Section 228A in The Jammu and Kashmir State Ranbir Penal Code, 1989
228A. [ Disclosure of identity of the victim of certain offences etc. [Section 228-A inserted by Act XXVI of 1988., section 2. (w.e.f. 5-9-1986)]
(1)Whoever prints or publishes the name or any matter which may make known the identity of any person against whom an offence under sections 376, [376A, 376AB, 376B, 376C, 376D, 376DA, 376DB] is alleged or found to have been committed (hereinafter in this section referred to as the "victim") shall be punished with imprisonment of either description for a term which may extend to two years and shall also be liable to fine.(2)Nothing in sub-section (1) extends to any printing or publication of the name or any matter which may make known the identity of the victim if such printing or publication is-(a)by or under the order in writing of the officer in charge of the police station or the police officer making the investigation into such offence acting in good faith for the purposes of such investigation; or(b)by or with the authorisation in writing of the victim; or(c)Where the victim is dead or minor or of unsound mind, by, or with the authorisation in writing of the next of kin of the victim :Provided that no such authorisation shall be given by the next of kin to any body other than the Chairman or the Secretary by whatever name called of any recognized welfare institution or organisation.Explanation. - For the purposes of this sub-section recognized welfare institution or organisation means a social welfare institutions or organisation recognized in this behalf by Central or State Government.(3)Whoever prints or publishes any matter in relation to any proceeding before a court with respect to an offence referred to in subsection (1) without the previous permission of such court shall be punished with imprisonment of either description for a term which may extend to two years and shall also be liable to fine.Explanation. - The printing or publication of the judgment of any High Court or the Supreme Court does not amount to an offence within the meaning of this section.]
