Kerala High Court
Salil Raveendran vs Union Of India on 25 August, 2022
Author: Kauser Edappagath
Bench: Kauser Edappagath
WP(Crl.) No.318/2022 1/2
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE KAUSER EDAPPAGATH
Thursday, the 25th day of August 2022 / 3rd Bhadra, 1944
WP(CRL.) NO. 318 OF 2022(S)
PETITIONER:
SALIL RAVEENDRAN, AGED 45 YEARS, S/O.M.R. RAVEENDRAN,
RESIDING AT VILLA NO.40, CHAITHANYA LA GROOVE,
BEHIND RYAN SCHOOL, BROOKS FIELD, KUNDALAHALLI,
BANGALORE, PIN - 560 037.
RESPONDENTS:
1. UNION OF INDIA, MINISTRY OF LAW AND JUSTICE, 4TH FLOOR, A-WING,
SHASTRI BHAWAN, NEW DELHI-110 001, REPRESENTED BY ITS UNDER
SECRETARY.
2. STATE OF KERALA, REPRESENTED BY THE CHIEF SECRETARY, SECRETARIAT,
THIRUVANANTHAPURAM-695 001.
3. THE NEW INDIAN EXPRESS, EXPRESS NETWORK PRIVATE LIMITED, EXPRESS
GARDENS, NO.29, 2ND MAIN ROAD, AMBATTUR INDUSTRIAL ESTATE,
CHENNAI-600 058, REP. BY ITS GROUP EDITOR, SRI.G.S. VASU.
4. INDIAN KANOON, 724, FIRST FLOOR, 9TH CROSS, 10TH MAIN ROAD, INDIRA
NAGAR, BANGALORE - 560 038, KARNATAKA, REPRESENTED BY ITS
PROPRIETOR MR.SUSHANT SINHA.
Writ petition (criminal) praying inter alia that in the
circumstances stated in the affidavit filed along with the WP(Crl.) the
High Court be pleased to issue an interim order directing respondents 3
and 4 to take down/remove Exhibits P2 and P4 with
urls-https://www.newindianexpress.com/cities/kochi/2021/nov/12/man-in-
jail-for-rape-after-friends-reunion-2382445.html and
https://indiankanoon.org/doc/79819152/ forthwith from the world wide web
or in the alternative, direct respondents 3 and 4 to anonymize all such
details of petitioner like his name, address, mention of family members
and all such details prejudicial to him from Exhibits P2 and P4,
forthwith, pending disposal of the Writ Petition (C).
This petition again coming on for orders upon perusing the
petition and the affidavit filed in support of WP(Crl.) and this Court's
order dated 25/07/2022 and upon hearing the arguments of M/S GEO PAUL,
C.R.PRAMOD, RADHIKA RAJASEKHARAN P., JACOB GEORGE PALLATH & NAVEEN T.U.,
Advocates for the petitioner, ASSISTANT SOLICITOR GENERAL OF INDIA for
R1, PUBLIC PROSECUTOR for R2 and of M/S. KRISHNAN & J.SURYA, Advocates
for R3, the court passed the following:
P.T.O.
WP(Crl.) No.318/2022 2/2
ORDER
The learned counsel for the 3rd respondent submitted that, as per the oral direction of this Court, the 3rd respondent has removed the news content in URL https://www.newindianexpress.com/cities/kochi/2021/nov/12/man-in-jail-for- rape-after-friends-reunion-2382445.html from the online platform.
The aforesaid submission is recorded. Treat this case as part heard.
Post after Onam holidays.
Sd/- DR. KAUSER EDAPPAGATH JUDGE 25-08-2022 /True Copy/ Assistant Registrar