Report No. 198

(17)Merely because the Court has refused to grant anonymity at preliminary heating referred to above, is the witness to be precluded subsequently from seeking anonymity or protection at the trial, even if there are fresh circumstances warranting an order his favour?

On the question, all the respondents answered in favour of granting fresh opportunity.

In our view, it should be permissible to the same witness to apply again if he or she has either not applied earlier or such application has been refused.