- (1.) "The horizons of Article 21 are ever widening and the final word on its conspectus shall never have been said. So long as life lasts, so long shall it be the duty and endeavour of this Court to give to the provisions of our Constitution a meaning which will prevent human suffering and degradation", was held by Y. V. Chandrachud. The Hon'ble The Chief Justice of India presiding over a 3-Judge Bench of the Supreme Court in Sher Singh v. State of Punjab held on AIR 1983 SC 465.
(2.) Keeping in mind, the aforesaid hallowed observations this Court proceed to evaluate the grievance of the petitioner, who feels that in his case the said Fundamental Right has stood in breach.
(3.) This Court is now entrusted with to sort out the agony of the petitioner, who feels that his valuable right under Article 21 of the Constitution has been breached in the proceedings of N-10 of 2000 pending before the learned Special Court (under the N.D.P.S. Act), Barasat as he has been in custody for a period more than what is permissible under the law.;