REKHIT PANDEL Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This criminal miscellaneous application under Sec. 482 CrPC has been filed by the applicant seeking necessary directions to remove/delete name of father of the victim as also her residential address which leads to disclosure of her identity, from the order of this Court dtd. 18/10/2021 passed in SB Criminal Miscellaneous Petition No.5536/2021.

(2.) Learned counsel for the petitioner, relying upon a judgment of Hon'ble Supreme Court of India in case of Nipun Saxena and Anr. versus Union of India and Ors.: (2019) 2 SCC 703, submitted that identity of the victim of an offence of rape and/or under the Protection of Children from Sexual Offences Act, 2012 (for brevity "the POCSO Act) cannot be published in public domain. He submits that the order of this Court 18/10/2021 in the aforesaid criminal misc. petition has been published on the website of this Court which discloses identity of the victim of the offence of rape and hence, suitable direction be issued to delete the order from the official website.

(3.) Learned Government Advocate cum Additional Advocate General agreed with the submissions made by the learned counsel for the petitioner.