Report No. 87
4. Hussainara Khatoon (I) v. Home Secretary, AIR 1979 SC 1360 (1361): 1980 (1) SCC 81 (84)-
In this case, the Supreme Court, while considering a petition for writ of habeas corpus said that there could be little doubt, after the dynamic interpretation placed by the Court on Article 21 in Maneka Gandhi v. Union of India, that a procedure which keeps such a large number of people behind the bars without trial so long cannot possibly be regarded as reasonable, just and fair as to be in conformity with the requirement of that Article.
Back
