Virtual courts under the eCourts project deal with petty traffic offence cases. The concept is aimed at reducing footfalls in the courts by eliminating the physical presence of violator or advocate in the court. Virtual court can be managed by virtual judge whose jurisdiction can be extended to entire state and working hours may be 24X7. Neither litigant need to come to court nor judge will have to physically preside over the court. Thus, precious judicial time and manpower will be saved.