Jail Superintendents must use Aadhaar QR scanning and electronic verification to expedite prisoner release on bail.

The Delhi High Court initiated this suo motu petition following an order dated February 19, 2024, by a Single Judge who noted a systemic delay of one to two weeks by Jail Superintendents in accepting bail bonds after the court had granted bail or suspended a sentence

In the precursor case (Crl.Rev.P. 1362/2023), a petitioner remained incarcerated for over a week post-bail due to administrative delays in bond satisfaction

Data subsequently submitted by the State revealed that while some prisoners were released in a day, others faced delays of up to 56 days due to physical verification requirements of sureties and financial instruments

The Court emphasized the fundamental objective of bail and suspension of sentences, which is the immediate release of the accused or convict

The Court relied upon the Aadhaar Authentication for Good Governance (Social Welfare, Innovation, Knowledge) Rules, 2020 (Rule 4) regarding the implementation of services for surety verification

It also took judicial notice of precedents from the Punjab & Haryana High Court in Sharanjit Singh @ Suraj v. State of Punjab and the Karnataka High Court in UIDAI v. Narayana B. & Ors., which directed the setting up of technical infrastructure for Aadhaar-based verification in court premises

The Court observed that the primary cause of delay was the "physical verification" process, where police personnel were dispatched to addresses or banks

The Court reasoned that since UIDAI already provides secure QR codes containing demographic details (photograph, name, DOB, address), physical verification is often redundant

By integrating mobile applications like mAadhaar or Aadhaar QR Scanner, Jail Superintendents can verify credentials instantly

For financial instruments (FDs), the Court noted that electronic communication (email) with banks is already prompt and should be formalized to replace physical visits

The Court moved to harmonize jail administration with existing digital infrastructure to ensure that judicial orders of release are not frustrated by bureaucratic inertia

If further verification is required, it must be done expeditiously. Verification of FDs or monetary instruments must be conducted via email, and banks are directed to respond promptly. The Court further directed the UIDAI to file an affidavit on the national implementation of Aadhaar verification in jails and ordered the Reserve Bank of India to communicate these directions to all banks