Report No. 272
Chapter - IV
Revisiting Recommendations of the Previous Law Commissions
4.1 The Right to Fair and Speedy Trial is very much a part of right to life and personal liberty, a fundamental right guaranteed under Article 21 of the Constitution of India and therefore, any kind of delay in the expeditious disposal of cases infringes the same. The Law Commission of India has expressed its concern over the delay in justice delivery system in its Fourteenth Report (1958) and made recommendations for reforming the administration of Justice delivery system which have been implemented from time to time to revamp the judicial system with a view to reduce delay and enlarge access to justice.69
69 N. N. Mathur, Changes Required in Working and Procedural Laws for Speedy Processing, 32 IBR 337-344 (2005).
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