd. 30/4/2014 in Crl.A. (MD)No.321 of 2011 has been rejected. He had also sought a direction to Ikanoon Software Development Private Limited (R4) to reflect the redaction in its publication of the judgment in criminal appeal, which plea had also been rejected.
(2.) The appellant had faced criminal proceedings for offences under Ss. 417 and 376 of the Indian Penal Code and had been convicted and sentenced by the trial Court by judgment dtd. 29/9/2011. The judgment was reversed by the High Court on 30/4/2011 in Crl.A.(MD)No.321 of 2011 and the appellant was acquitted of all charges. The judgment has attained finality.
(3.) The appellant had, after acquittal, re-married and has three children. While so, the appellant had found, from a perusal of the High Court website, that the judgment dtd. 30/4/2011 revealed his personal details including details of his family that would reveal his identity.