SC Slams HC for 2-Year Bail Delay, Calls for Sensitivity in Liberty Cases - (01 Aug 2025)
CONSTITUTION
Supreme Court strongly criticized the Punjab & Haryana High Court for taking two years to hear a bail application, stressing that courts must be sensitive in matters involving personal liberty. The delay was termed unjustifiable and against constitutional principles.
Tags : BAIL DELAY PERSONAL LIBERTY ARTICLE 21 JUDICIAL SENSITIVITY
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