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Karnataka High Court seeks information regarding CEN police stations
The Karnataka High Court ordered the Government of Karnataka to provide the specifics and details of the facilities and infrastructure given to the 8 CEN (Cyber Economics and Narcotic Crimes) police stations established in Bengaluru City.
The Division Bench of the Karnataka High Court Comprising of Chief Justice Abhay Oka and Justice Sachin Shankar Magadum released a notice to the defendants of the public interest litigation that was filed on behalf of the petitioner by Advocate Sudha Katwa. The petition submitted claims that police stations did not discharge their duties and functions owing to lack of basic facilities, infrastructure and low staff size.
The petition before the High Court of Karnataka submitted that an inspection carried out by the petitioner showed that the CEN Police Stations lack the proper facilities, infrastructure, trained and skilled personnel and are also deficient in non-posting of permanent staff and the availability of a lab and several other essential necessities. The petitioner in order to receive further specifics of the new CEN police stations submitted applications under the Right to Information Act, the following the responses made by the authorities to those requests confirmed the existence of the same conditions that are put forth in the petition, following which the petitioner made recommendations to the respondents to undertake corrective measures of the same.
The Government of Karnataka sanctioned the establishment of the 8 current CEN police stations in the city of Bengaluru in the month of December 2019. The petition argues that, by failing to supply the police with basic facilities, the state legislature is violating the victims' universal right to justice within a fair amount of time. It is said that the rise in city's population means that more cybercrimes are bound to take place and that CEN police stations have a tremendous duty to deter and resolve such offences and to take the appropriate measures against the guilty. The Petition prayed to the State Government to provide the essential infrastructure and facilities to the CEN police stations to ensure their adequate functioning.
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