SOURABH MAGOO Vs. STATE ( GNCT OF DELHI)

JUDGEMENT

(1.) The hearing was conducted through video conferencing.

(2.) Mr. Dhirender Kumar Singh, DCP (Legal) Delhi Police is connected through video conferencing. He submits that one of the issues noticed by the Court with regard to overheating of the motorcycle was concerned, the same has been resolved and general view of the riders is that the issue is not such that may hamper their riding or patrolling. Accordingly, said issue is closed.

(3.) With regard to the suggestion of the Court of installing GPS devices in licensed weapons, He submits that the same was examined by a Committee appointed by the Commissioner of Police and the Committee is of the view that keeping in view the technical, financial and privacy concerns, same may not be a feasible option.