Ki iingkashari bad ka COVID-19: Ban pyntreikam ia ki Jingbatai na ka bynta ka jingiaid ryntih ki kam Kashari

U Nongbishar ba don burom u D.Y. Chandrachud u la ai jingkren ha ka “World Bank” halor ka phang “The courts and COVID-19: Adopting solutions for Judicial efficiency”, ha ka 17 tarik u Jylliew snem 2020.

Ha kane ka jingkren u la iatai halor ka jingkloi ka iingkashari ban leh eiei ha kane ka jingpur stet ka khlam COVID-19 ha India. Ka iingkashari ba ha khlieh duh ka ri India (Supreme Court) ka la pynmih ia ka rai ban ym buh kyndon shuh ia ki jingkhein sngi (limitation period) ka la pynjlan ia ki interim order (ki hukum ban pynnehshipor) bad ki kyndon ai jamin (bail condition orders). Ki jingkdew lynti ban shim jingbishar lyngba ki Video conferencing, ki Standard Operating Producers (SOP) na ka bynta ban bishar ia ki mukotduma kiba kyrkieh, bad ka jingmudui lyngba ka e-Filing la wanrah bad pyntreikam ha ki iingkashari ban weng ia ki jingeh kiba mih na ka daw ka khlam. U la iatai ruh ia ki mawmer ka jingjop jong ka e-committee lyngba ka jingsdang pyntreikam jong ka, kiba kynthup:

• Ka jingpynmih Software kaba ai ia ka nongrim jong ki jingtip bad jingpyniaid kam ia ki mukotduma kaba la tip kum ka ‘Free and Open Source Software based information and Management system.
• Ki E-Service Center ha ki dwar jong ka iingkashari.
• Ki Vitrual Court na ka bynta ki petty traffic offences la plie pyrda kaba ailad ia ki nongpynkhein ain ba ki pdiang ia ki jingbakla da kaba siew online ia ka kuna ba la buh, ne ban iakhun ia ki mukotduma lada ki sngew ba ki khlem bakla.
• Ka jingpynmih ia ki ‘National Judicial Data Grid kum ka jinglumthup ia baroh ki jingtip ha ka ri kiba iadei bad ki mukotduma ba dang sah ne ba la dep ai rai ha baroh ki District, ki taluka court bad ki iingkashari High Court jong ka ri.
• Ka jingsdang ka GPS enabled Software application NSTEP ban iarap ha kaban pynbit pynbiang ia ka jingslem ban khot hajir.
• Ka jingpyndonkam ia ka Artificial Intelligence (AI) ban pynkylla ktien ia ki rai jong ka iingkashari Supreme Court, ban bud dien ia ki mukotduma kiba long kumjuh (repeated pattern) ki mukotduma kiba iadei bad ki check ba shah pynphai namar bym don pisa ha ki account (cheque bouncing) bad ban buddien ia ki jinglong jingman ki mukotduma.

U la ai jingmut ruh ba ka sorkar, kum ka mamla baheh ha ka jingtyngkhuh bad ki kam ain, ka lah ban pyndonkam ia ka AI ban don jingtip lypa ia kaei ka ban jia bad ban pynkhreh lypa ia ki jingiapynbeit.

Da kaba sot naka jingkren jong ka Susan Hood, Ka Chief Executive jong ka Majesty Court and Tribunal Services, jong ka Sorkar United Kingdom u ong “ki rukom pyniaid kam jong ngi kim dei ban long kiba rim kum ki tynrai jingmut jong ngi” Ki kor technology ki la pynkylla ia ki jingdonkam ban don markhmat, hakhmat ki iingbishar, Ngi donkam ban peit ne iohi ba ka kam ban pynioh ia ka hok longbriew manbriew, ka dei ban long ka kam shakri sha ki paid nongshong shnong ka ri. Da kaba buh hakhmat ia ki jingdonkam jong ka jingbishar ba biang nadongshadong, u la ong ba ka jingtreikam jong ki e-Court kan kyntiew ia ka hok, ha ka ban lah ban pynurlong da kaba buh bad shna ia kum kine ki application bad website kum ki shlem iarap na ka bynta ki nongpyndonkam.