Gujarat HC launches e-Services for Inmates of Jails across the State of Gujarat.

Gujarat High Court has launched a number of unique eServices for the Inmates across the State.The Honourable Chief Justice of High Court of Gujarat, Honourable Mr. Justice Vikram Nath and the Honourable Judges of the ICT & eGovernance Committee of the High Court, a number of unique eServices are being launched from 15th August, 2021.

A formal inaugural programme was organized at the Sabarmati Central Jail at 12.30 pm on 15th August, 2021 wherein Honourable the Chief Justice inaugurated these services

The Main Highlights of the eService are as follows:

1. eFiling of Bail/Parole/Furlough Applications from the Jails: By way of this initiative of the High Court of Gujarat, all the applications for bail, parole, furlough etc. being presently filed by the inmates in hard copy from Sabarmati Central Jail, Ahmedabad, will now be e-filed through the e-filing portal for the High Court of Gujarat. This will be done by the Jail Administration with the assistance of the Legal Aid Cell working in the Jail. This service will curtail the delays in the processing of the applications of the jail inmates facilitating early listing of such applications.
2. Email My Case Status Service for Inmates of all the Jails of the State: Email My Case Status (EMCS) service of the High Court of Gujarat is a unique country first litigant centric service which provides automatic updates of any case of any Court of the State of Gujarat, through automatic emails till the disposal of the case. These case updates will then be conveyed by the Jail Authorities to the concerned inmates, facilitating fulfilment of the right of the inmates, of access to information of his/her case. In the matters wherein email/mobile details of the kin/relative of the inmate are received from the Jail Authorities, Email My Case Status Service will be automatically activated by the High Court for the particular case of the inmate.
3. Live Streaming of Court Proceedings of High Court Cases for the Inmates in the Jails: By way of Email My Case Status service as stated above, the information of listing of cases of inmates is going to be automatically sent to all the Jail Authorities, based on which the Jail Authorities can arrange for watching of the live streaming by the concerned inmates in the jails. This would be of immense help for the jail inmates as they would come to know about the proceedings of their individual cases.

All of these new eServices by the High Court of Gujarat are unique litigant centric path breaking initiatives for the benefit of the inmates of jails across the State.

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