IN RE: DELAY IN RELEASE OF CONVICTS AFTER GRANT OF BAIL Vs. IN RE: DELAY IN RELEASE OF CONVICTS AFTER GRANT OF BAIL

JUDGEMENT

(1.) The Court is convened through Video Conferencing.

(2.) The applications for exemption from filing affidavit are allowed.

(3.) These Suo-motu proceedings were initiated on 16/7/2021 basing on the reports stating non-release of the prisoners after the grant of bail. This Court, therefore, contemplated to adopt the procedure termed as FASTER (Fast and Secured Transmission of Electronic Records) to ensure that such situation does not arise in future.