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LUCKNOW JUDGESHIP
LUCKNOW JUDGESHIP
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VIDEO CONFERENCING COURT

 

Mechanism/ modalities for functioning of District Court during Covid -19

Mobile no of Advocates / Litigants is must for fresh filing.

One Hardware based Video Conferencing Facility is available in the North Building of Civil Court campus

Virtual Court facility is availbale at  Court Campus for case arguments

 

1. Court of Spl. Judge (POCSO Act)

2. Court of Spl. Judge C.B.I.-4
(in the North Building Civil Court Campus Ground floor)

only for Advocates as per the cause list of the Court. 

Know your Case status Download ecourts Services app from play store click_here

Email id for receving the Bail/Anticipatory Bail or other urgent applications including written arguments ---------->  lucknowdistrictjudge@gmail.com

Help line no- 0522-2626303 (District Judge Office)

Fax No.2623383

VIDEO CONFERENCING DEVELOPMENT IN

DISTRICT COURT, LUCKNOW.

 

  1. Video Conferencing room in District Court, Lucknow was established under the complete supervision of the Hon’ble Monitoring Committee, Hon’ble High Court, Lucknow Bench, Lucknow. With the help of this facility all the  remands u/s 167 Cr.P.C. is done by the Magistrates nominated by the Chief Judicial Magistrate, Lucknow. Video Conferencing Room, District Court, Lucknow is connected with seven other districts courts & district jails i.e. Allahabad, Ghaziabad, Varanasi, Kanpur, Meerut and Mirzapur. Not only remands but trial u/s 309 Cr.P.C. in cases of Abu Salem, Saleem,Rustam,Shohrab is also done. With the introduction of video conferencing facility not only these seven districts, District Court, Lucknow can get connected with any District Court in India, who are having this facility.
  2. After establishment of Video Conferencing room, with the help of RAF & B.S.N.L. leased lined technology, trial of Abu Salem in  criminal cases no. R.C.15(S) of 1997 C.B.I. Vs Abu Salem and Parvez Alam is also examined by the then Sri Kamesh Shukla, Spl. Judicial Magistrate C.B.I. Lucknow. In this case video conferencing room, District Court, Lucknow is directly connected with Taloja Jail, Mumbai where Abu Salem is detained in judicial custody and the trail is done very smoothly. The first trail of Abu Salem was done on 21.10.2011 by the then Sri Kamesh Shukla, Spl. Judicial Magistrate, C.B.I., Lucknow. At present the trial is conducted by Sri Neel Kant Mani Tripathi, Spl. J.M. (C.B.I.), Lucknow
  3. It is  first time in Uttar Pradesh, an inter-state trial u/s 309 of Cr.P.C. is done by the trail court with the facility of video conferencing available in District Court, Lucknow.
  4. With the prior approval of the Hon’ble High Court, Lucknow Bench, Lucknow, a total number of 33 class III employees of Lucknow Judgeship have been trained to operate the video conferencing equipments installed in the video conferencing room of district court, Lucknow.
  5. At present around 50 remands are done daily, by the concerned Magistrate u/s 167 Cr.P.C. from the video conferencing room of district court, Lucknow.