State of Uttarakhand - Act
The Uttarakhand Witness Protection Act, 2020
UTTARAKHAND
India
India
The Uttarakhand Witness Protection Act, 2020
Act 15 of 2020
- Published on 6 May 2020
- Commenced on 6 May 2020
- [This is the version of this document from 6 May 2020.]
ANACTTo provide protection to the Witnesses in the State of uttarakhand. Be it enacted by the Uttarakhand State Legislative Assembly in the Seventy-first year of the Republic of India as follows:-(1)This Act may be called the "Uttarakhand Witness Protection Act, 2020." (2)It shall extend to the whole of the State of uttarakhand. (3)It shall come into force at once, (1)In this Act, unless the subject or context otherwise requires--(a)"Competent Authority" means committee constituted in the Chainanship of District Judge and Senior Superintendent of Police, Additional District Magistrate and Prosecution officer in charge of District (Joint Director, Prosecdion/ Senior prosecution officer) Shall be its members. (b)Additional District Magistrate shall be nominated by the District Magistrate as the member of committee. (c)"Family Member" means Grandpaents, parents/guardian, siblings, spouse, children and grand children of the witness; (d)``Form" means the form annexed with this Act; (e)"Government" means the `govelrment of State of Uttarakhand., (f)In camera proceeding" means proceedings wherein the Competent Authority raout allows only those persons who are necessary to be present while heain'g and deciding the witness protection application or disposing in the court;(g)``Live link" means a live television link or other Such are aligement in electrquic form whereby the witness may give evidence in questioned suit while absent from the Court room; (h)"Offence" means those offences which ae punishable with death or life impdsonment or an inprisonment of seven years or more and also offences punishable under Section 354, 354A, 3548, 354C, 354D and 509 of Indian Penal Code. (i)"Protection measures" means the measures taken by Competent Authority/court so that the witnesses may give evidence in suit without fear of their nfe and reputation or of their family members;(j)State Witness protection Fund" means the fund created under section 3 for bearing the expenses incurred during the implementation of witness protection order passed by the Competent Authority under this Act. (k)"Threat Analysis Report" means such detailed report which is prepared by the Sub Divisional Magistrate, Additional Superintendent of Police/Circle officer and Zonal officer/Specich Branch investigating the seriousness and credibility Of the threat given to the witness or his family members which shall contain specific details about threat to the witless or members of his flchly or risk of their life, property or resources. It shall chso specify the threat perception apart from suggesting the specific witness protection steps which deserve to be taken in the matter;(l)Witness means such person who has made a statement or who has given or agreed to give evidence in relation to any offence as may be pescribed or who possessed information or docunent about any offence regarded by the Competent Authorfty as being material to any criminal proceeding or is required to be given protection or other assistance under this Act;(in)"Witness protection application "means an application moved by the witness before Compctent Authority in prescribed from for secking witness protection order.It may be moved by the wimess or by members of his family or his duly engaged counsel or SHO/S0 in-charge or Superintendent of Police, prison concerned and sane shall prefer chly be forwarded through the Prosecution Officer concerned;(n)Witness protection order"means an order issued from the level of Competent Authority on the basis of threats analysis report.of the witness or his family members; (o)"Witness protection cell" means cell constituted at district level regarding witness protection whose duty is to implement the witness protection order absolutely. At district level, this cell Shall be headed by Senior Superintendent of Police/Superintendent of police (a)There shall be a fund at state level for the expenses incurred during the implementation of witless protection order passed by the Competent Authority or any other related expenditure for witness protection, (b)The witness protection fund shall comprise the following-(i)budgetary allocation made in the Annual Budget by the State Goverrment; (ii)receipt of amount of fines imposed under section 357 of the Code of Criminal Procedure, 1973 ordered to be deposited by the Courv Tribunals in the witness protection fund;(iii)donations/contributions from International/National/Charitable institutions/Organizations and individuals, permitted by the State Government; (iv)funds contributed under corporate social responsibility, (c)The said fund shall be operated by the Home Department under State Government. District Magistrate or officer nominated by him shall have the rigiv of distribution and disbursing the amount distributed to the disticts from State level. (1)As and when an application is received by the Competent Authority in the prescribed form, it shall forthwith pass an order for calling the threat analysis report from the Senior Supriutendent of Police/Superintendent of Police of the concerned district, investigating the case. (2)Depending upon the urgency in the matter owing to imminent threat, the Senior Superintendent of Police/Superintendent of Police of district may pass the interim order for the protection of witness and his finally member during the pendency of the application, but the final order shall be passed only by the Competent Authority. (3)The threat analysis raput shall be prepared by the Senior Superintendent of Police or Supedmendent of Police of district concerned investigating the case and shall make available the threat analysis report to the Competent Authority while maintaining full confidendality within five working days Of receipt of the order issued by the Competent Authority. (4)The Competent Authority may issue the witness protection order by determining the category of withess on the basis of threat analysis report. (5)All the hearings on witness protection application Shall be held in-camera by the Compctent Authority while maintaining full confidentiality. (6)Senior Superintendent of Police/ Superintendent of police of concerned districts shall be authorized to provide witness protection by self evaluation of the life danger to witness even without the application. Ex-Post facto sanction of such order regarding witness protection from the Competent Authority must be taken. (7)The witness protection order passed dy the Competent Authority shall be, implemented dy the Witness Protection Cell of the district. Overall responsibility of implementation of witness protection order shall lie on SP/SP of the concealed district.Provided that if the witness protection order is passed by the Compctent Authority for change of identity or relocation, the required. measures shall be taken by SSP/SP of district concerned regarding its enforcement. (8)Upon passing of a witness protection order, the Witness Protection Cell shall produce a monthly follow up report before the Competent Authority in prescribed formet. (9)The Competent Authority shall review the witness protection order quarterly. If any application is moved in this regard by the witness or police, in such case a fresh threat analysis report may be called for from the SSP/SP.Thereafter, further order shall be passed by the Competent Authority on the basis of Threat Analysis Report. (a)Ensuring that witness and accused do not come face to face during investigation or trial; (b)Monitoring of mails and telephone calls; (c)Arrangement with the telephone company to change the witness's telephone number or provide him or her an unlisted telephone number. (d)Installation of security devices in the witness's home such as security doors, CCTV, alarms, fencing, etc; (e)Concealment of identity of the witness by referring to him/her with the changed name or alphabet; (f)Emergency contact person for the witness; (g)Close protection and regular patrolling around the witness's house; (h)Temporary change of residence to a relative's house or a nearby town; (i)Escort to and from the court and provision of Government vehicle or a State fundcd conveyance for the date of hearing; (j)Holding of in~camera trials; (k)Allowing a support person to remain present during recording of statement and deposition; (l)Usage of specially designed vulnerable witness court rooms which have special arrangements like live video links, one way mirrors and screens apart from separate passages for witness and accused with option to modify the image of face of the witness and to modify the audio feed of the withess' voice, so that he/she is not identifiable; (m)ensuring expeditious recording of the statement of witness during trial on day to day basis without adjournments; (n)Awarding time to time periodical financial aids/grants to the witness from State Withess Protection Fund for the purpose of re-location, sustenance or starting a new vocation/profession, if necessary; (o)Any other form of protection measures, which may consider necessary. (1)Durihg the course of investigation or trial of any serious offence, an application for seeking identity protection may be filed before the Competent Authority. Upon receipt of the application, the Competent Authority shall examine the threat analysis report and also enquire about the witness or his family member or any other person whom it deems fit to ascertain whether there is any necessity or not to pass an identity protection order. (2)During the course of hearing of the application, the identity of the witness shall not be revealed to any other person. Media shall also not have right for its publication. Thereafter the competent authority may dispose of the application as per material avndable on the record. (3)On passing the order for concealment of identity of witness dy the Competent Authority, said order shalt be implemented by the Witness -Protection Cell bycoordinating with all concerned agencies. (1)The Competent Authority/Deparfuent/Officer Of Witness Protection Cell/ SSP/S.H.O./lawyers from both sides and other concerned employees shall maintain full confidentiality in this regard and shall ensure that under no circumstance, any record, dcoument or information qua the proceedings underthis scheme shall be shared in any manner except the written order of Trial Court/ Appellate Court. (2)All the records pertaining to prceeedings under this scheme shall be preserved till such time the related trial or Appeal thereof is pending before a cout of law. After three years of disposal of the last cout proceedings, the hard copy of the record may be weeded out by the Cbmpetent Authorityafter preserving the scanned soft copies of the same. (1)The state Government may, by notification, make rules to carry out the provisions of this Act. (2)Every rule made under this section shall, as soon as may be after it is made, be laid before the state legislature