As per case facts, a criminal case was initiated in 2013 following a matrimonial dispute, leading to charges under Sections 406 and 498-A IPC, and later Section 323 IPC. Initially ... discharged, the petitioners faced renewed proceedings after a revision order. The case has been ongoing for approximately 12 years, with allegations that the respondent is intentionally delaying proceedings, causing hardship to the elderly petitioner. The petitioners appealed to the High Court for expeditious disposal. The question arose whether the right to speedy trial under Article 21 of the Constitution had been violated due to the prolonged delay and what measures should be taken. Finally, the High Court affirmed the importance of speedy trial and directed the trial court to conclude the proceedings within six months, ensuring no undue adjournments.