Other Technological achievements

1. Details of modules developed as periphery, the functionalities involved and the features desired for integrating with CIS and other e-Court services.

Details of module developed at periphery:-
For the High Court

Sr. No.	Module Name	Features / functionalities involved	Manual
1	CMIS Software	The integration of Database of High Court of M.P. principal Seat Jabalpur and its Benches Indore and Gwalior has been completed and newly integrated CMIS software is functional from 05th October, 2017. The deployment of new database and software of Case Management Information System (CMIS) of High Court of M.P., Jabalpur and its Benches at Indore and Gwalior has been carried on centrally on the latest state of the art high capacity servers at Jabalpur. This is helping in instant availability of information at Central location Jabalpur. The use of CIMS Core software is going on in the High Court of Madhya Pradesh for information regarding case status, cause list and Judgment / order etc. In order to meet the ever increasing demand for listing of cases for hearing, considering the available working Judges strength, streamlining the listing procedure, better court case management, ensuring timely disposal, transparency, accountability, consistency, make the process litigant and lawyer’s friendly and to subserve the aspirations of the stakeholders, scheme for rationalization of listing of cases before the Benches of the High Court of M.P was conceptualized and introduced at High Court of Madhya Pradesh, Jabalpur.
2	Listing	Listing Policy facilitates monitoring of any case from the date of its filing till its disposal. The information collated is accurate and can be accessed by the public on our official website (www.mphc.gov.in) and Kiosks installed at various places in the High Court premises at Jabalpur, Gwalior and Indore as well as in District and Tehsil Court premises.	Manual
3	Scanning & Digitization	In view of the E-environment it was decided to digitize the entire record of the High Court. As a result, framing of Rules for digitization and elimination of such record became inevitable. The Digitization & Elimination of Records Rules has been framed by the High Court. Elimination of Digitized records is carried out, in accordance with the rules, by a dedicated team. All freshly filed cases are scanned at Filing Centre itself and after digitally signing; the documents are uploaded on Server of the High Court This is a prelude to a paper-less Court (E-Courts). In-house software deployed to perform scanning, cleaning and indexing. indexing of scanned record done in-house by contractual employees of High Court Searchable “PDF-A” is generated from cleaned tiff file in-house using multipage tiff editor (Licensed). Processing of tiff file and their storage & retrival done in-house.	Manual
4	E-Filling	In the CMIS Software of the High Court the facility of e-filing is available since 2015, but it was rarely used by the advocates, after lockdown due to COVID-19 further guidelines were issued on 16th April, 2020 from that date this facility is effectively being used by the advocates. Apart from the e-filing the facility of e-mail in official-ID was made available to the advocates and the parties for placing their urgent matters, now, e-mail facility has been withdrawn and e-filing system is working effectively. The e-filing rule has been published on 06-06-2020.	Manual
5	Online E-Court Fees	Online e-Court Fee Module has started for making e-payment of Court Fees and other related fees. E-Court Fee Module is operational from 15thDecember, 2017. Total amount paid using online payment method in various financial aspects includes court fees for High Court, online copying, online RTI etc. Installation of near about 14 Point of Sale (POS) Machines at the High Court and Bench at Indore and Gwalior has been completed for making online payment of Court Fees.	Manual
6	Other Online Payments / Sundry Deposit	E-payment of Court Fees in the High Court has already commenced. Also, the online payment of various deposits, court fees is made through M.P. Online KIOSK centers. Also, the facility for making online payment pertaining to court fees, RTI application, copying and other deposits is available with the website of the High Court and State Treasury Department. Vide notification no. 27/17 dated 01.09.2017, the payment of Court Fees by electronic Means was implemented and concerning section 25, 27a and 27aa were amended. In the High Court of the Madhya Pradesh online Court Fees are paid either through net banking or POS machines made available by the Banks at filing centers of the High Court. Facility of Sundry deposit has been started online in the state of Madhya Pradesh through portal of State Finance Department / Cyber Treasury.
7	DDMS	Development of Document Management System Software for file tracking and compliance of Orders
8	ILR (Indian Law Report) Software	The Software Concern to the ILR (Indian Law Report) consists of the various method of searching the judgment marked by Hon’ble Judge of High Court of Madhya Pradesh. We can search the Judgment / Orders with ILR, Topic, Head note case No., Judge Name, party name or advance text search.	Manual
9	MPSJA Journal	In house Software has been developed for publication of bi-monthly Journal of State Judicial Academy. This is also available through Login ID to all the Judicial Officers of the State in online mode.	Manual
10	EIS (Employees Information System )	Information related to service record of all the Employees of the High Court including posting details, leave details etc. is available online with the help software	Manual
11	RTI (Right to Information) Software	Implementation of Online Right to Information (RTI). The online portal is developed with the help of which an applicant who desires to obtain any information under the RTI Act can make a request through this web Portal / offline to the High Court of Madhya Pradesh. Every application shall be made for one particular Information. No RTI fee is required to be paid by any citizen who is below poverty line as per High Court of Madhya Pradesh (Right to Information) Rule, 2006.	Manual
12	E-meetings	E-meetings: e-paper books of the meetings are provided to the respective committees through website of the High Court	Manual
13	e-Mail Module	Facility of auto-generated SMS/E-mails services that are sent to the registered mobile number /email address of the Advocate and/or litigant intimating default if any, filing and listing of the cases. Automatic email notification regarding disposal of cases by the High Court to District Courts. Also, directions of the High Court are automatically sent to the District Courts for compliance via e-mail.
14	e-Memo System	The e-Memo System is implemented in the Judicial Section of the High Court. The memo are digitally signed and forwarded to the concerned users on their respective e-mail ID’s. Log-in ID and password provided to All Superintendent of Police to track the memo/summons/Non-Bailable warrant issued by the High Court and their service report.	Manual
15	E-Copying Module	Online certified copy facility has been started at High Court of Madhya Pradesh, Jabalpur and its Bench at Indore and Gwalior.	Manual
16	Exam Counseling Software	Online Exam Counseling Module has been developed in order to provide facility of online counseling	Manual
17	Bill Management System	Bill Management System for managing bills pertaining to purchase of various articles
18	SMS	SMS services regarding registration of cases, case status, registration of copying and its status are available for litigants and advocates.
19	E-Cause List	E-Cause list are sent to the registered e-mail address of the advocates/litigants. Also the facility of tentative cause list is available for Litigants and Advocates
20	E-Office for Advocates	Advocates are allowed to create a login ID &password on the official website of the High Court for their cases registered in the High Court. As a result, the current status of their cases is accessible to them. Also, the facility to download the scanned paper book is provided to the Advocates.	Manual
21	E-Paper Book	Real time transmission of scanned data / E-paper book to the Office of Advocate General and all Government Department. Real time transmission of scanned data / E-paper book to the Office of Advocate General and all Government Department	Manual
22	Mobile Application	Litigants and Advocates can access case status including Judgment/ Orders case wise on their mobile sets. The mobile application is compatible with both Android OS and Apple iOS operating system The mobile app can be downloaded and used for viewing of E-Display Board, Judgment / orders, Case Status, Cause List, Copying, Caveat, Defects / Defaults, My Diary, Free text search etc.	Manual
23	Digital Display System	Digital Display System for display of case status at High Court, Jabalpur and its Benches at Indore and Gwalior has been installed in order to provide the facility case information to all stake holders. Latest State of the art LED based Digital Display System has been installed within the premises of the High Court through which display of cases is running.	Manual
24	Digital Signing	Digital signing of interim order’s, final orders and judgment and the availability of same on intranet and website of the High Court. Also, instantly availability of Digital Signed order’s / Judgments at copying section for delivery of the certified copy as and when required.
25	KIOSK Software	Facility of information KIOSK centers within Court premises in order to provide various services to Litigants and Advocates. The Advocates and public for information of the cases, Copying. Touch Screen Information KIOSK Machines has been provided to Bar Association of the High Court.	Manual
26	Copying Section Software	Instant availability of Digital Signed order’s / Judgments at copying section for delivery of the certified copy as and when required	Manual
27	Facility to Government Departments	Facility to Government Departments /Organizations to view Petition Copy, Judgment / orders and other relevant data though login ID & Password provided in the website of the High Court.	Manual
28	ACR Module	Online availability of Annual Confidential Reports to all Judicial Officers though login ID & Password.	Manual
29	Inventory Management Software	Inventory Management Software for purchasing of any electronic articles at the High Court of Madhya Pradesh for managing the warranty and auction process smoothly.	Manual
30	Biometrics Attendance Monitoring System	The installation of “Biometrics Attendance Monitoring and Management System” at High Courts of Madhya Pradesh has been completed.
31	Digital Signatures	The usages of bulk Digital Signature has been implemented in the High Court of Madhya Pradesh for digital signing of the files /scanned documents and Judgments / Orders. The digital signing of the documents by the Registry Officers and Section Officers of the High Court has commenced. Also, the Digital signing of Judgments / Orders by the respective PA/PS/Steno of the Court rooms is in practice.	Manual
32	Virtual Work Module	The High Court of Madhya Pradesh has developed Software for the staff to create virtual work cut out for them on day to basis, which has reduced their work-load and optimized efficiency level.
33	Other Internal Software	Internal Software is designed for High Court of M.P. to generate real time information and includes break up of nature of cases and disposed off cases nature wise, Court wise/ Judge wise. This facilitates analytical study and to focus on priority areas and preparation of Roster to make it efficient and quality time disposal.
34	Project of Pagination	Project of Pagination has been implemented in order to ensure that pleadings filed by different parties in a pending cases should conform the pagination of the court file and that the pagination should not be duplicated by different respondents.	Manual
35	Online Certified Copy	Online certified copy facility has been started at High Court of Madhya Pradesh, Jabalpur and its Bench at Indore and Gwalior.	Manual
36	Web Service	Bilingual Official Website of the High Court, District Courts has been developed. Also, the website of Family Courts and State Judicial Academy has been developed by the High Court team. This dynamic websites with real-time data has been deployed at Madhya Pradesh State Data Center, Bhopal on High end Servers. The High Court of Madhya Pradesh has purchased 04 numbers of State of the Art latest Servers for hosting and running the website of the High Court, District Courts, Family Courts and Madhya Pradesh State Judicial Academy Jabalpur. Advance Search option in website module like Caveat, Copying, Case Status, Judgment / Orders etc. In the advance judgment search module, the facility of free text search has also been provided
37	Online Module for Virtual Hearing	Online software for virtual hearing has been developed at High Court of Madhya Pradesh, Jabalpur
38	E – committee Website Updation	E – committee Website Updation under the guidance of Supreme Court of India	Manual

For Subordinate Courts/District Judiciary:-

Sr. No.	Module Name	Features / functionalities involved	Manual
1	Copying	All Orders / Judgments / Scanned Files are available for providing certified copy facility at District Courts and Tehsil Courts. The status to issue the copying along with delivery available on the enquiry counter as well as unmanned touch screen information on the Kiosk machine, further the information is available on the District Court Website also. The end user is required to enter Copying ID Number, to check the status.	Manual
2	Talwana	Implementation of Centralized process Generation software. The main advantage of this software is that whole process shall be handled by 4-5 staff member only with respect to one process writer to each court. The status to issue the process along with delivery available on the enquiry counter as well as unmanned touch screen information on the Kiosk machine, which is deliver to the District Court. Further the information is available on the District Court Website also. the end user is required to enter talwana ID Number, to check the status. the work of the process writer to prepare the process is completely computerized
3	Record Room	Periphery software of District Court Record Room entry for obtaining details of Disposal cases of all district and subordinate courts which are available with order details with various type of search options in this module.
4	Malkhana Software	Facility of Malkhana Software at District and Tehsil Courts in the state of M.P. in order to facilitate the entries of properties and linking with CIS software.	Redesign in 2021
5	Cause List	Facility of Online Cause list and the same is sent to the registered e-mail address
6	E-Copying Module	All Orders / Judgments / Scanned Files are available for providing certified copy.	Manual
7	Web Service / Application	Integration of investing officer’s database through web service with the District Courts database. Bilingual Official Website of the High Court, District Courts has been developed. Also, the website of Family Courts and State Judicial Academy has been developed by the High Court team. This dynamic websites with real-time data has been deployed at Madhya Pradesh State Data Center, Bhopal on High end Servers. The High Court of Madhya Pradesh has purchased 04 numbers of State of the Art latest Servers for hosting and running the website of the High Court, District Courts, Family Courts & Madhya Pradesh State Judicial Academy Jabalpur. Advance Search option in website module like Caveat, Copying, Case Status, Judgment / Orders etc. In the advance judgment search module, the facility of free text search has also been provided
8	e-Court Fee	Litigants / Advocates can pay e-Court fee online and print e-court fee receipt from the convenience of their office	Manual
9	Website Module	Advance Search Option in website module like Caveat, Copying, Case Status, Judgment / Orders etc. Bilingual Official Website of the High Court, District Courts has been developed. Also, the website of Family Courts and State Judicial Academy has been developed by the High Court team. The monthly statement of the District Courts is available in the website of the High Court.
10	e-mail	Automatic email notification of disposal of cases to District Courts.
11	Scanned / Digitized	Digitally signing of scanned / digitized data of fresh filed cases, pending cases and old disposed of cases at District Court Jabalpur on pilot basis. The digitization of Court records of District Judiciary has been initiated in phased as per details given below:- Phase-1- Indore, Jabalpur, Bhopal, Gwalior, Chhindwara, Damoh, Katni, Rajgarh, Rewa, Sagar, Satna, Ujjain, Umaria Tehsil Court, Khachrod of District Ujjain. Phase-2- Ratlam, Datia, Shivpuri, Sidhi, Shajapur, Mandleshwar, Mandla, Chhatarpur, Panna, Raisen, Tehsil Mhow. Phase-3-Bhind, Morena, Guna, Sehore, Burhanpur, Jhabua, Khandwa, Tikamgarh, Dewas, Mandsaur and Alirajpur.
12	Inventory Management Software	Inventory Management Software for purchasing of any electronic articles at the High Court of Madhya Pradesh for managing the warranty and auction process smoothly.	Manual
13	Online E-Court Fees	Online Court Fee Module has started for making e-payment of Court Fees and other related fees. Installation of near about 286 Point of Sale (POS) Machines at the District Courts and Tehsil Courts has been completed for making online payment of Court Fees in the State of Madhya Pradesh. Facility of Sundry deposit has been started online in the state of Madhya Pradesh through portal of State Finance Department / Cyber Treasury.
14	Other Online Payments	E-payment of Court Fees in the District Courts has already commenced. The payment of compensation to the victims of Motor Accident Claim Cases and Land Acquisition Cases may be directly credited into the bank account of concerned party. Also, the online payment of various deposits, court fees is made through M.P. Online KIOSK centers. Also, the facility for making online payment pertaining to court fees, RTI application, copying and other deposits is available with the website of the High Court and State Treasury Department. Vide notification no. 27/17 dated 01.09.2017, the payment of Court Fees by electronic Means was implemented and concerning section 25, 27a and 27aa were amended. In the High Court as well as Subordinate Courts of the Madhya Pradesh online Court Fees are paid either through net banking or POS machines made available by the Banks at filing centers of the District Courts.
15	e-Memo System	The e-Memo System is implemented in the Judicial Section of the High Court. The memo are digitally signed and forwarded to the concerned users on their respective e-mail ID’s. Log-in ID and password provided to All Superintendent of Police to track the memo/summons/Non-Bailable warrant issued by the High Court and their service report.
16	SMS/E-mails Services	Facility of auto-generated SMS/E-mails services that are sent to the registered mobile number /email address of the Advocate and/or litigant intimating default if any, filing and listing of the cases.
17	Case Status	Litigants and Advocates can access case status including Judgments/ Order case wise on their mobile sets. An Android application is provided on the official website, which can be downloaded and used for viewing of case status. Similar facility has been provided on Digital Display Boards and Kiosks installed in the Court premises. Citizen centric facilities such as Centralized Filing Centers, Digital Display System / Panels and touch screen based Information Kiosks Machine in each Court Complex. The District Court has its own case information system and daily order / Judgment are uploaded in the website.
18	Digital Signing	Digital signing of orders and judgment and the availability of same on intranet and website of the High Court/ District Court.
19	Monitoring System	The installation of “Biometrics Attendance Monitoring and Management System” at all the District and Tehsil Courts in the State of Madhya Pradesh has been completed.
20	Digital Signatures	The usages of bulk Digital Signature has been implemented at the District Courts

2. Deficiencies and difficulties experienced in CIS and e-Court services and suggested solutions to overcome them.
High Court of Madhya Pradesh : –
No Deficiencies and difficulties experienced in CIS, The High Court of Madhya Pradesh is using its Core CIMS for Case Status, Cause List, Judgments / Orders and other related processes.
The integration of Database of High Court of M.P., Principal Seat Jabalpur and its Benches Indore and Gwalior has been completed and newly integrated CMIS software is functional from 05th October, 2017.
The deployment of new database and software of Case Management Information System (CMIS) of High Court of M.P., Jabalpur and its Benches at Indore and Gwalior has been carried on centrally on the latest state of the art high capacity servers at Jabalpur. This is helping in instant availability of information at Central location Jabalpur.

For Subordinate Courts/District Judiciary:-
The following Deficiencies are there in CIS software

The District Courts CIS 3.2 software should have centralized database in place of distributed database at District level and Tehsil level.
To make real time data available at NJDG, so that real time case status shown to the litigants.

Various Development / Implementation

Development of Document Management System Software for file tracking and compliance of Orders.
Implementation of ILR software.
Implementation of MPSJA Journal.
Implementation of Employees Information System of High Court.
Implementation of Online Right to Information (RTI).
Development of Data Centre for the High Court & Subordinates Courts.
Development of Facilitation Counter.
Centralized Filing & Service Centre.
Web portal www.mphc.gov.in
e-Mail delivery System.
Implementation & Development of e-Memo System.
Integration of ICJS (Integrated Criminal Justice System) is completed at District Courts in the State of Madhya Pradesh.
Facility of auto-generated SMS/E-mails services that are sent to the registered mobile number /email address of the Advocate and/or litigant intimating default if any, filing and listing of the cases.
SMS services regarding registration of cases, case status, registration of copying and its status are available for litigants and advocates.
E-Cause list are sent to the registered e-mail address of the advocates/litigants. Also the facility of tentative cause list is available for Litigants and Advocates.
E-Office for Advocates – Advocates are allowed to create a login ID &password on the official website of the High Court for their cases registered in the High Court. As a result, the current status of their cases is accessible to them. Also, the facility to download the scanned paper book is provided to the Advocates.
Real time transmission of scanned data / E-paper book to the Office of Advocate General and all Government Department.
As soon as certified copy is ready, SMS is sent to the applicant.
Similar SMS facility is provided regarding cost estimates on preparation of Paper Book.
Litigants and Advocates can access case status including Judgments/ Order case wise on their mobile sets. An Android application is provided on the official website, which can be downloaded and used for viewing of case status. Similar facility has been provided on Digital Display Boards and Kiosks installed in the Court premises.
Latest State of the art LED Based Display System has been installed within the premises of the High Court.
Integration of Investigating officer’s database maintained in Crime and Criminal Tracking Networks System of Police Department (CCTNS) with the database of the District and Tehsil Courts.
Digital signing of interim order’s, final orders and judgment and the availability of same on intranet and website of the High Court.
From 01-11-2017 to 31-03-2022 total 20,15,696 numbers of digitally signed Judgments/ Orders of the High Court were uploaded in the website of the High Court of Madhya Pradesh, Jabalpur.
From 01-01-2022 to 31-03-2022 total 1,46,797 numbers of digitally signed Judgments/ Orders/ Daily Orders of the High Court were uploaded in the website of the High Court of Madhya Pradesh, Jabalpur.
Computer hardware and peripherals have been provided to the Bar Association at Jabalpur for e-awareness and for conduct of video conferencing.
Latest Touch Screen Information KIOSK Machines has been provided to Bar Association of the High Court.
E-meetings: e-paper books of the meetings are provided to the respective committees through website of the High Court.
Refinement of search of cases arising from same Crime number and listing after connecting them with other.
Instant availability of Digital Signed order’s / Judgments at copying section for delivery of the certified copy as and when required.
Automatic email notification regarding disposal of cases by the High Court to District Courts. Also, directions of the High Court are automatically sent to the District Courts for compliance via e-mail.
E-Auction services for disposal of old used / obsolete items.
Facility to Government Departments /Organizations to view Petition Copy, Judgment / orders and other relevant data though login ID & Password provided in the website of the High Court.
Log-in ID and password provided to All Superintendent of Police to track the memo/summons/Non-Bailable warrant issued by the High Court and their service report.
Online availability of Annual Confidential Reports to all Judicial Officers.
Inventory Management Software for purchasing of any electronic articles at the High Court and Subordinate Courts of Madhya Pradesh for managing the warranty and auction process smoothly.
Case Information System NC 3.2 Pune Version (CIS NC 3.2 Pune Version) has been developed by NIC for case Management in the Subordinate Courts of Madhya Pradesh (Court Complexes 208/208).
Computerization of all Courts in the MP (Court Complexes 208/208).
Citizen centric facilities such as Centralized Filing Centers, Digital Display System / Panels and touch screen based Information Kiosks Machine in each Court Complex.
The District Court has its own case information system and daily order / Judgment are uploaded in the website.
The monthly statement of the District Courts is available in the website of the High Court.
Computerization of State Judicial Academies, District Legal Service Authorities.
Creating a Court Management System through digitization, document management, Judicial Knowledge Management and learning tools management.
The 216 touch screen Information KIOSK machines are provided at all Jails/Sub Jails in the State by the High Court in order to facilitate Jail inmates and other duty holders.
Facility of information KIOSK centers within Court premises in order to provide various services to Litigants and Advocates.
The 1,481 number of Display Panels has been provided at District Courts and Tehsil Courts in the State of Madhya Pradesh in order to display the information pertaining to case number and status for Litigants and other duty holders.
Online certified copy facility has been started at High Court of Madhya Pradesh, Jabalpur and its Bench at Indore and Gwalior.

Biometric Attendance & Monitoring System :-

The installation of “Biometrics Attendance Monitoring and Management System” at all the District and Tehsil Courts in the State of Madhya Pradesh has been completed.

Implementation of Digital Signatures:-

The usages of bulk Digital Signature has been implemented in the High Court of Madhya Pradesh for digital signing of the files /scanned documents and Judgments / Orders. The digital signing of the documents by the Registry Officers and Section Officers of the High Court has commenced. Also, the Digital signing of Judgments / Orders by the respective PA/PS/Steno of the Court rooms is in practice.
The purchase and installation of 50 numbers of machines at District Courts and 153 numbers of electronic franking machines for the Tehsil Courts in the State of Madhya Pradesh has been completed.
Also, high capacity Servers and Storage Devices (SAN & NAS) has been procured by the High Court in order to take care of digitized records of High Court and District Courts in the State of M.P. and the same has been installed in the Server Room of the High Court.
Mirroring of database has been done at State Data Centre, Bhopal, High Court of M.P, Bench at Indore and Gwalior for proper backup of database.
Internet Lease Line Connectivity of 500 MBPS has been installed at Principal Seat at Jabalpur which is being used mainly for Video Conferencing and internet sharing within High Court premises. Also, on this 500 MBPS line all primary web servers, database server and NJDG connectivity is maintained.
There is also connection of 100 MBPS leased line for inter transfer of data between the IT Center of the High Court at Jabalpur and State Data Centre, Bhopal.
Upgradation of internet lease line to 200 MBPS from 100 MBPS at High Court of M.P., Bench at Indore and Gwalior for better network connectivity.
Digital Multifunction Copier Machines has been provided to all the District and Tehsil Court Complexes. After their installation, the work of copying section has been expedited. The regular process is adopted by the High Court for the replacement/upgrading of the Multifunction Machines at regular intervals as per requirements.
2101 number of LAN points have been installed from 1st January, 2022 to 31st December, 2022 at District Judiciary. During last five years the number of LAN points made at District Courts is as under:-

Year	LAN Points
2017	2986
2018	3772
2019	2867
2020	1349
2021	1522
2022	2101
Total	14597

Recently 1281 numbers of Laptops has been purchase by the High Court and distributed to the Judicial Officers in the State of Madhya Pradesh.

Hi-Tech Security Setup/CCTV Cameras:-

In the District Courts, the Installation of CCTV cameras in the pilot phase has been completed at District Court of Ujjain and Katni. At both the places the CCTV cameras are functional. For the remaining 208 locations, the detailed project report (DPR) has been prepared and the tenders are finalized. The work regarding the installation of CCTV cameras at 208 locations shall be completed in three phases within a period of 24-36 months.
Latest state of the art Audio Video system along with VC facility has been installed in the conference room, auditorium and class rooms in order to beam live lectures / meetings to persons who are sitting at different locations.
Latest state of the art Public Address System. Hi-tech Electronic Private Automatic Branch Exchange has been installed for easy communication with the respective persons / duty holders within same campus
State of the Art Computer Lab has been established at Judicial Academy.
CCTV camera system has been installed in the Academy.
High speed Local Area Network (LAN) has been made available in the Academy.
CIS 3.2 Version has been implemented in District Courts in the State of Madhya Pradesh.

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