As India moves towards a new framework of evidence law under the Bharatiya Sakshya Adhiniyam (BSA), 2023, the role of technology in the legal process has become more crucial than ever. While the legislation lays the foundation, the dynamic and complex nature of technology requires in-depth interpretation, practical tools, and structured protocols to fully implement the law in both letter and spirit.
This edited book aims to provide practical insights, real case scenarios, and suggestive Standard Operating Procedure (SoP) Guidelines that can support law enforcement officers, forensic experts, and the judiciary in effectively applying the new law to the digital realities of crime and evidence. This book will also serve as a comprehensive guide for students, researchers, scholars, and academicians who aspire to work at the intersection of technology and law, offering them a practical and policy-oriented understanding of how digital tools are reshaping legal procedures.
Inviting everyone engaged in the fields of technology and law or those who wish to contribute meaningfully to this evolving area to submit their chapters. Whether you are an academic, practitioner, technologist, policymaker, student or researcher, your ideas can help shape how justice is delivered in the digital age.
Submit your chapter proposals (1500 words) to: technologyandnewcriminallaws@gmail.com
Be a part of this critical dialogue. Let’s build a justice system that’s not just modern, but also meaningfully equipped.