Minister of State in Ministry of Home Affairs informed Lok Sabha that Inter-operable Criminal Justice System has been implemented in collaboration with the States and Union Territories as part of the Crime and Criminal Tracking Network and Systems (CCTNS) project.
He replied to an Unstarred Question that whether the Government has approved the Inter- Operable Criminal Justice System project.
He stated that Inter-operable Criminal Justice System (ICJS), provides for integration of data maintained by Police, Courts, Prosecution, Forensic Sciences Laboratories and Prisons to streamline workflow and a comprehensive search and query for timely and scientific investigation.
The Government has approved phase II of the ICJS project for implementation from April 2022 till the year 2025-26 at a total cost of Rs. 3375.00 crore.
The benefits of Inter-operable Criminal Justice System are as follows:
- Machine to Machine seamless data exchange between the IT Systems for criminal justice;
- Enhanced efficiency and timeliness in investigation;
- Enabling a shift towards Smart Policing;
- Enhanced data quality by reducing errors in data entry;
- Move towards paper-less work systems.
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