Delhi High Court - Orders
Court On Its Own Motion vs Director General Of Prisons, Govt Of Nct ... on 20 March, 2026
Author: Prathiba M. Singh
Bench: Prathiba M. Singh
$~1(SDB)
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(CRL) 673/2024
COURT ON ITS OWN MOTION .....Petitioner
Through: Mr. Puneet Mittal, Sr. Adv. (Amicus
Curiae) with Ms. Sairica Raju, with Mr.
Akash Raj & Mr. Faiz Rabbani, Advs.
versus
DIRECTOR GENERAL OF PRISONS, GOVT OF
NCT OF DELHI .....Respondent
Through: Mr. Amol Sinha, ASC (Crl.) with Mr.
Kshitiz Garg, Mr. Ashvini Kumar, Mr.
Chavi Lazarus, Mr. Nitish Dhawan, Mr.
Rahul Kapoor, Mr. Manan Wadhwa &
Ms. Sanskriti Nimbekar, Advs.
(9910847958).
Mr. Sushil Raja, Adv. for UIDAI.
CORAM:
JUSTICE PRATHIBA M. SINGH
JUSTICE AMIT MAHAJAN
ORDER
% 20.03.2026
1. This hearing has been done through hybrid mode.
2. On the last date of hearing i.e, 13th February, 2026, it was submitted by Mr. Amol Sinha, ld. ASC that, to expedite the process of authentication and verification of Aadhar card of persons in bail matters, certain directions may be issued to the UIDAI for assisting the concerned police officials. In order to explore the possibility and feasibility of the same, the Court had issued notice to UIDAI.
3. Today, Mr. Sushil Raja, ld. Counsel appearing for UIDAI has handed across a status report on behalf of the UIDAI, signed by Mr. Ankur Singh Chauhan, Deputy Director of the UIDAI. As per the said report, in view of This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 25/03/2026 at 20:49:53 the provisions of Aadhar (Targeted Delivery of Financial and Other Subsidies, Benefits and Services) Act, 2016, specifically Section 33, the relevant data, cannot be disclosed to the concerned Investigating Agencies, except under an order passed by the High Court.
4. The Court has heard the ld. Counsels as also the ld. Amicus Curiae - Mr. Puneet Mittal, Sr. Adv. Considering the status report handed over today, let Mr. Sushil Raja, ld. Counsel brief the concerned CEO of UIDAI and obtain instructions as to whether upon receiving an email from DCP (Legal), Delhi Police, whether UIDAI can confirm the genuinity of the Aadhar card of either of the accused, convict or surety.
5. The CEO of UIDAI is requested to assist the Court on the next date of hearing by joining the proceedings virtually.
6. In the meantime, Mr. Amol Sinha, ld. ASC (Criminal), may obtain data for the period 1st February, 2026 till 15th February, 2026 relating to the average number of bail orders that are received by all the jails in Delhi. The required data may be obtained from the concerned Jail Superintendents and compiled in a tabular form as under:
S. Name of Accused, Case Verifying Date of Reason No. Convict or Details Authority Release for delay, Undertrial and Date if any of bail order 1.
7. In addition, the status report to be filed by the ld. ASC shall also disclose the average period consumed for verification of the details as also the This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 25/03/2026 at 20:49:53 process of verification employed, including the relevant email of the concerned authority that is used for the purpose of verification.
8. Let the said status report be placed on record by the next date of hearing.
9. The DCP (Legal), Delhi Police shall remain present in Court on the next date for assistance in this matter.
10. Copy of this order be communicated to all concerned Jail Superintendent for necessary information and compliance.
11. List on 10th April, 2026.
PRATHIBA M. SINGH, J.
AMIT MAHAJAN, J.
MARCH 20, 2026/dk/msh This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 25/03/2026 at 20:49:53