Section 11 in RULES FOR VIDEO CONFERENCING FOR COURTS IN THE STATE OF UTTAR PRADESH, 2020
11. Judicial remand, framing of charge, examination of accused and Proceedings under Section 164 of the CrPC
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.11.2The Court may, in exceptional circumstances, for reasons to be recorded in writing, examine a witness or an accused under Section 164 of the Code of Criminal Procedure, 1973 or record the statement of the accused under Section 313 Code of Criminal Procedure, 1973 through video conferencing, while observing all due precautions to ensure that the witness or the accused as the case may be, is free of any form of coercion, threat or undue influence. The Court shall ensure compliance with Section 26 of the Evidence Act.
