Section 20 in The Karnataka Control Of Organized Crimes Acts, 2000.
20. Protection of witness, -
(1)Notwithstanding anything contained in the Code the proceedings under this Act may be held in camera, if the Special Court so desires.(2)A Special Court may on an application made by a witness in any proceeding before it or by the Public Prosecutor in relation to such witness or on its own motion, take such measures as it deems fit for keeping the identity and address of any witness secret.(3)In particular and without prejudice to the generality of the provisions of sub-section (2), the measures, which a Special Court may take under that sub-section, may include;(a)The holding of the proceedings at a place to be decided by the Special Court;(b)The avoiding of the mention of the names and address of the witness in its orders or Judgements or in any records of the case accessible to public;(c)The issuing of any directions for securing the identity and addresses of the witnesses are not disclosed.(d)That it is in the public interest to order that all or any of the proceedings pending before such a Court shall not be published in any manner.(4)Any person who contravenes any direction issued under sub-section (3) shall be punishable with imprisonment for a term, which may extend to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.
