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.