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J&K High Court: Right to Speedy Trial Includes Appeals; Closes 46-Year-Old Criminal Case Due to Delay - (30 Dec 2025)

CRIMINAL

Highlighting the human cost of prolonged criminal proceedings, the Jammu and Kashmir and Ladakh High Court closed a case stemming from a 1979 incident, holding that enforcing the remaining substantive sentence after decades of delay would serve no meaningful purpose.

Tags : RIGHT TO SPEEDY TRIAL   APPEALS   CRIMINAL CASE  

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