The Punjab and Haryana High Court Bar Association has requested the Registrar General of the High Court to prevent automatic adjournment of bail pleas, Habeas corpus petitions and other cases related to Article 21 of the Indian Constitution.
The P&H Bar Association has mentioned in the letter that, “From past many months the cases are be automatically adjust by office order due to ongoing Covid pandemic. The Justice seeker who are languishing in jails are facing threat to their life and liberty are suffering due to non hearing of cases which is resulting into denial of justice."
The Association claims that since the past many months, cases are being automatically adjourned by office order due to ongoing Covid-19 pandemic.
“It is respectfully prayed that the cases relating to bales, heaviest Corpus, suspension of sentences and other cases relating to article 21 of the Constitution of India listed in the month of July may kindly be not observed by NIC automatically and these matters may kindly be heard in the month of July itself” the association requested.
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