Report No. 198
Witness Identity Protection:
In this Report, we do not propose to repeat all the literature referred to in the Consultation Paper. We propose to summarise, at various places, what we have stated in the Consultation Paper and deal with certain crucial principles of criminal jurisprudence and procedural details where witness identity protection is claimed or granted.
Discussion on Witness Identity Protection is covered in Part I, Chapters II to X.
We are annexing a Draft Bill to this Report in so far Witness Identity Protection is concerned (Annexure I).
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