Delhi Govt. to establish Electronic Summons Delivery Centre in every Police Station for electronic serving of summons

On 28-2-2025, the Government of the National Capital Territory of Delhi notified the Delhi BNSS (Service of Summons) Rules, 2025 to ensure efficient delivery of summons within NCT of Delhi. The provisions came into force on 28-2-2025.

Applicability: whole of NCT of Delhi

Key Points:

1. Every summon will be served by a Police Officer.

   Exception: if any Court deems fit, it can order that the summons will be served/ additionally served by an officer of any investigation agency/ Court administration of Delhi District Courts/ official of the Revenue department/ any other department of the Government of NCT of Delhi.

2. Register of details:

   • Officer In charge of every Police Station will maintain a register, in electronic form or physical, and write the details of every person against whom summons have been issued under Bhartiya Nagarik Suraksha Sanhita, 2023(‘BNSS’).

   • During any inquiry/ investigation/ trial, if it appears to a Police Officer/Court that a person will be needed to be served with a summon, they can request that person to provide a declaration. This declaration, addressed to the Officer In-charge of the Police Station concerned, should include the particulars specified in Schedule-I of the BNSS. Additionally, the person will have to inform the Officer In-charge immediately if there are any changes to these particulars.

3. Electronic Summons Delivery Centre:

   • An Electronic Summons Delivery Centre (‘ESDC’) will be established by Delhi Police in each Police Station for service of summons through electronic communication.

   • Every other agency in NCT of Delhi will also have to establish ESDC in its office.

4. Service of Summons through Electronic Communications:

   • On the order by a Court, summons can be served through physical mode along with electronic communication through:

     ✓ E-mail;

     ✓ WhatsApp.

   • Such summons should bear the image of seal of the Court and digitally signed by the Presiding Officer.

   • If required, summons should be accompanied by soft/ scanned copies of the compliant/ documents.

   • Summons served electronically should be transmitted to ESDC of the Police Station concerned.