On 29-11-2025, the Supreme Court issued Circular centred around streamlining of service and listing of Bail Petitions filed in the Supreme Court.
Key Directions:
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Henceforth in all Bail Petitions filed in Supreme Court, immediately on registration, the Advocate-on-Record for the Petitioner(s)/Petitioner(s)-in-Person are required to serve an advance copy of the Petition upon the Standing Counsel/Nodal Officer for the Respondent-Union of India/State/Union Territory.
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After serving the advance copy of the Bail Petition, the Advocate-on-Record for the Petitioner(s)/Petitioner(s)-in-Person should file proof of service thereof in the Registry, without which the Bail Petition shall not be verified and listed before the Court.
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All the nominated Standing Counsel/Nodal Officers to ensure adequate representation on behalf of their respective Respondent-Union of India/State/Union Territory at the time of listing of such Bail Petitions before the Court.
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The Circular further appended the list of the Standing Counsel/Nodal Officer, as furnished by Union of India/States/Union Territories. This List included the following:
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Standing Counsel/Nodal Officer(s) as nominated for Union of India and its Agencies, viz., CBI etc. and Delhi Police in accordance with the provisions of Order LIII Rule 1(a)(ii)(3) of the Supreme Court Rules, 2013 to receive advance copy of the Bail Petitions.
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Standing Counsel/Nodal Officer(s) as nominated by the respective States to receive advance copy of the Bail Petitions
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Standing Counsel/Nodal Officer(s) as nominated by the respective Union Territories to receive advance copy of the Bail Petitions
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