On 25-9-2025, the Delhi Government notified an amendment to the Delhi High Court Rules & Orders, revising the procedure for bail applications. This change came into effect from 6-10-2025.
Key Points:
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Under the provisions of the Delhi High Court Act, 1966, the Delhi High Court has issued a significant amendment to Rule 5 of Part A(b), Chapter I of Volume V of the Delhi High Court Rules & Orders.
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The revised rule introduces enhanced procedural requirements aimed at improving transparency and judicial efficiency in bail proceedings.
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The Applicants will now declare not only prior bail applications to the Supreme Court but also any involvement in other criminal cases, along with case details and outcomes.
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If the applicant has been involved in other criminal cases, they are required to provide particulars and outcomes of those cases.
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Unlike the previous rule, which required incomplete applications to be returned for re-submission, the amended rule allows such applications to be placed before the bench with the necessary information added.
