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Delhi HC: Right to Speedy Trail Can’t be Whittled Down because of Special Enactment Like MCOCA - (25 Jul 2025)

CRIMINAL

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

Tags : DELHI HIGH COURT   ARTICLE 21   PERSONAL LIBERTY  

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