Deepak Gupta, J. - (1.) How and in what manner the identity of adult victims of rape and children who are victims of sexual abuse should be protected so that they are not subjected to unnecessary ridicule, social ostracisation and harassment, is one of the issues which arises in these cases.
(2.) We are dividing this judgment into two parts. The first part deals with the victims of the offence of rape under the Indian Penal Code, 1860 (for short 'IPC') and the second part deals with victims who are subjected to offences under the Protection of Children from Sexual Offences Act, 2012 (for short 'POCSO').
(3.) In this judgment any reference to "media" will include all types of media including press, electronic and social media etc.. Ist Part;