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In its bid to control matters relating to abuse of human rights and cases of custodial deaths, the Supreme Court, by an order passed by it, asked Centre to install CCTV cameras, consisting of both, audio and video footages in every agency which is empowered to arrest and interrogate which includes all police stations, CBI, ED, DRI, NCB and other probe agencies. The court ordered that the cameras be installed in every part of police station including the exit and entry gates and the SHO be entrusted with the duty & responsibility of working, maintenance & recording of cameras.
By an order passed by the court in 2018, in the case of Shafhi Mohammad v. State of Himachal Pradesh, the Court directed that a Central Oversight Body (COB) be set up by the MHA to implement the plan of action with respect to the use of videography in the crime scene during the investigation and, on basis of the aforementioned direction issued by the Court, compliance affidavit were filed by various states but those affidavits failed to disclose important details such as exact status of cameras and budget allocated by the government for installation of cameras.
In the pursuance of orders passed by the Court in 2018, this Court ordered constitution of State Level Oversight Committee (SLOC) and District Level Oversight Committee (DLOC) to carry out inspections and keep an eye on the cases of human rights violations respectively.
The court, in its order, also ordered setting up of Human Rights courts at the district level and empowered such courts and the State Human Rights Commission (SHRC) to immediately summon CCTV Footage in case of human right violation for keeping it safe, and such footage may later be handed over by the court or SHRC to an investigation agency in order process the complaint further. The court ordered executive, administrative and police authorities to implement this order as soon as possible and gave a 6-week deadline to file an affidavit in court giving the court a firm action plan with exact timelines for complying with this order.
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