V. VIJAY KRISHNA Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioner before this Court has filed the present writ petition as a public interest litigation, stating that respondent Nos.6 to 17 have published newspaper report in respect of an incident of rape disclosing the identity of the victim, contrary to the law laid down by the Hon 'ble Supreme Court in Nupun Saxena and another vs. Union of India and others (2019) 2 SCC 703.

(2.) On the last date of hearing, time was granted by this Court to inform whether any action has been initiated against respondent Nos.6 to 17.

(3.) Learned Government Advocate has informed this Court that criminal cases have been registered against respondent Nos.6 to 17, who are either the Newspapers or the TV Houses, for offence under Sec. 228-A of I.P.C. It has also been stated that charge sheets have been filed in all criminal cases.