Report No. 78
3.7. Target for disposal and giving preference to cases involving under-trial prisoners.-
An important measure for reducing the burden of under-trial prisoners on jails is to give preference to the disposal of those cases in which the accused are in custody. In our earlier Report,1 we have suggested a target of six months for disposal of criminal cases. As regards cases in which the accused are in jail, the target in our opinion, should be four months.
1. 77th Report, para. 1.10.
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