Latest News
Back
SENIOR Adv. RUPINDER SINGH SURI URGES SC NOT TO CONDUCT SINGLE JUDGE HEARINGS IN BAIL MATTERS
Ex-President of the Supreme Court Bar Association (SCBA) and Senior Advocate Rupinder Singh Suri wrote to 5 Senior most judges in Supreme Court urging that decisions given by Single Judge Bench in Bail matters shouldn't be carried out.
The reasoning behind such a request is that Supreme Court is the Highest Authority and the final frontier beyond which there lies no chance of appeal. Thus, Sri stated in his letter to the SC that atleast a Division Bench shall be constituted to hear bail matters and this will truly ensure justice and satifaction to the respective litigants. This implies that a single judicialmind might as well be wrong in reasoning or even get biased overtime. However, more number of judicial minds will look into every aspect of a case before granting or not granting a bail. The whole point of bail is to secure the attendance of the accused without keeping them in unnecessary custody.
He also stated that a Judge is also a human being and to err is human. Thus, judges can be prone to human frailties. Therefore, it would be in the better interest of the litigants that atleast 2 judges look into bail pleas which are brought before the Apext Court.
He also stated that each judge has his own philosophes based on his own exeriences thus it is possible that a single judge bench errs in his logic which would eventually become unfavourable outcomes in bail matters from the perspective of justice.
Suri also said that members of the Bar have always supported this view and the CheifJustice has always paid heed to such suggestions. This letter was written as a result of a notice which said that certain matters in the apex court will be taken up by a single judge bench on the 13th of May for the first timein 70 years. This decision was posted on the official SC website on the 11th of May 2020.
