Report No. 198

(20)Should these technical staff be located at one place in each State and move to the concerned Court whenever there is request, as it is not possible to provide such facilities for each Courts in the districts?

We have confined the use of the two-way television or video link and audio systems to the actual trial in the Courts of Session or equivalent Courts or Special Courts. Even so, we are of the view that it may not be necessary to provide the systems for each Sessions Court. This aspect can be left to the High Court while making Rules under section 16 as to the places where the infrastructure in this behalf may be provided.