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A disciplinary committee in the Tamil Nadu Bar Council turned its head on an allegation of sexual harassment when it was found that errant party in the matter was the complainant herself. The complainant had challenged her dismissal from the Nagercoil Bar Association, alleging that it was based on a false complaint from the Nagercoil Bar Association president. Along with this she had alleged that the President had outraged her modesty and sexually tortured her.
The President of the Bar Association contested this by saying that, the complainant had sent lewd messages to former Minister, Suresh Rajan. When notified of this, the complainant had also sent ugly messages to a principal sub-judge. Further a complaint was filed by the sub-judge as well. On hearing of the case, the Bar Council found the complaint to be suspicious. Along with it her conduct have led the Council to believe that the accusations were baseless. In another instance the complainant had sent provocative messages in question after a property case in which she was involved in had gone awry. The Council also stated that the complainant was suffering from depression which was common for women of that age. Due to this, the Bar Council has decided to take lenient measure after she rendered a letter of unconditional apology .She also undertook not to indulge in similar misconduct in the future.
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