AMIT AGRAWAL Vs. STATE OF NCT DELHI

JUDGEMENT

(1.) How long is long enough, before a court realises that an undertrial has been in custody for too long, and the constitutional promise of speedy trial has been repudiated ? It is this concern that is at the heart of the present judgement.

(2.) By way of this petition filed under Sec. 483 of the Bharatiya Nagarik Suraksha Sanhita 2023 ('BNSS'), the petitioner seeks regular bail in case FIR No. 0077/2023 dtd. 14/10/2023 registered under Sec. 406/420/467/468/471/120-B/34 of the Indian Penal Code, 1860 ('IPC') at P.S.: Economic Offences Wing, Delhi.

(3.) Notice on this petition was issued on 6/12/2024; pursuant to which Status Report dtd. 20/1/2025 has been filed on behalf of the State. Reply dtd. 3/2/2025 has also been filed on behalf of the Customs Department - the complainant in the subject FIR.