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Report No. 198

5.19 Other illustrative cases

We may also refer, by way of illustration, to a few cases in which the Indian Courts have given witness protection:

(a) One Mohammed Shaken Sajjad, a victim of the NarodaPatia carnage in 2002, who was also a key witness in the case, had been beaten brutally by a group of 30 people while he was sitting outside his shop in Vatva. Three of his children were killed. According to him, one Ahmed, an anti-social element of that locality, was shouting and threatening if the victim was venturing to give evidence before the Nanavati Commission on 1.10.2003 naming the persons in the mob. He was given one police guard for his protection.

(b) Ketan Thirodkar, an ex-journalist, had filed a complaint against the police alleging various illegal acts against the police and referring to their links with the underworld. He filed a petition in the Bombay High Court seeking police protection. The prosecution opposed the plea contending that Thirodkar had also links with the underworld. He was given protection for a limited period by the Court. (Treatment and Protection of Witnesses in India by Mr. Dhruv Desai, 4 th Year Law student, Symbiosis Society's Law College, Pune in
http://legalsauaeindia.com/articles/witness.htm).



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