REGENT COMPUTRONICS PVT. LTD.

DALVADI SUKHABHAI CHHAGAN Appellant

V/S

STATE OF GUJARAT Respondents

Referred Judgements :-

JADEJA AJITSINH NATUBHA AND ORS. V. STATE OF GUJARAT [REFERRED TO]
MATABAR PARIDA BISNU CHARAN PARIDA BATAKRUSHNA PARIDA BABAJI PARIDA VS. STATE OF ORISSA [REFERRED TO]
KASHMIRA SINGH VS. STATE OF PUNJAB [REFERRED TO]
STATE OF RAJASTHAN JAIPUR VS. BALCHAND ALIAS BALIAY [REFERRED TO]
BABU SINGH VS. STATE OF UTTAR PRADESH [REFERRED TO]
HUSSAINARA KHATOON 1 VS. HOME SECRETARY STATE OF BIHAR [REFERRED TO]
KADRA PEHADIYA VS. STATE OF BIHAR [REFERRED TO]
BHAGIRATHSINH S O MAHIPAT SINGH JUDEJA VS. STATE OF GUJARAT [REFERRED TO]
SUK DAS VS. UNION TERRITORY OF ARUNACHAL PRADESH [REFERRED TO]
SHEELA BARSE II VS. UNION OF INDIA [REFERRED TO]
V KAGARWAL ASSISTANT COLLECTOR OF CUSTOMS VS. VASANTRAJ BHAGWANJI BHATIA [REFERRED TO]
A R ANTULAY VS. R S NAYAK [REFERRED TO]
STATE OF PUNJAB VS. KAILASH NATH:MANGAL SINGH MINHAS [REFERRED TO]
TRIVENIBEN HARBHAJAN SINGH LAL SINGH INDIAN COUNCIL OF FAMILY AND SOCIAL WELFARE GURCHARAN SINGH AND PRITAM SINGH REP VS. STATE OF GUJARAT:STATE OF JAMMU AND KASHMIR:UNION OF INDIA:STATE OF TAMIL NADU:STATE OF PUNJAB [REFERRED TO]
MITHILESH KUMARI VS. PREM BEHARI KHARE [REFERRED TO]
MADHESHWARDHARI SINGH VS. STATE OF BIHAR [REFERRED TO]
ANURAG BAITHA VS. STATE OF BIHAR [REFERRED TO]

JUDGEMENT

(1.) This is a group of petitions wherein the Central question that arises for decision is as under:

(2.) In all the petitions it has been urged that there should be an outer time-limit to concretise the right to a speedy trial in view of the fundamental rights enshrined in Art. 21 of the Constitution and it it appears to the Court that such an outer limit has passed or will necessarily pass in all these petitions then on that ground alone the petitioners should be released on bail.

(3.) In support of the submissions made in this behalf Mr. K. J. Shethna learned Advocate appearing for many petitioners in the present group has relied on a number of authorities. The first authority on which Mr. Shethna has relied is the one in the case of Anurag Baitha v. State of Bihar AIR 1987 Patna 274 In this judgment there has been a reference tn an earlier Full Bench decision of the Patna High Court in the case of Madheshwardhari Singh & Anr. v. State of Bihar AIR 1986 Patna 324.

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DALVADI SUKHABHAI CHHAGAN Vs. STATE OF GUJARAT

Referred Judgements :-

JUDGEMENT

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