Court On Its Own Motion vs State & Anr.
2019 Latest Caselaw 4447 Del

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*     IN THE HIGH COURT OF DELHI AT NEW DELHI
+     W.P.(CRL) 1585/2019
      COURT ON ITS OWN MOTION                   ..... Petitioner
                    versus
      STATE & ANR.                              ..... Respondents
                    Through: Mr.Rahul Mehra, SC(Crl.) with
                             Mr.Chaitanya Gosain, Adv for State
                             ACP Baldev Raj Malhotra, Crime
                             (CCTNS) and ACP Anil Kumar,
                             Addl.PRO, Delhi Police
                             Mr.Sumit Ganguli, Project Manager,
                             M/s Tech Mahindra Ltd., System
                             Integrator, CCTNS, Delhi Police
                             Insp. Jaspal Singh and SI Pankaj
                             Kumar, PS Mangolpuri

%                              Date of Decision: 18th September, 2019
CORAM:
HON'BLE MR. JUSTICE MANMOHAN
HON'BLE MS. JUSTICE SANGITA DHINGRA SEHGAL
                     JUDGMENT

MANMOHAN, J: (Oral)

1. On the last date of hearing Mr.Rajan Bhagat, DCP/CRO, Crime Branch had given us screenshots of the proposed mobile and web applications which would allow online registration of reports of missing persons. He had also informed us of the actions to be taken by the police control rooms and police stations, in a time-bound manner, on lodgement of the report of a missing person. He had further undertaken to this Court that the aforesaid mobile and web application shall be made functional within a period of two weeks.

2. Today Mr.Rahul Mehra, learned Standing Counsel (Crl.) for the State has handed over a fresh status report under the signature of Mr.Rejesh Deo, Deputy Commissioner of Police, Legal Cell, wherein it is stated that the web application and the mobile application (Android based) to lodge online reports of missing persons including children have been developed by the System Integrator, M/s Tech Mahindra and the same have been launched on 13.09.2019. In the status report it is further stated that the general public can now lodge the missing persons report either through the web App or by downloading the mobile App available within the Citizen Services Link on the website of Delhi Police i.e, www.delhipolice.nic.in.

3. Today in Court a colleague of Mr.Rahul Mehra, learned Standing Counsel (Crl.), has successfully lodged a missing person report. Mr.Mehra, on instructions from ACP Baldev Raj Malhotra, Crime (CCTNS), ACP Anil Kumar, Addl.PRO, Delhi Police and Mr.Sumit Ganguli, Project Manager, M/s Tech Mahindra Ltd., System Integrator, CCTNS, Delhi Police, states that the mobile App for APPLE Phone shall be launched within six weeks. The statement/undertaking given by Mr.Mehra is accepted by this Court and the Delhi Police is held bound by the same.

4. This Court places on record its appreciation for the alacrity with which the Delhi Police has introduced the mobile and web App for missing persons.

5. In view thereof, the present writ petition is disposed of as satisfied.

MANMOHAN, J

SANGITA DHINGRA SEHGAL, J SEPTEMBER 18, 2019 / SU