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Supreme Court Urges Revival of Day-To-Day Trial Practice in Sensitive Cases for Speedy Justice - (25 Sep 2025)

CRIMINAL

Supreme Court expressed serious concern over the discontinuation of day-to-day trials in important and sensitive cases, noting that a practice common three decades ago has now been completely abandoned. The Court emphasized the need to revive this tradition to ensure speedy justice.

Tags : TRIAL   SPEEDY JUSTICE   SENSITIVE CASES  

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