Administration of Justice-Pre-trial detenilon-Right of under-trial prisoner to have a speedy trial-Art. 21 of Constitution of India.

Pre-trial release-Concept of Determinative factors in grant of bail and release of under-trial prisoner on personal band without monetary obligation explained,

In their petition for the issue of a writ of habeas corpus the petitioners stated that a large number of men and women including children were in jails for years awaiting trial in courts of law and that the offences, even if proved, would not warrant punishment for more than a few months. Although sufficient opportunity was given, the State did not appear before the Court.

Directing the release of the undertrials on their executing a personal bond.