Constitution of India, 1950 - Article 21 - Right to speedy trial - Criminal Proceedings - Limitation bar provided by judgment of smaller Benches of Supreme Court-Held, such bar contrary to law laid down by larger Bench in Antulay's case - Limitation bars not good law, since the same would amount to impermissible legislation and contrary to law of precedent - To effectuate the right to speedy trial, powers under Sections 309, 311, 258 and 482 of Code of Criminal Procedure and Articles 226 and 227 of Constitution could be exercised-Code of Criminal Procedure, 1973 - Sections 309, 311, 258 and 482.

Doctrines :

Doctrine of precedent - Pronouncements by smaller Benches contrary to law laid down by larger bench - Smaller Bench is bound by view expressed by larger Bench.

Judicial Review:

Held, is restricted to declaring and interpreting law and removing obvious lacunae and filling the gaps - Not to entrench upon the field of legislation which is meant for legislature - Constitution of India, 1950 - Articles 32, 21, 141, 142 - Code of Criminal Procedure, 1973 - Chapter XXXVI.