Section 12 in The Maharashtra Witness Protection and Security Act, 2017
12. Measures that may be taken by Court.
- Subject to the provisions of the Code of Criminal Procedure, 1973 (2 of 1974) and the Indian Evidence Act, 1872 (1 of 1872), if the Court is satisfied that, it is necessary in the interest of protection of the witness, the Court may take the following measures,-(a)holding the proceedings of the case at the place and the time to be decided by the Court;(b)recording of evidence of the protected witnesses via video-link or by any other mode;(c)avoiding to mention the names and addresses of the witnesses in its orders and judgments or in any other record of a case accessible to public;(d)the case in which the protection to the witnesses is granted or extended, the Court may order that all or any proceeding pending before such Court, shall not be published or telecast in any manner.
