KAUSHAL Vs. STATE OF HARYANA

JUDGEMENT

(1.) Pursuant to the order dtd. 2/11/2021, affidavits have been filed by the AIG, Litigation, Bureau of Investigation, Punjab, dtd. 1/12/2021, as also by the DIG, Law and Order, Haryana, dtd. 2/12/2021, both of which are ordered to be taken on record.

(2.) In the affidavit of the AIG, Punjab, it has been stated that videography of 26542 persons lodged in different jails of Punjab, would become very difficult each time that they are to be taken to the court, though CCTV cameras are installed at the police stations across the State, at the court premises, as also in and around prisons, which can be utilized to determine the departure and arrival timings of any jail inmate whenever he/she is taken to any other place to face court proceedings etc.

(3.) In essence, the affidavit of the DIG, Law and Order, Haryana, is to the same effect.