ANISUR REHMAN Vs. STATE OF ASSAM

JUDGEMENT

(1.) In deference to our instructions, Mr. Adil Khan, Commissioner of Transport, Assam and Mr. Rubaiyal-ul-Ali, Senor Technical Director, National Informatics Centre, State Unit, Assam, are present. A demonstration has been given to the Court establishing that if relevant parameters are fed on the portal, all the required details of the vehicles can be known, even by ordinary citizen.

(2.) We have also interacted with the Commissioner and Secretary, Home Department, Assam Shri M.S. Manivannan. An assurance has been given to the Court that access to details of vehicles in regard to make of the vehicle, registration number of the vehicle, chassis number of the vehicle, engine number of the vehicle and other related facts in relation to the vehicle would be given to every police station. This shall enable police personnel on beat duty to access relevant details about the vehicle apprehended on suspicion.

(3.) We appreciate the effort put in, not only by the Transport Department, but also National Information Centre who had prepared such an extensive software and enabled uploading and database warehousing of the same which is assisting not only ordinary citizens but would also aid in law enforcement and prevention/detection of crime.