e-Initiative District Judiciary Karnataka

Implementation of CIS NC3.0

eFiling

e-Pay

As filing of case is online, payment for the purpose of depositing various types of fees in the court is made available through online mode. Website URL: https://pay.ecourts.gov.in is developed for this purpose which has the options like Court Fee, Judicial Deposit, Fine and Penalty. ePay Portal is integrated with Online Receipts Portal of the respective State treasuries (e.g., GRAS, eGRAS, Khajane-II) for online Payment of Court Fee. To avail this facility, the payer is required to have a net-banking account, Debit/Credit card with any of the banks listed by the respective State Government portals. Facility of Payment across the Bank Counter is also made available (with limited Banks) for those who do not have net banking account. This is a 24X7 facility and citizen can make the payment any time of the day. Online filling of single challan form facilitates minimum details of the challan to be filled. Challan generated from ePay portal is to be submitted by the litigant/advocate in the court along with the case filed. The challan is verified in the court by using CIS Software so that the same challan is not used again for any other purpose. Integration of Khajane-II with ePay portal is under process for Commercial Court establishment.

National Service and Tracking of Electronic Processes (NSTEP)

National Service and Tracking of Electronic Processes (NSTEP) is an Android OS APP developed for service and delivery of Court Processes. CIS (Case Information System) application provides facility to generate electronic processes in PDF format. Once the electronic processes are generated, process admin of the respective court will assign the delivery of processes to Bailiffs. Bailiffs use this facility for delivery of processes.

NSTEP will lead to secured auto generation of processes with unique QR Code through CIS, publishing processes on portal and transmission of processes to other court complexes. It also facilitates GPS tracking, obtaining photograph and on screen signature.

The service will empower litigants with real time information relating to status of service of process and will entail litigants to take immediate follow up action which will reduce delays.

In Karnataka NSTEP is implemented in all the districts.

Inter operable Criminal Justice System (ICJS)

The Interoperable Criminal Justice System (ICJS) has been introduced to facilitate speedy justice through data-exchange between the courts, police, prosecution, prison, Women and Child Dept., and the forensic labs.

ICJS primarily seeks to offer an online Integrated Management Information System by inter-linking data from courts, police, prisons and forensic laboratories for improving the justice delivery system. Under this, all stakeholders would have online and instant access to data available in different software applications, thereby reducing the time normally consumed in manual exchange of documents or information amongst related departments. On the whole, it is envisioned to ensure speedy delivery of justice to the common man by interlinking the related justice delivery systems and augment the quality of investigation. Some of its other objectives include the removal of exchanging paper-based information amongst the stakeholders and utilization of digitized data of other domains directly in individual applications.

In Karnataka, ICJS is implemented in all districts.

Virtual Court for Traffic Challan Cases

Concept of Virtual Court : Virtual Court is a concept aimed at eliminating presence of litigant or lawyer in the court and adjudication of the case online for the offences under Motor Vehicle Act (Traffic Challan Cases) and petty offences where summons can be issued under Section 206. It virtually facilitates online participation of violators and allows them to plead guilty and to pay fines online.

The modality of Virtual Court :

• The e-Challan generated by the traffic police are consumed at Virtual Court Web-portal.

• There will be a Virtual Court presided by Virtual Judge who would receive traffic challans generated by the concerned traffic police.

• Virtual Judge verifies the traffic challans and determines the quantum of fine depending upon the nature of offence committed.

• Ultimately impose fine keeping open the option to the violator either to plead guilty and Pay fine OR to contest the case.

• The Challan and fine details are transmitted to the violator through SMS to the mobile number captured by the traffic police.

• On Virtual Court web portal one can pay the imposed fine.

In Karnataka, Virtual Court for traffic challan cases is implemented in 6 Metropolitan Magistrate Courts covering Bangalore City Juridiction.

eSeva Kendra

• Serves the common litigant as a one stop centre for all Court related needs.

• Help the litigants in accessing the relevant information and shall also render other help in physical form.

• 2 eSeva Kendra are set up at City Civil Court Bengaluru , Bangalore Rural District and Session Court  respectively.

• e-Seva Kendras also setup at Dharwad and Kalaburgi Bench of High Court of Karnataka.

NJDG [National Judicial Data Grid]

The aim of the eCourts Project is to leverage Information Technology for making case handling more efficient and for better court management; achieved through universal computerization of courts connected to the NJDG, which provides case data for all courts through a web portal in almost real-time basis, with a dashboard and drill down facility to reach the case details in each case.

 This data is also essential for Judicial Impact A ssessment for budgetary planning purposes, such as for future increase in the number of courts, judges, staff, and related infrastructure.

Migration to cloud

As a part of Phase II of eCourts project, Cloud CIS is started in Karnataka. With directions of eCommittee, testing cloud server is setup for Karnataka at VM servers of NDC. On pilot basis, Ramanagar District CIS data is tested on cloud version of CIS i.e., Cloud CIS 1.0.

SMS and eMail Service

In SMS push service, alert messages are sent to mobile numbers of Advocates and Litigants at various stages of case viz., When a case is Filed, Registered, Listed before Court and  Disposed etc.

Using SMS Pull Service, anybody can send CNR number to 9766899899 and in response, the case status is obtained.

Similar case status data and Judgment/Order data is sent through eMail service to the concerned advocates and litigants.

Integration with Bhoomi Land Records

As a part of EODB [Ease of Doing Business] CIS is integrated on pilot basis with Bhoomi Land Records in two loction which allows to get the details of land under litigation. Survey number from Bhoomi application is linked to Case Registration number in CIS through API.

From Bhoomi : For a given Survey number, API is called from Bhoomi that lists Hissa no., Land record no., Area extent and Owner details.

From CIS : Case Registration no., CNR no., Date of registration, Court name, Nature of Case and Party details will be shared. Further details like Case proceedings date, Date of disposal and Judgment / Order are fetched from Bharat API.

District Court Website

One of the citizen centric services under e-Courts project is web hosting of case status over the internet / website. In this regard, separate district portal has been designed for each district. Each District Court Website contains information about the Courts, Judges and Case Status etc. To manage the District Court website, Content Management Committee is constituted under the Chairmanship of Principal District and Session Judges of respective Districts.

Dedicated website for Commercial Courts

As a part of Ease of Doing Business,  a dedicated website for Commercial Courts is launched to showcase the contents of Commercial Court establishments, progress of such Commercial courts and also to place the Judicial Statistics  on Commercial Disputes in real time on public domain.

Touch Screen Kiosks

Touch screen kiosks are installed at various court complexes across the country. Litigants and advocates can view and obtain information relating to case status, cause lists and other important information relating to pending cases at these stations. Similarly, information can also be obtained from the judicial service centre established at each court complex.

Digitial Signature Tokens (Judicial Officer)

Digital Signature Certificates serves as a proof of identity which can be presented electronically. The DSC in Judiciary is used to digitally sign the Judgments/Orders that are uploaded to NJDG and for  e-Tender and e-Procurement.

Government Email ID (Judicial Officer)

aij.gov.in email Id are created to all Judicial Officers in support with ecommittee Supreme Court of India.

Hon’ble Judges email id’s are created at High Court on hck.gov.in domain.

Video Conference

Video Conferencing permits virtual interfacing of a Judge with Advocates, litigants and witnesses, holding of conferences, meetings, production of under-trial prisoners, etc. The under trial prisoners are produced before Court digitally through Audio-Video linkage. This would save a lot of time, cost and manpower resources in producing under trials to the court.

During the ongoing Covid-19 pandemic, video conferencing is the new normal & Indian courts have adopted video conferencing as a critical measure to continue the judiciary to work & to ensure the implementation of social distancing as a mandatory safety measure for all. Now, most of the courts don’t have in-person appearances and have started using video conferencing tools to facilitate and streamline the administration of justice.

Desktop VC : VC using All In One System . It is implemented throughout the State. VC Between District Court and Jail is also provided.

Digization of District Court Records

It is successfully implemented on pilot Basis at Small Cause Court Bangalore.

The number of disposed court records/files digitized is 24082  and pages are 259592 at Small Cause  Court, Bengaluru.

E-Training (Change Management)

Master Trainers : Training imparted from time to time as a capacity building to Judicial Officers, Court Staff, Technical Persons and Advocates.