The Division Bench of the Gauhati High Court, comprising Chief Justice Sandeep Mehta and Justice Devashis Baruah in the case of X-X-X v. In Re State of Assam & 3 Ors has ordered the State Government to expedite the process of establishing centralized control centre in the State.
The Advocate Generaln appearing on the behalf of the state of Assam submitted that in Phase-I, 100 Police Stations in the State of Assam have been provided with CCTVs. In Phase-II, installation and commissioning has been done in 197 Police Stations. In the remaining Police Stations, installation and commissioning shall be completed in the coming few days. He further informed that that all the CCTV feeds are being monitored at the centralized control centre in Ulubari, Guwahati.
Mr. B. D. Goswami, Additional Advocate General, Arunachal Pradesh submits that CCTVs have been installed in all the Police Stations across the State of Arunachal Pradesh, but till date, the centralized control centre could not be established because of connectivity issues.
The court considered the submissions of the parties and instructed the State to expedite the process of establishing centralized control centre in the State.
The Court listed the matter in August 2023 for next hearing.
Case Details
Case:- Case No. : PIL(Suo Moto)/2/2018
Petitioner:- X-X-X
Respondent:- In Re State of Assam & 3 Ors
Judge: Chief Justice Sandeep Mehta and Justice Devashis Baruah
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