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    video conferencing system

    Setting up of new video conferencing system at all District and Tehsil Courts from Court of District Judge to the Court of CJM / ACJMS / Railway Courts / Juvenile Justice Boards and Jails (Central Jails/ District Jails / Sub Jails)/ Hospitals (District/Civil):-

    • It is stated that on the basis of model rules for Video Conferencing for Courts forwarded by Hon’ble the Supreme Court, the rules “The High Court of Madhya Pradesh Video Conferencing and Audio-Visual Electronic Linkage Rules, 2020” for the High Court of Madhya Pradesh have been prepared and was notified on 19th June, 2020. VC RULES 

    • Further, for the Subordinate Courts of the Madhya Pradesh, vide gazettee notification dated 01.03.2019 “District Courts of Madhya Pradesh Video Conferencing Rules, 2018”has already been notified in the official gazette of the Madhya Pradesh. VC RULES 

    • Further, for the Subordinate Courts of the Madhya Pradesh, vide gazette notification dated: 20th November, 2020 “The District Courts of Madhya Pradesh Video Conferencing and Audio-Visual Electronic Linkage Rules, 2020” were notified in the official gazette of the Madhya Pradesh on 19th June, 2020. VC RULES 

    • From the funds of the State Government and e-Committee, 1,953 number of VC system has been purchased for all District and Tehsil Courts, Jails / Sub-Jails / District Hospitals / Railway Courts / Juvenile Justice Boards.

    • Till today the number of VC equipments that were supplied at District Court Complexes and Tehsil Court, Complexes, Jail / Sub-Jails/Hospitals/ JJB and Railway Courts :-

      S.No. Location/Site Total units provided
      1. District Hospitals 51
      2. Jails (Central/District/Women/Sub Jail) (Ist Phase) 325
      3. District & Tehsil Court Complexes (IInd Phase) 1191
      4. Family Court Complex (Principal Judge) 50
      5. Juvenile justice Board (CJ-I) 51
      6. Railway (CJ-I) 4
      7. District & Tehsil Court Complexes 193
      8. Civil Judge, Junior Division (JMFC) 88
      Total 1,953

    • At present all the District Court complexes are having Video Conferencing with Central Jails/District Jails/Sub Jails facilitating transaction of judicial business as regards recording of evidence, judicial remand and to speed up the trial. This arrangement may reduce the burden on the Police/Jail Staff and will also help in ensuring security and safety of prisoners.

    • At present all the District Court complexes are having Video Conferencing with Central Jails/District Jails/Sub Jails facilitating transaction of judicial business as regards recording of evidence, judicial remand and to speed up the trial. This arrangement may reduce the burden on the Police/Jail Staff and will also help in ensuring security and safety of prisoners.

    • Video conferencing facility has also been extended to Civil / District Hospitals by the High Court. The installation of 51 VC units at District Hospitals has been completed.