Allow Cookies!
By using our website, you agree to the use of cookies
On Monday, while exercising its power pursuant to Articles 225 and 227 of the Constitution, the Delhi High Court notified the Rules to simplify, unify and streamline the process concerning the use of video conferencing in court. Such rules are legally referred to as the 'High Court of Delhi Video Conferencing Rules for Courts 2020,' such Rules come into force today, June 1.
All major aspects of the operation of the court are regulated by the Rules, including the issuance of summons, examination of persons, show of documents to complainant or accused at a remote point, judicial remand, filing of charges, examination of the accused and proceedings under Section 164 CrPC.
The following are some highlights of the Rules:
86540
103860
630
114
59824