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The Delhi Police stated before the Division Bench consisting of Justices Manmohan and Sangita Dhingra Sehgal in a case of disappearance of a girl since April 2019, that e-facility shall be developed at the portal of Delhi Police in internet to report missing citizens and also ensure prompt and expeditious response by taking service closer to the citizens of Delhi.
It was demonstrated before the Court regarding online reporting of missing persons through Delhi Police Web Portal and Mobile Application, which has been proposed to develop the project by M/s Tech Mahindraat a total cost of Rs 8 to 10 lakh, by making the web system function in 90 days and Mobile Application in another 1 month.
As per the road map,
The Court also gave an opinion thatthe police station must follow the procedure followed by Anti Human Trafficking Units and Crime Branch, for better functioning there must be Standard Operating Procedure/guidelines which would help in essential steps like flashing of message on wireless and placing the information of the missing person on the ZIPNET, within a short span of time.
Finally, the Court directed Delhi Police to file a fresh status report with regard to the developments within eight weeks.
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