ICJS

ICJS

Judicial domain bika IT hman hi chu Supreme Court of Indiae-Committee ten ‘National Policy and Action Plan for Implementation of ICT in the Indian Judiciary’ an buatsaih lai khan a ni a. ICJS hi e-Committee te hmalakna pawimawh tak data leh information tluang taka Criminal justice system banpui pawimawh tak tak courts, police, jail leh forensic science laboratories ten a platform khatahna an thawh ho theihna atana duan a ni.

ICJS platform atang hian FIR metadata leh chargesheette HighCourt leh subordinate court te an hmu thei a. FIR, Case Diary leh Chargesheette PDF format in Court hman tangkai atan police lamin an Io dah lut a. Chubakah e-Committee hian data leh metadata standardize dan turte buaipuiin data validate theih dan te, acknowledgement, user identification/access leh technical infrastructure siam chhuaha electronic records hmanga rei tak vawn zui te a buaipui bawk.

ICJS hi State hrang hranga tang kai taka hman a nih theih nan HighCourt te chu IPS Officer, data integrate kawnga nasa taka hmala thei tur ruai tura thurawn pek an ni. High Court te hi Nodal Officer pakhat, Police ho mai ni lo State sawrkara Department pawimawh tak tak Provident Fund Organisation, Forest Department, Municipal Authorities, Labour Welfare Boards,Town Planning Authorities, Food and Drug Administration te pawh ICJS a te lan ni tih tichiangtu tur ruaitura hrilh an ni bawk.

ICJS platform hi thubuai leh court management atan thubuai chungchanga thil pawimawh a tul huna kan hmuh theihna hmanraw pawimawh tak a nih avangin atang kaia. Judicial Order leh summon te ahun taka dawn anih theih nan a tangkai bawk. ICJS hi criminal justice system hnathawhna atan hmasawnna mellung pawimawh tak ani.