The Single Judge Bench of the Punjab and Haryana High Court , comprising Justice Vinod S Bhardwaj in the case of Bhupinder Kumar Gupta v. State of Punjab & Ors
has issued notice to the State of Punjab in a petition seeking the implementation of SOPs to regulate the total period of custody for individuals detained in multiple cases in the states of Punjab and Haryana.
The petitioner argued that considering the custody period of all cases together would be a violation of the right to a speedy trial under Article 21 of the Indian Constitution.
Considering the submissions of the petitioner, the bench issued notice of motion for 16.08.2023.
Case Details
Case:- CWP-10080-2023
Petitioner - Bhupinder Kumar Gupta
Respondent - State of Punjab & Ors
Judge: Justice Vinod S Bhardwaj
Picture Source :
