JAVED KHAN Vs. STATE OF U P

JUDGEMENT

(1.) Heard learned counsel for the accused-applicant, learned A.G.A. and perused the record.

(2.) The assistance of Sri V.K. Shahi, learned Additional Advocate General was sought in the present case. Learned Additional Advocate General has informed that the State government for the purposes of carrying out investigation with respect to cyber crimes has a cyber cell in every district which comprises of the persons who are technically conversant and sound with the tracking of offences. It is also pointed out by him that locally the investigating officers are also trained to carry out necessary investigation skillfully on the basis of training so taken.

(3.) The court would expect the State government to consider this aspect of the matter independently and issue necessary circular in this regard and circulate the same through the District Magistrates of all the districts as well as the regional level police officers. The cyber crimes are becoming rampant day by day, therefore, it is expected that the State government shall effectuate the investigation and evolve scientifically a reliable mechanism to probe the cyber crimes.