What is Judicial Process ? In the domain of modern jurisprudential thought "Judicial Process" as a concept is relatively of recent origin and its study and research occupy a place of considerable importance. The need to analyse, discuss and evaluate the concept of judicial process was first felt in United States of America, which largely followed the Anglo-Saxon judicial system. As early as 1919, the American Courts attempted to give a definition of 'judicial process'. "The judicial process comprehends all the acts of the Court from the beginning to its end, and in a narrower sense is the means of compelling a defendant to appear in Court after suing out the original writ in civil cases and after the indictment in criminal cases and in every sense as an act of a Court and Includes any means of acquiring jurisdiction and includes attachment, garnishment or execution and also the writ."1 ....