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Calcutta HC: Section 44 (3) UAPA Act Mandates Courts to Undertake Protection of Identity of Witness - (08 Feb 2022)

CRIMINAL

Calcutta High Court has observed that Section 44 (3) of the Unlawful Activities (Prevention) Act, 1967 (UAPA) mandate Courts to undertake measures to protect the identity of a protected witness and accordingly directed the concerned Trial Court to redact the name, address and other particulars of the protected witness from the records immediately.

Tags : CALCUTTA HIGH COURT   PROTECTION OF IDENTITY OF WITNESS  

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