Section 11(11) in RULES FOR VIDEO CONFERENCING FOR COURTS IN THE STATE OF UTTAR PRADESH, 2020
11.1The Court may, at its discretion, authorize detention of an accused, frame charges in a criminal trial under the Code of Criminal Procedure, 1973 through video conferencing. However, ordinarily judicial remand in the first instance or police remand shall not be granted through videoconferencing save and except in exceptional circumstances for reasons to be recorded in writing.
