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Supreme Court Directs High Courts to Deliver Judgments in 3 Months and Bail Orders in One Day - (29 May 2026)

CRIMINAL

Supreme Court directed that High Courts should ordinarily pronounce judgments within three months of reserving a case for verdict, and do so even faster where personal liberty is involved, issuing these directions to address delays in the delivery of judgments across courts.

Tags : HIGH COURTS; JUDGMENTS; BAIL ORDERS  

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