On Monday, the Delhi Police released a circular clarifying that its officers will henceforth be required to appear in person before Trial Courts for deposition and recording of evidence.
The order, issued with the approval of the Commissioner of Police, partially modifies an earlier communication dated September 4, 2025. It directs that in all criminal trials, police officers and personnel must physically attend proceedings for the purpose of giving testimony and evidence.
This development comes in the wake of strong opposition from lawyers practising in Delhi’s trial courts. The controversy began after a notification dated August 13 designated all police stations in the National Capital Territory as venues for deposition through video conferencing, applicable only to police personnel.
In response, the legal fraternity staged a strike between August 22 and August 28, pressing for the withdrawal of the notification. The strike was subsequently suspended following the Delhi Police’s decision to retract the order and an assurance by Union Home Minister Amit Shah to meet the protesting lawyers.
However, on September 4, the Delhi Police reintroduced the measure, permitting formal witnesses from the police department to depose via video conferencing. That notification also provided that Trial Courts, upon a defence request, could order the physical presence of police witnesses where deemed necessary.
With the latest directive mandating physical attendance, the Delhi Police appears to have aligned with long-standing demands of the Bar, potentially putting an end to the recent standoff between the police and the legal fraternity.
Picture Source :
