Report No. 198
(Q) 11. Should a person be held liable to punishment if he discloses the identity of any protected person without the authorization of the Court that granted the protection? If so, what punishment should be prescribed?
This is regarding the liability of a person who discloses the identity of a protected person without any authorization of court. Whether such person if discloses the identity, should be punished? And if so, what should be the quantum of punishment?
All the 40 respondents, who have given their answer to this question, have agreed that if any person discloses the identity of a protected person without any authorization of the Court, he should be held criminally liable for such disclosure. In regard to quantum of punishment, most responses have suggested that penalty should be severe and stringent. There is no unanimity in respect of period of imprisonment and amount of fine, which is to be prescribed. It starts from 3 months imprisonment and goes upto 7 years. Similarly amount of fine suggested by the respondents' starts from Rs. 5000/- to 50,000/-.
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