Report No. 239

Expeditious Investigation and Trial of Criminal Cases Against Influential Public Personalitie.- Submitted to the Supreme Court of India in W.P. (C) No. 341/2004, Virender Kumar Ohri v. Union of India & Others

Contents
	Introductory remarks
	Introductory remarks
	Causes for Dela.- An Overview
	The causes for delay before the case reaches the Court for trial
	Quality of investigation and documentation
	Causes for delay in the progress of Crl. cases in trial Courts
	Public Prosecutors
	The principal causes of low rate of conviction are
	Questions broadly
	Cases against high Government officials
	Rationale behind keeping track of the cases of influential Public me.- pros and cons
	Special Courts
	Approach to be adopted
	Some measures that may be directed to be taken by the Police after FIR is received/recorded
	Measures to be taken after the Court is seized of the matter
	Need for ear-marked Police personnel for Court duties
	Strengthening Prosecution Machinery
	Increase in the number of courts and filling up of vacancies promptly
	Other Issues
	Other important measures to improve Crl. Justice
A.	Deployment of technology at the Police Stations:
(a)	Recording of FIRs
(b)	Police Stations
(c)	Mobile Forensic Vans
(d)	Charge-sheets by CDs
B.	Strengthening criminal courts' infrastructure & upgrading facilities therein:
1.	Properly designed Court Complexes
2.	Summons etc.- Service
3.	Recording of evidence
4.	Machines
5.	Conferencing
6.	Witness Rooms
7.	Centralized Registry
8.	Stenographers
	Annexure
	Amendment to Section 477 Cr.P.C
	Amendment to Section 483 Cr.P.C
	A new provisio.-Section 157A