IN RE: TO ISSUE CERTAIN GUIDELINES REGARDING INADEQUACIES AND DEFICIENCIES IN CRIMINAL TRIALS versus THE STATE OF ANDHRA PRADESH & ORS.

Citation: [2021] 4 S.C.R. 100 · Decided: 20-04-2021 · Supreme Court of India · Bench: S.A. BOBDE, L. NAGESWARA RAO, S. RAVINDRA BHAT · Disposal: Disposed off

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Judgment (excerpt)

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100
SUPREME COURT REPORTS
[2021] 4 S.C.R.
   [2021] 4 S.C.R. 100
100
IN RE: TO ISSUE CERTAIN GUIDELINES REGARDING
INADEQUACIES AND DEFICIENCIES IN CRIMINAL TRIALS
v.
THE STATE OF ANDHRA PRADESH & ORS.
(Suo Moto Writ (Crl) No(s). 01 of 2017)
APRIL 20, 2021
[S.A. BOBDE, CJI, L. NAGESWARA RAO AND
S. RAVINDRA BHAT, JJ.]
Criminal trials: Draft Rules for expeditious and fair criminal
trials – Implementation of – Suo motu proceeding under Art. 32 –
This Court took notice of deficiencies occurring in the course of
criminal trials and certain practices adopted by trial courts in
criminal proceedings as well as in the disposal of criminal cases,
leading to prolonged proceedings – Also that there were
inadequacies in the practices and rules of High Courts, and as
such desirability of a uniform approach – Issuance notice by this
Court to the Registrar Generals of all High Courts, State
Governments and Union Territories to file their responses –
Responses filed by States/Union Territories and High Courts –
Thereafter, Draft Rules of Criminal Practice, 2020 prepared by the
stakeholders and said Draft Rules submitted for the consideration
of this Court – High Courts again called to file responses to Draft
Rules – On perusal of the responses, this Court again found either
reservation or divergence in opinion about the practice to be adopted
by few High Courts – Subsequently, this Court carried out necessary
amendments to the Draft Rules and Draft Rules finalized in terms
thereof– In view thereof, issuance of directions to all High Courts
to take expeditious steps to incorporate the Draft Rules of Criminal
Practice, 2021 as part of the rules governing criminal trials, and
ensure that the existing rules, notifications, orders and practice
directions are suitably modified, and promulgated within the
stipulated period – State Governments, as well as the Union of India
to carry out consequential amendments to their police and other
manuals, within the stipulated period – Judicial Notice – Constitution
of India – Art. 32
Bipin Shantilal Panchal v. State of Gujarat (2001) 3
SCC 1 : [2001] 2 SCR  29 – referred to.
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Case Law Reference
[2001] 2 SCR  29 
referred to
Para 12
ORIGINAL JURISDICTION : Suo Moto Writ (Crl) No(s). 01 of
2017.
(Suo Motu Proceeding Under Article 32 of The Constitution)
K.M. Natraj, Vikramjit Banerjee, ASGs., D.S. Parmar, Saurabh
Mishra, AAGs., Sidharth Luthra, R. Basant, Ms. Vibha Datta Makhija,
S. Nagamuthu, R. Balasubramanian, R. Bala, Dr. Manish Singhvi, P.N.
Ravindran, Soumya Chakraborty, P.H. Parekh, Sr. Advs., K.
Parameshwar, M.V. Mukunda, A. Karthik, Mehaak Jaggi, Vishnu, Ms.
A. Sregurupriya, Anandh Kannan N., Pranay Ranjan, Anmol Chandan,
Sachin Sharma, Ms. Neela Gokhale, B.V. Balram Das, Raj Bahadur
Yadav, Sachin Patil, Rahul Chitnis, Aaditya A. Pande, Geo Joseph, A.D.N.
Rao, Guntur Prabhakar, Abhimanyu Tewari, Ms. Eliza Bar, Subodh S.
Patil, Ms. Supriya Patil, Shekhar Raj Sharma, Sanjay Kumar Visen, Amit
Gupta, V. Balachandran, Siddharth Naidu, Ms. Abha R. Sharma, Keshav
Mohan, R.K. Awasthi, Prashant Kumar, Piyush Vatsa, Ms. Ritu Arora,
Santosh Kumar-I, P.S. Sudheer, Ms. Hemantika Wahi, M. Shoeb Alam,
Sunny Choudhary, Rovins F. Verma, Nishant Ramakantrao
Katneshwarkar, Pukhrambam Ramesh Kumar, Ms. Anupama Ng., Karun
Sharma, Avijit Mani Tripathi, Shaurya Sahay, P.S. Negi, Ms. Aruna
Mathur, Ms. Anuradha Arputham, Avneesh Arputham, M/S. Arputham
Aruna and Co, Gopal Jha, Shreyash Bhardwaj, Ms. Shashi Juneja, Satish
Pandey, Jatinder Kumar Bhatia, Ashutosh Kumar Sharma, Ms. Garima
Prashad, Chanchal Kumar Ganguli, Yajur Bhalla, Deepak Samota,
Siddharth Srivastava, Shubham Bhalla, Mrs. Anil Katiyar, Ms. Sneha
Kalita, Ms. Manisha Ambwani, Ambhoj Kumar Sinha, Abhinav Mukerji,
Mrs. Bihu Sharma, Ms. Pratishtha Vij, Mukesh K. Giri, Naresh K.
Sharma, Shuvodeep Roy, Kabir Shankar Bose, Mukul Kumar, Ashok
Mathur, Kunal Chatterji, Ms. Maitrayee Banerjee, Pravar Veer Misra,
Vishnu Sharma, Ms. Mukti Chaudhry, K.V. Jagdishvaran, Ms. G. Indira,
Aniruddha P. Mayee, Sandeep Kumar Jha, Atul Jha, Ms. K. Enatoli
Sema, Amit Kumar Singh, Ms. Uttara Babbar, Manan Bansal, T.G.
Narayanan Nair, Sibo Sankar Mishra, Niranjan Sahu, U.K. Mishra, Ashok
Kumar Singh, Arjun Garg, Rati Tandon, Siddhesh Kotwal, Divyansh
Tiwari, Ms. Ana Upadhyay, Ms. Manya Hasija, Nirnimesh Dube, Gaurav
Agrawal, M/S. KSN & Co., P.I. Jose, Sanjai Kumar Pathak, Arvind
IN RE: TO ISSUE CERTAIN GUIDELINES REGARDING INADEQUACIES AND
DEFICI

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