Report No. 84
5.10. Preserving anonymity of complainant and accused in sexual offences.-
On a careful consideration, we are of the opinion that there is need for legislation to preserve the anonymity of the complainant and the accused in the case of rape and allied offences (subject to exceptions in regard to certain specified cases). The principal object of the amendment would be to save avoidable embarrassment to the victim and to the accused. The justification for such a provision need not be spelt out. Restrictions on the reporting of judicial proceedings are not unknown to our law,1 though such restrictions should be imposed only for the weightiest reasons. The present seems to be such a case.
1. See para. 5.9, supra.
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