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Del HC: Right to Speedy Trial u/a 21 of COI Isn’t a Free Pass for Undertrial to be Released on Bail - (16 Jan 2025)

CRIMINAL

Delhi HC has stated that the right to speedy trial derived from Article 21 of the Constitution of India is not a "freepass” for every undertrial, demanding that he be enlarged on bail regardless of his criminal antecedents and the nature of the offence.

Tags : DELHI HIGH COURT   FREE PASS   ARTICLE 21  

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