The Supreme Court has issued detailed directions to tackle delays in dowry and cruelty cases. From framing charges within 60–90 days and regulating adjournments to digital case monitoring, witness calendars, institutional support and specialised training, the Court has laid down a comprehensive framework for faster and more effective trials.
Supreme Court Issues Directions for Speedy Trials in Dowry & Cruelty Cases
The Supreme Court has issued detailed directions to tackle delays in dowry and cruelty cases. From framing charges within 60–90 days and

