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Madras High Court Directs Expedited Trials in 216 Pending Criminal Cases Against MPs and MLAs - (14 Nov 2025)

CRIMINAL

Madras High Court directed trial courts to expedite criminal cases against sitting and former MPs and MLAs, prohibiting unnecessary adjournments in cases pending over five years, and ordered swift trials where no stay has been granted by higher courts.

Tags : TRIALS   CRIMINAL CASES   EXPEDITED  

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