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Justice Chitkara directed the accused to provide the above, along with the details of his bank accounts, Pan Card and Passport, if any, on the default page of his obligations and made it clear that the Court / Prosecutor would be free. processing notifications for suspects, through the foregoing mediators.
"There will be a thought of appropriate service to the applicant with regard to the court hearing, whether the incident was made by phone / phone / SMS / WhatsApp / email / Facebook or by any other similar means, the Trial Court, or the Prosecutor , "the orders said.
It is further stated that if a defendant fails to appear in pursuance of such notice, the trial Court may issue "Unavailable Judges" to determine his presence.
These offenses are related to the list of offenses punishable under the IPC, NDPS Act, SC / ST Atrocities Act, etc.
The summons service through social media has been tried by the High Court forums including Allahabad, Bombay, Delhi, Kerala and Punjab and Haryana, which allow Whipsapp use, text and email.
WhatsApp summons
Back in 2104, the Supreme Court while issuing guidelines for immediate dismissal under section 138, the Negotiable Instruments Act, asked the courts to issue summonses by sending and E-mailing.
In 2017, the Bombay High Court accepted the proximity to information transmitted through WhappApp as a notification service, after one of the plaintiffs in a copyright infringement case began to appear.
A month later, Judge Rajiv Sahai Endlaw of the Delhi High Court also allowed the complainant to use summons to one of the plaintiffs via Whipsapp, text messages and email.
In 2018, the Bombay High Court reiterated that the courts could opt for "modern ways of working", while ordering to replace services. "The court can look at modern ways to provide online services. They can also be distributed by delegates or by email or WhatsApp and so on," said Justice Mridula Bhatkar.
However, it is the first time that any court has set aside information to provide social media accounts as bail conditions and to allow the use of a notification via social media in criminal cases.
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