High Court: Names of Rape Victims not to be mentioned in Petitions & Cause Titles (Read Order)

A Single Judge Bench of Rajasthan High Court, Jaipur Bench has directed the registry to not mention a rape victim’s name in a petition; and also to not entertain those petitions which disclose the names of such victims.

This order came after a rape victim filed a petition for the termination of her 22 weeks pregnancy conceived after rape. The bench directed the Head of Department of Gynecology, JLN Medical College, Ajmer to submit the report on the termination of pregnancy at this stage. The petitioner was directed to file affidavit regarding her consent for the termination of the pregnancy.

The Registry also further directed to remove the name of the victim from the current cause title, in furtherance of the law governing anonymity in the name of the rape victims, as settled by the Supreme Court in the case of Nipun Saxena.

Case Details

Before: Rajasthan High Court, Jaipur Bench 

Bench: Honb'le Mr. Justice Sandeep Prakash Sharma

Case Title: A v. Principal Secretary Medical and Health Department

Case No. Civil Writ Petition No. 5971/2020

Counsel for Petitioner: Adv. Manish Gupta

Date of Decision: June 05, 2020

Read Order@LatestLaws.com