- (1.) Heard. In pursuance of order dated 6th February, 2017, Mr. Maninder Singh, learned Additional Solicitor General, and Mr. R. Venkatramani, learned senior advocate, who were appointed as amicus to assist the Court visited the Gurgaon Courts and have 2 submitted their respective written notes.
(2.) We have gone through the written notes and also heard Mr. R. Venkatramani.
(3.) We direct that at least in two districts in every State/Union Territory (with the exception of small States/Union Territories where it may be considered to be difficult to do so by the concerned High Courts) CCTV cameras (without audio recording) may be installed inside the courts and at such important locations of the court complexes as may be considered appropriate. Monitor thereof may be in the Chamber of the concerned District and Session Judge. Location of the district courts and any other issues concerning the subject may be decided by the respective High Courts. We make it clear that the footage of the CCTV camera will not be available under the R.T.I. and will not be supplied to anyone without permission of the concerned High Court. Installation may be completed within three months from today.;