REGENT COMPUTRONICS PVT. LTD.

Mohd Muslim @ Hussain Appellant

V/S

STATE (NCT OF DELHI) Respondents

Referred Judgements :-

VIJAY MADANLAL CHAUDHARY VS. UNION OF INDIA [REFERRED TO]
HUSSAINARA KHATOON 1 VS. HOME SECRETARY STATE OF BIHAR [REFERRED TO]
KADRA PEHADIYA VS. STATE OF BIHAR [REFERRED TO]
ABDUL REHMAN ANTULAY VS. R S NAYAK [REFERRED TO]
KARTAR SINGH KRIPA SHANKAR RAI VS. STATE OF PUNJAB [REFERRED TO]
SUPREME COURT LEGAL AID COMMITTEE REPRESENTING UNDERTRIAL PRISONERS VS. UNION OF INDIA [REFERRED TO]
SHAHEEN WELFARE ASSOCIATION VS. UNION OF INDIA [REFERRED TO]
PARAMJIT SINGH VS. STATEN C T OF DELHI [REFERRED TO]
STATE OF MADHYA PRADESH VS. KAJAD [REFERRED TO]
BABBA ALIAS SHANKAR RAGHUMAN ROHIDA VS. STATE OF MAHARASHTRA [REFERRED TO]
VAMAN NARAIN GHIYA VS. STATE OF RAJASTHAN [REFERRED TO]
UNION OF INDIA VS. RATTAN MALLIK [REFERRED TO]
A CONVICT PRISONER IN THE CENTRAL PRISON THIRUVANANTHAPURAM VS. STATE OF KERALA [REFERRED TO]
UMARMIA ALIAS MAMUMIA VS. STATE OF GUJARAT [REFERRED TO]
UNION OF INDIA VS. K.A.NAJEEB [REFERRED TO]
SATENDER KUMAR ANTIL VS. CENTRAL BUREAU OF INVESTIGATION [REFERRED TO]

JUDGEMENT

(1.) Special leave granted. With consent of counsel for parties, the appeal was heard finally.

(2.) Long back, in Hussainara Khatoon v. Home Secy., State of Bihar, [1979] 3 SCR 1276: (1980) 1 SCC 81 this court had declared that the right to speedy trial of offenders facing criminal charges is "implicit in the broad sweep and content of Article 21 as interpreted by this Court". Remarking that a valid procedure under Article 21 is one which contains a procedure that is "reasonable, fair and just" it was held that:

(3.) These observations have resonated, time and again, in several judgments, such as Kadra Pahadiya & Ors. v. State of Bihar, (1981) 3 SCC 671 and Abdul Rehman Antulay v. R.S. Nayak, [1991] Supp. 3 SCR 325: (1992) 1 SCC 225; in the latter the court re-emphasized the right to speedy trial, and further held that an accused, facing prolonged trial, has no option:

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MOHD MUSLIM @ HUSSAIN Vs. STATE (NCT OF DELHI)

Referred Judgements :-

JUDGEMENT

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