SC: HCs Passing Orders Directing Disposal of Trials Within a Time Schedule is Contrary to Law - (07 Oct 2024)
CRIMINAL
SC has held that while rejecting bail applications, the HCs are passing orders directing disposal of trials within a time schedule. Apart from the fact that such directions are contrary to the law such orders put undue pressure on the Trial Courts which are already flooded with a lot of work.
Tags : SUPREME COURT TRIAL COURTS BAIL APPLICATIONS
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