Section 3 in Bombay Judicial Proceedings (Regulation of Reports) Act, 1955
3. Restrictions on publication of reports of judicial proceedings.
- No person shall print or publish or cause to be printed or published,-(a)in respect of any judicial proceedings, any indecent or obscene matter, or any indecent or obscene details whether medical, surgical or physiological, which would be calculated to injure the public morals;(b)in respect of any matrimonial matter or any judicial proceedings in connection with the offence under section 497 of the Indian Penal Code, any particulars other than the following, that is to say:-(1)the names of the parties; and(2)the order of the Court;(c)in respect of any judicial proceedings in connection with an offence under section 354, 366, 366A, 366B, 376, 377 or 498 of the Indian Penal Code, any particulars other than the following, that is to say:-
