Report No. 239

The detailed suggestions under the above two heads are as under:

A. Deployment of technology at the Police Stations

(a) Recording of FIRs:

It is found that many of the acquittals are due to the delay, ante timing and absence of the necessary details of the incident in the FIRs. This one single factor can be eliminated by providing for compulsory and automatic recording of all landlines provided in the Police Stations. There should also be a provision for automatic relay of the telephone conversation between the caller and Police Station operator to all the Patrol vehicles of the police deployed in the area to reduce the response time of police.

The patrol vehicles should also have connectivity with the police net for knowing the antecedents of the suspects/vehicles/documents etc. on the spot and instantly. FIRs shall be recorded on the computer and they shall be instantly sent to the Magistrates' Courts by e-mail. The practice of sending FIR through (2006) 8 SCC 1 e-mail should be legally recognized. Similarly, section 161 statements should also be placed on the computer and posted on the website of the concerned court.