Allow Cookies!
By using our website, you agree to the use of cookies
In the case S.K Hyder vs. the state of Odisha, the Supreme Court while expressing disconcent of 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.
In the case the petitioner has been convicted for the 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 this application for suspension of sentence had undergone more than 75 adjournments. When the matter came up before the Supreme Court Bench, bench demanded copy of the record of the case from 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 Supreme Court had issued significant directions to tackle the pendency of cases in criminal courts.
86540
103860
630
114
59824