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The Supreme Court on Monday sought the media bodies like Press Council Of India (PCI), News Broadcasting Standards Authority (NBSA), Editors Guild of India and the Indian Broadcasting Federation (IBF) responses regarding the action taken against reporters and media houses who reveal the identity of victims of sexual offence.
The bench consisting of Justice Madan B Lokur and Justice Deepak Gupta had express that media bodies are bound to inform police about the violation committed during reportage of social reforms. The bench considered the affidavit filed by NBSA that it has not acted against any reporter who has breached the victim of sexual crime and also wondered the purpose of these bodies if they cannot act against such violations.
The bench observed the statutory norms and guidelines were being routinely violated by press while reporting sexual crimes, which was not in accordance with “journalistic ethics” .Hence on September 20 the court issued the notice to media bodies while the media bodies have been given three weeks time to respond.
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