PARAMVIR SINGH SAINI versus BALJIT SINGH & ORS.

Citation: [2020] 13 S.C.R. 770 · Decided: 02-12-2020 · Supreme Court of India · Bench: R.F. NARIMAN · Disposal: Directions issued
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Judgment (excerpt)

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SUPREME COURT REPORTS
[2020] 13 S.C.R.
PARAMVIR SINGH SAINI
v.
BALJIT SINGH & ORS.
(Special Leave Petition (Criminal) No. 3543 of 2020)
December 02, 2020
[ROHINTON FALI NARIMAN, K. M. JOSEPH AND
ANIRUDDHA BOSE, JJ]
CCTV camera footages: Use of photography and videography
at the crime scene – In earlier order dated 03.04.2018 in SLP(Crl)
no.2302 of 2017, directions were given to the Administrators of the
Union Territory, State Governments and other Central Agencies to
effectively implement use of photography and videography at the
crime scene – Compliance Affidavits and Action Taken Reports filed
by 14 States failed to disclose exact position of CCTV cameras qua
each Police Station and were bereft of relevant details – They are
directed to submit Compliance Affidavits and Action Taken Reports
within six weeks stating details as mentioned in paragraph 8 of this
order – As regards the constitution of Oversight Committees in
accordance with order dated 03.04.2018, this should be done at
State and District Levels and the State/Union Territories Finance
Departments to allocate the funds for the said purpose at the earliest
– Duty and responsibility for the working, maintenance and
recording of CCTVs would be that of the SHO of the police station
concerned – State and Union Territory would ensure installation of
CCTV cameras in each and every Police Station functioning in the
respective State and/or Union Territory – Directions passed
regarding specification of CCTV systems – Direction to set up Human
Rights Courts in each District of every State/Union Territory for
redressal of complaints of force used at Police Stations resulting in
serious injury and/or custodial deaths – Union of India to also file
affidavit giving updates on the constitution and workings of the
Central Oversight body – Union of India is also directed to install
CCTV cameras and recording equipment in the offices of
investigative/enforcement agencies – The Executive/Administrative/
Police Authorities directed to implement this order both in letter
and in spirit as soon as possible.
   [2020] 13 S.C.R. 770
770
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771
CRIMINAL APPELLATE JURISDICTION: Special Leave
Petition (Criminal) No. 3543 OF 2020
From the Judgment and Order dated 22.11.2016 of the High Court
of Punjab and Haryana in CRWP No. 1245 of 2016].
Siddharth Dave, Sr. Adv., Bankey Bihari, Advs. for the Appellant.
K.K. Venugopal, AG, Tushar Mehta, SG, Ms. Madhvi Divan, ASG,
Manoj Kumar Singh, Saurabh Mishra, Nalin Kohli, AAGs, Rakesh
Dwivedi, Sr. Adv., Ms. Eliza Bar, Abhimanyu Tewari, Avijit Mani Tripathi,
Ms. Tarini K. Nayak, M. Yogesh Kanna, Rajarajeswaran S., Aditya
Chada, Shuvodeep Roy, Kabir Shankar Bose, Rahul Raj Mishra, Vinod
Diwakar, Ms. Ruchira Goel, Ms. Deepanwita Priyanka, V. G. Pragasam,
Chanchal Kumar Ganguli, S. Prabu Ramasubramanian, Mrigank
Prabhakar, Ms. Liz Mathew, Siddharth Kotwal, Ms. Ana Upadhyay,
Nirmesh Dubey, B. K. Satija, Ms. Nidhi Khanna, Chinmayee Chandra,
Rajat Nair, B.V. Balram Das, B. S. Rajesh Agrajit, Ms. Dipti Singh, Ms.
Jyoti Rana, D. K. Devesh, Soumitra G. Chaudhuri, Chanchal Kumar
Ganguli, Ms. Jaspreet Gogia, Karanvir Gogia, Ms. Shivangi Singhal, Ms.
Nitya Ramakrishnan, Mrigank Prabhakar, Vinoothana Vinjam, Prasanna,
Shekhar Raj Sharma, Sanjay Kumar Visen, Ms. K. Enatoli Sema, Amit
Kumar Singh, Pukhrambam Ramesh Kumar, Ms. Anupama Ng., Karun
Sharma, Sumeer Sodhi, Hussain Ali, Arjun Garg, Ms. Rati Tandon, K. V.
Jagdishvaran, Ms. G. Indira, V. N. Raghupathy, Siddhesh Kotwal,
Shahrukh Alam, Ms. Sonali Jain, Shantanu Singh, Ankur Gulyani Panda,
Shuvodeep Roy, Ankit Roy, Rahul Raj Mishra, Ravi Kamal Gupta, Nikunj
Dayal, Advs. for the respondents.
The following Order of the Court was passed by
R. F. NARIMAN, J.
1. We have heard Shri K.K. Venugopal, learned Attorney General
for India, Ms. Madhvi Divan, learned Addl. Solicitor General of India,
Shri Siddhartha Dave, learned Senior Advocate (appointed as Amicus
Curiae, vide Order dated 16.7.2020), Ms. Nitya Ramakrishnan, learned
counsel appearing on behalf of the intervenor and the learned counsel
appearing on behalf of the respective States and Union Territories.
2. This Court, vide Order dated 03.04.2018 in SLP (Crl) No. 2302
of 2017,reported as Shafhi Mohammad v. State of Himachal
Pradesh(2018) 5 SCC 311, directed that a Central Oversight Body
PARAMVIR SINGH SAINI v. BALJIT SINGH & ORS.
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SUPREME COURT REPORTS
[2020] 13 S.C.R.
(hereinafter referred to as the “COB”
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