Section 11 in The Uttar Pradesh Gangsters And Anti-Social Activities (Prevention) Act, 1986
11. Protection of witnesses
(1)Notwithstanding anything contained in the Code all proceedings before a Court trying an offence under this Act shall be conducted in camera:Provided that where the Public Prosecutor so applies, any proceedings or part thereof may be held in open court.(2)Such Court may, on an application made by a witness in any proceedings before it or by the Public Prosecutor in relation to such witnesses or on its own motion, take such measures as it deems fit for keeping the identity and address of the witness secret.(3)In particular and without prejudice to the generality of the provisions of sub-section (2), the measures which such Court may take under that subsection may include--(a)the avoiding of the mention of the names and addresses of the witnesses in its orders or judgment or in any records of the case accessible to public;(b)the issuing of any directions for securing that the identity and addresses of the witnesses are not disclosed.(4)Any person who contravenes any direction issued under sub-section (3) shall be punishable with imprisonment for a term which may extend to one year and with fine which may extend to one thousand rupees.
