Report No. 239

2. Summons etc.- Service:

All court notices, summons for appearance or summons for production of documents may be served through e-mail and in the absence of the e-mail of the addressees, through the e-mail of the police station, which must report compliance with regard to the service on a weekly basis through e-mails.

As regards official witnesses, in order to avoid delays in service, the summons can be sent through email or if the email ID is not ascertainable, the summons can be sent to the Head of Office (for instance, District Medical Officer who has administrative control over the hospitals.)

All bail orders to be communicated to the Jail through e-mail for delivery to the undertrial prisoners.