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SC: High Courts Fixing Time Bound Schedule for Disposal of Case Affects Functioning of Trial Court - (26 Nov 2024)

CRIMINAL

SC has observed that High Courts rejecting bail applications in routine manner and then fixing time bound schedule for the conclusion of trials affect the functioning of the trial courts as in many trial courts there are very old cases pending for disposal.

Tags : SUPREME COURT   TIME BOUND SCHEDULE   TRIAL COURT   HIGH COURTS  

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