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DELHI HC: GPS TRACKER TO BE USED TO MONITOR MOVEMENT OF ACCUSED
Justice Asha Menon, a sitting judge of Delhi High Court passed an order stating the accused released on bail must be tracked via GPS. The GPS system would help in monitoring every movement of the accused on bail. this was a novel decision given by the HC. The order was issued after a hearing via video conferencing on the 6th of May.
Earlier a petition was filed by the Delhi government in order to oppose the bail release of Sanjeev Kumar Chawla, who is a bookie accused in Match fixing back in 2000. The accused is a British National. He was extradited to India from The United Kingdom earlier in February 2020.
The High Court dismissed such a petition and granted bail to the said accused. The judicial intent was clearly explained by Justice Asha Menon. She stated that investigative agencies must utilise the advanced technology to track under-trial persons. This way a lot of gap in the investigation will be eliminated and would make the investigation process easy and fair and will also expedite the process.
The accused was asked to keep his mobile phone absolutely operational at all times. He was also ordered to call the Investigation Officer or the Station House one every day. The High Court stated that more often than not under-trial persons released on bail tend to breach bail conditions and thus, the above decision.
His case has been on trial and is pending for several years now. Till date, the charges have not been framed. this is causing immense delay and will further take a considerable time to complete the trial.
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