BHIM SINGH Vs. UNION OF INDIA (UOI)
LAWS(SC)-2014-9-143
SUPREME COURT OF INDIA
Decided on
September 05,2014
BHIM SINGH
Appellant
VERSUS
UNION OF INDIA (UOI)
Respondents
Cited Judgements :-
NAZIR AHMAD AND ANOTHER VS. STATE OF J&K AND OTHERS [LAWS(J&K)-2017-9-54] [REFERRED TO]DIPAK HIMMATRAO PATIL VS. STATE OF MAHARASHTRA [LAWS(BOM)-2020-10-297] [REFERRED TO]
AAQIB AHMED MIR VS. UT OF JAMMU [LAWS(J&K)-2023-5-5] [REFERRED TO]
NAZIR AHMAD VS. STATE [LAWS(J&K)-2017-6-26] [REFERRED TO]
SATENDER KUMAR ANTIL VS. CENTRAL BUREAU OF INVESTIGATION [LAWS(SC)-2022-7-48] [REFERRED TO]
SATENDER KUMAR ANTIL VS. CENTRAL BUREAU OF INVESTIGATION [LAWS(SC)-2023-2-105] [REFERRED TO]
RAJ KISHORE HARBANSH, S/O LATE TULARAM HARBANSH VS. STATE OF CHHATTISGARH THROUGH ANTI CORRUPTION BUREAU [LAWS(CHH)-2019-5-46] [REFERRED TO]
MUSHTAQ AHMAD PEER VS. STATE OF JAMMU & KASHMIR [LAWS(J&K)-2019-10-27] [REFERRED TO]
MOHAMMAD YOUSUF GANAIE VS. STATE OF J&K [LAWS(J&K)-2020-9-72] [REFERRED TO]
MAKSUD SHEIKH GAFFUR SHEIKH VS. STATE OF MAHARASHTRA [LAWS(BOM)-2020-8-115] [REFERRED TO]
RAKESH KUMAR PAUL VS. STATE OF ASSAM [LAWS(GAU)-2023-3-31] [REFERRED TO]
MAKSUD SHEIKH GAFOOR SHEIKH VS. STATE OF MAHARASHTRA [LAWS(BOM)-2020-8-69] [REFERRED TO]
SUSANTA KUMAR DHALASAMANTA VS. STATE OF ODISHA [LAWS(ORI)-2022-8-7] [REFERRED TO]
ANIL KUMAR SHARMA VS. STATE (NCT OF DELHI) [LAWS(DLH)-2023-9-54] [REFERRED TO]
PRADEEP KUMAR SETHY VS. STATE OF ODISHA [LAWS(ORI)-2021-12-22] [REFERRED TO]
MD. SAMIUL ISLAM SAON VS. STATE OF WEST BENGAL [LAWS(CAL)-2021-2-94] [REFERRED TO]
JUDGEMENT
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(1.)On 01.08.2014, whereby we wanted to know from the learned Attorney General about Government of India's plan in fast-tracking criminal justice in the country, learned Attorney General on that day took time to have a comprehensive look at the problem and come out with a concrete proposal in this regard within four weeks.
(2.)Mr. Mukul Rohatgi, learned Attorney General submits that process of consultation with the State Governments for fast-tracking criminal justice has been commenced by the Central Government but the blueprint/road-map for fast-tracking of criminal cases shall take some time. He prays for time to place the same by way of an affidavit within three months.
(3.)We reiterate that it is high time, positive steps are taken by the Central Government in consultation with the State Governments in fast tracking all types of criminal cases so that criminal justice is delivered timely and expeditiously.
(2.)Mr. Mukul Rohatgi, learned Attorney General submits that process of consultation with the State Governments for fast-tracking criminal justice has been commenced by the Central Government but the blueprint/road-map for fast-tracking of criminal cases shall take some time. He prays for time to place the same by way of an affidavit within three months.
(3.)We reiterate that it is high time, positive steps are taken by the Central Government in consultation with the State Governments in fast tracking all types of criminal cases so that criminal justice is delivered timely and expeditiously.
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