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Supreme Court Of India

(From : Karnataka)*

Hon'ble Judge(s): S. P. Bharucha, S. S. M. Quadri, R. C. Lahoti, N. Santosh Hegde, Doraiswamy Raju, Ruma Pal, Arijit Pasayat , JJJ

(A) Constitution of India , Art.21, Art.32, Art.141, Art.142, Art.226— Criminal P.C. (2 of 1974) , S.309, S.311, S.258— Right to speedy trial - Enacting bars of limitation entailing termination of trial or proceedings by judicial verdict - Held, uncalled for and impermissible judicial legislation - Guidelines laid down in A. R. Antulay's case reaffirmed - Decision to operate prospectively. Raj Deo Sharma v. State of Bihar, 1998 AIR SCW 3208 : AIR 1998 SC 328 : 1998 Cri LJ 4596; Raj Deo Sharma v. State of Bihar, 1999 AIR SCW 3522 : AIR 1999 SC 3524 : 1999 Cri LJ 4541; Common Cause v. Union of India, 1996 AIR SCW 2279 : AIR 1996 SC 1619 : 1996 Cri LJ 2380; Common Cause v. Union of India, 1997 AIR SCW 290 : AIR 1997 SC 1539 : 1997 Cri LJ 195, Overruled.A. R. Antulay v. R. S. Nayak, 1992 AIR SCW 1872 : AIR 1992 SC 1701 : 1992 Cri LJ 2717, Approved. In its zeal to protect the right to speedy trial of an accused, the Court cannot devise and almost enact bars of limitation beyond which trial shall not proceed and arm of law shall lose its hold though the Legislature and the Statutes have not chosen to do so. Bars of limitation, judicially engrafted, are, no doubt, meant to provide a solution to the aforementioned problems. But a solution of this nature gives rise to greater problems like scuttling a trial without adjudication, stultifying access to j....