Supreme Court: Army Must Prove Disability Was Unrelated to Service to Deny Pension  ||  SC: Grant of Fishing Rights by Deed is a Transfer of Immovable Property, Qualifies as Lease  ||  Gujarat HC: Waqf Board Inquiry into Religious Character Not Barred by Places of Worship Act  ||  Gauhati HC Rejects Failed Candidates’ Challenge to Law Officers’ Appointment Procedures  ||  Kerala HC Grants Pre-Arrest Bail to Woman Accused of Throwing Newborn, Cites Lack of Intent  ||  P&H HC Quashes Case, Holds 'Heart Lung Pack' was not a Notified Drug in 2010  ||  Kerala HC: Illegal Arrest Entitles Accused to Release, Not Bail  ||  Allahabad HC Explains: Does Conversion Automatically Strip a Person of Scheduled Tribe Status?  ||  Delhi HC Rejects Vimal Elaichi Plea against FDA Notice to Shah Rukh Khan, Ajay Devgn, Tiger Shroff  ||  Calcutta HC Upholds Jail Term for Owner Over Unauthorised Construction under Roof-Repair Permit    

Del. HC: Speedy Trial, Firmly Entrenched in our Constitutional Jurispr. is Not an Abstract Safeguard - (22 May 2025)

CRIMINAL

Del HC has observed that right to a speedy trial, firmly entrenched in our constitutional jurisprudence u/s 21 of COI, is not an abstract safeguard. It is a vital facet of the right to personal liberty and cannot be whittled down merely because the case arises under special statute such as MCOCA.

Tags : DELHI HIGH COURT   SPEEDY TRIAL   PERSONAL LIBERTY  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved