PARAMVIR SINGH SAINI Vs. BALJIT SINGH

JUDGEMENT

(1.) Permission to file special leave petition is granted.

(2.) Delay in filing the special leave petition is condoned.

(3.) Issue notice having regard to the larger question, viz., the question of audio-video recordings of section 161statements as is provided by section 161(3) proviso, as well as the larger question as to the installation of CCTV cameras in police stations generally.