Report No. 239
(d) Charge-sheets by CDs:
All charge sheets should be required to be submitted in electronic form on a non-re-writable compact disc wherever such facility exists. A suitable amendment to S. 173 can be thought of for this purpose. Police can be required to submit as many CDs as the number of accused figuring in the charge sheets. This will reduce considerable delays that take place in the cases triable by Court of Sessions.