Bombay High Court: In a case relating to an article published by Mid-Day, pursuant to the order of the instant Court dated 20-10-2022 wherein the names of the parties as well as the photos of the child in conflict with law, was published, a Division Bench of Revati Mohite Dere and Prithviraj K. Chavan, J., issued show cause notice to the scribe of the said article i.e., Shirish Vaktania, the Publisher and Editor of Mid-Day, as to why suo-motu action should not be initiated against them.

Counsel for respondent 3 submitted that the publication of the names of the parties as well as photos by Mid-Day is clearly in contravention of Section 74 of the Juvenile Justice (Care and Protection of Children) Act, 2015 (JJ Act).

The Court noted that Mid-Day has published the name of the child as well as the photographs of the child, in contravention of Section 74 of the Juvenile Justice (Care & Protection of Children) Act, 2015.

Thus, the Court issued notice to the scribe of the said article – Shirish Vaktania, the Publisher and Editor of Mid-Day, as to why suo-motu action should not be initiated against them.

[Akanksha Anmol Kelkar v. State of Maharashtra, 2022 SCC OnLine Bom 8036, decided on 20-12-2022]


Advocates who appeared in this case :

Mr. Shravan Giri a/w Mr. Praful Shukla for the Petitioner;

Mr. J.P. Yagnik, A.P.P for the Respondent-State;

Mr. Viresh Purwant for Respondent 3.


*Arunima Bose, Editorial Assistant has reported this brief.

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