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Hon'ble Vice President of India M Venkaiah Naidu on Friday Suggested the Supreme Court to form regional Benches Institutes to solve and tackcle the pending cases and to ensure speedy trial. The Vice President on the recommendation of the Law Commission that The Apex Court of the Country should be spilt unto two divisions as these ideas are not a new concepts, but the idea to have two division benches is new as recommended by the law Commission, but for the administration for the justice and the regulation of speedy trials were also there during the rule of Congress Party, their Political Manifesto remained the same during this time in Lok Sabha's elections.
But it did not turn out in serious debate topic as the Supreme Court was always in the Idea of having the Division Bench. The Vice President on Friday first spoke about this idea, the official statement came out in Saturday as he spoke about this idea in front of various Legal Professionals and present and former Chief Justices of the Supreme Court.
It has been pointed out that Article 39A says that “the state shall secure that the operation of the legal system promotes justice, on a basis of equal opportunity, and shall ensure that opportunities for securing justice are not denied to any citizen by reason of economic or other disabilities”. Article 130 of Constitution of India says "The Supreme Court shall sit in Delhi or any other such places, with Chief Justice of India may and with the approval of the President of India, from time to time, appoint."
The Supreme Court gives the power to the Chief Justice of India to constitute benches, he can constitute a seven Judge bench in New Delhi, also a smaller bench in any other region of India that will a division bench of the Supreme court for the speedy trial due to large number of pending cases in the Country.
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