RITWIK KAUSHAL Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Heard through Video Conferencing.

(2.) Pursuant to the order dated 11.06.2021, the Superintendent of Police, South Bhopal and the Deputy Inspector General Bhopal (Urban) have joined the proceeding today. Inter alia, the Superintendent of Police has stated that the cameras installed at PS Piplani were functional till 22.02.2021. The AMC for the same had expired on 24.07.2019. He has also stated that after the expiry of the AMC a fresh AMC is yet to be issued and there are cameras which are disfunctional in 14 other Thanas under his jurisdiction besides PS Piplani. He has stated that the AMC has to be issued from the Telicommunications Department, which is responsible for making the budgetary allocations.

(3.) Learned counsel for the petitioner has placed before this Court the order passed by the Supreme Court on 02.12.2020 in Paramvir Singh Saini Vs Baljit Singh and others, 2021 1 SCC 184, where a three Judge Bench of the Supreme Court had passed interim directions. In the said order, the Supreme Court has directed that the Oversight Committees at the State and District levels are to be constituted in accordance with the order passed by the Supreme Court on 03.04.2018.