MUNNA ALIAS KAMTA PRASAD Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This order shall also govern the disposal of Misc. Criminal Case No. 2700 of 86 (Bhagwandas v. State of Madhya Pradesh) and Misc. Criminal Case No. 2172 of 86 (Nankun and another v. State of Madhya Pradesh).

(2.) By these petitions under section 439 of the Code of Criminal Procedure, 1973 (hereinafter referred to as the Code) the applicants accused are seeking their release on bail.

(3.) These bail petitions involve important questions of law of general public importance as to whether the provision of Sections 167, 209, 215, to 235, 309 and 317 of the Code ensure speedy trial and in failure to conclude trial speedily within a reasonable time, does Article 21 of the Constitution of India, extend protection to under-trial prisoner in granting benefit of bail during trial.