April 08, 2019
In the instant case, the Supreme Court while expressing disconcert on continuous adjournment of application seeking suspension of sentence remarked that Delay in disposing of applications for bail and suspension of sentence in pending criminal appeals would be a travesty of justice.
Case name: S.K. Hyder v. The State of Odisha
In the case, the Petitioner had been convicted for offence of murder and had been sentenced to life imprisonment in the year 2011. Aggrieved by the sentence, the Petitioner had appealed against the same and appealed before the High Court along with the application for suspension of sentence. The main allegation of the Petitioner in this SLP before the Supreme Court Bench was that his application for suspension of sentence had undergone more than 75 adjournments.
When the matter came up before the Supreme Court Bench, the Bench demanded copy of the record of the case from the High Court of Orissa. The Two-Judge Bench of the Supreme Court revealed that it was unable to comprehend as to why so many adjournments were granted in an application for suspension of sentence. The Apex Court further while expressing disconcert in the matter remarked that Delay in disposing of applications for bail and suspension of sentence in pending criminal appeals would be a travesty of justice.
The case can be accessed here.
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