On 19-01-2026, the Delhi High Court in exercise of the powers conferred by Section 7 of the Delhi High Court Act, 1966 read with Article 227 of the Constitution of India, and with the prior approval of the Lieutenant Governor of the Government of NCT of Delhi, issued notification carrying out an amendment in Part C of Chapter 16 of Volume IV of the Delhi High Court Rules & Orders.
The amendment inserts the following Explanation immediately after existing Rule 2:
“Explanation: In criminal cases, the term ‘parties’ shall be deemed to include the complainant and/or victim as defined under Section 2(y) of the Bharatiya Nagarik Suraksha Sanhita, 2023 (Section 2(wa) of the Code of Criminal Procedure, 1973).”
It is further provided that “this amendment shall come into force from the date of its publication in the Gazette.”
[Notification No. 2/Rules/DHC, dated 19-01-2026]