SATENDER KUMAR ANTIL Vs. CENTRAL BUREAU OF INVESTIGATION

JUDGEMENT

(1.) IA No. 63691 of 2025 has been filed by the State of Haryana seeking modification of the order dtd. 21/1/2025, passed by this Court in MA No. 2034/2022 in MA No. 1849/2021 in SLP (Crl.) No. 1591/2021.

(2.) Vide the aforesaid order, this Court had directed all the States and Union Territories to issue a Standing Order to their respective police machinery to issue notices under Sec. 41-A of the Code of Criminal Procedure, 1973 (hereinafter referred to as "CrPC, 1973")/Sec. 35 of the Bharatiya Nagarik Suraksha Sanhita (hereinafter referred to as "BNSS, 2023") only through the mode of service as prescribed under the CrPC, 1973/BNSS, 2023.

(3.) It was held that service of the aforesaid notices through WhatsApp or other modes of electronic communication, cannot be considered or recognised as an alternative or substitute to the mode of service recognised and prescribed under the CrPC, 1973/BNSS, 2023.