Supreme Court of India
Digital Supreme Court Reports
The Official Law Report Fortnightly ISSN: 3048-4839 (Online)
Home
Full Text

KHATRI AND OTHERS vs. STATE OF BIHAR & ORS.

SCR Citation: [1981] 2 S.C.R. 408
Year/Volume: 1981/ Volume 2
Date of Judgment: 19 December 1980
Petitioner: KHATRI AND OTHERS
Disposal Nature: Others
Neutral Citation: 1980 INSC 241
Judgment Delivered by: Hon'ble Mr. Justice P.N. Bhagwati
Respondent: STATE OF BIHAR & ORS.
Case Type: WRIT PETITION (CIVIL)/5670/1980
Order/Judgment: Order
1. Headnote

Right to free legal services to a person accused, of an offence - Duty of the State explained Constitution of India, Articles 21 and 22.

Expressing displeasure over disregard of the decision of the Supreme Court by the State of Bihar, the Court:

2. Case referred
3. Act
  • Constitution Of India
4. Keyword
  • Legal Services
  • Constitution of India