(1) These appeals under Art. 136 and writ petition under Art 32 of the Constitution raise a very constitutional question. The question is whether any time limit could be fixed to concretise the right to speedy trial enshrined under Art. 21 of the Constitution. The question is likely to arise more often in many cases and the decision on the question will have far reaching consequences in terms of thousands of criminal cases pending in courts all over the country. We, therefore, refer these cases to a Constitution bench for disposal.
(2) Let the papers be placed before the Hon'ble chief justice for necessary orders.
(3) Parties are at liberty to move the learned chief justice for fixing an early date of hearing.
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