REGENT COMPUTRONICS PVT. LTD.

Yash Mishra Appellant

V/S

STATE OF NCT OF DELHI Respondents

Referred Judgements :-

STATE OF JHARKHAND VS. SHIV SHANKAR SHARMA AND ORS. [REFERRED TO]
COMMISSIONER HINDU RELIGIOUS ENDOW MENTS MADRAS VS. LAKSHMINDRA THIRTHA SWAMIAR OF SHIRUR MUTT [REFERRED TO]
COLLECTOR OF CUSTOMS MADRAS NATHELLA SAMPATHU CHETTY PURAN SINGH KEWAL KRISHAN KRISHAN LAL ATTORNEY GENERAL FOR INDIA SONI NARANDAS NAGJIBHAI PUKHRAJ M S VENKITANARAYANA IYER VS. NATHELLA SAMPATHU CHETTY:THE COLLECTOR OF CUSTOMS MADRAS:THE STATE OF PUNJAB:THE STATE OF PUNJAB:THE STATE OF PUNJAB:THE STATE OF PUNJAB:THE STATE OF PUNJAB:D R KOHLI:THE COLLECTOR OF CENTRAL EXCISE MADRAS [REFERRED TO]
HIS HOLINESS KESAVANANDA BHARATI SRIPADAGALVARU SHRI RAGHUNATH RAO GANPAT RAO N H NAWAB MOHAMMAD IFTIKHAR ALI KHAN SHETHIA MINING AND MANUFACTURING CORPORATION LIMITED THE ORIENTAL GOAL GO LIMITED VS. STATE OF KERALA:UNION OF INDIA [REFERRED TO]
STATE OF RAJASTHAN STATE OF MADHYA PRADESH STATE OF PUNJAB VS. UNION OF INDIA [REFERRED TO]
MANEKA GANDHI VS. UNION OF INDIA [REFERRED TO]
TAMIL NADU EDUCATION DEPARTMENT MINIS TERIAL AND GENERAL SUBORDINATE SERVICES ASSOCIATION VS. STATE OF TAMIL NADU [REFERRED TO]
RAJNIKANT JIVANLAL VS. INTELLIGENCE OFFICER NARCOTIC CONTROL BUREAU NEW DELHI [REFERRED TO]
MAFATLAL INDUSTRIES LIMITED VS. UNION OF INDIA [REFERRED TO]
RISHABH AGRO INDUSTRIES LIMITED VS. P N B CAPITAL SERVICES LIMITED [REFERRED TO]
PADMASUNDARA RAO DEAD VS. STATE OF TAMIL NADU [REFERRED TO]
SUSHIL KUMAR SHARMA VS. UNION OF INDIA [REFERRED TO]
BIKRAMJIT SINGH VS. STATE OF PUNJAB [REFERRED TO]
SAREGAMA INDIA LIMITED VS. NEXT RADIO LIMITED [REFERRED TO]

JUDGEMENT

(1.) The instant Public Interest Litigation(hereinafter referred to as PIL) petition has been filed with the following prayers:-

(2.) Heard the petitioner in person and the learned counsel representing the respondents.

(3.) It has been contended in support of the prayers made in this writ petition by the petitioner that the impugned provision of Sec. 193(9) read with Sec. 187(3) of the Bharatiya Nagarik Suraksha Sanhita, 2023 (hereinafter referred to as BNSS, 2023) is arbitrary and violates Article 21 of the Constitution of India qua the accused persons, who are facing criminal trial, and accordingly, specific guidelines need to be formulated to ensure timely completion of further investigation under Sec. 193(9) of BNSS, 2023. Further submission of the petitioner is that the provision of Sec. 193(9), if read in conjunction with the provision of Sec. 187(3) of the BNSS, 2023, camouflages the statutory right of 'default bail' as provided for in Sec. 187(3) of the BNSS, 2023.

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YASH MISHRA Vs. STATE OF NCT OF DELHI

Referred Judgements :-

JUDGEMENT

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