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SC: Accused has Fundamental Right of Speedy Trial as Enshrined in Article 21 of Constitution - (17 Feb 2025)

CONSTITUTION

SC while granting bail to an accused charged under UAPA has observed that, howsoever serious a crime may be, accused has a fundamental right of speedy trial under Art. 21 of Constitution, and if he is to get a final verdict after spending 6 to 7 years in jail, the said right has been infringed.

Tags : SUPREME COURT   ARTICLE 21 OF CONSTITUTION  

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