Section 327(3) in The Code of Criminal Procedure, 1973
(3)Where any proceedings are held under sub-section (2), it shall not be lawful for any person to print or publish any matter in relation to any such proceedings, except with the previous permission of the court.][Provided that the ban on printing or publication of trial proceedings in relation to an offence of rape may be lifted, subject to maintaining confidentiality of name and address of the parties.] [Inserted by the Code of Criminal Procedure (Amendment) Act, 2008 (5 of 2009), Section 24(b).]
