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VULNERABLE WITNESS DEPOSITION CENTERS (VWDC)
With the objective of ensuring a safe and conducive environment for recording the
evidence of Vulnerable Witnesses in the light of the directions issued by the Supreme Court of
India in Smruti Tukaram Badade Vs. State of Maharashtra & Anr. in Miscellaneous Application
No.1852 of 2019 in Criminal Appeal No.1101 of 2019, the High Court of A.P., formulated the
Guidelines for Recording of Evidence of Vulnerable Witnesses.
Here are some pictures of VWDC established in the District Judiciary of A.P.
Anantapuramu
Hindupur Rayadurg
Principal District Court Complex, Rajamahendravaram (District Head Quarter)
High Court of Andhra Pradesh 132
