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SC: Speedy Trial is Victim’s Right; Gangsters Act Case Cannot Stall Other Trials - (18 Aug 2026)

CRIMINAL

Supreme Court held that the right to a speedy trial is not only that of the accused but also a valuable right of the victim. It set aside the Allahabad High Court's order staying a murder trial merely because proceedings under the UP Gangsters Act were pending.

Tags : SPEEDY TRIAL; VICTIM’S RIGHT; UP GANGSTERS ACT  

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