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The Uttarakhand High Court has been informed that the kotdwar Bar Asociation would be withdrawing its controversial notice barring advocates from appearing on behalf of the accused in the Sushil Raghuvanshi who involved in shooting Kotdwar based advocate in 2017. Three persons had been arrested in the case this year including Vinod Kumar.
Advocate of the Kotdwar Bar Association submitted that the notice issued by the secretary of the association was objectionable. He further contended that while notice was posted on the notice board, no advocate was physically prevented from appearing on behalf of the accused.Moreover, it was informed that meeting was scheduled to be conducted in the first week of July after court reopens to rescind the controversial notice. It was submitted that an affidavit would also be filed after the notice is so rescinded. Kuldeep Agarwal was being harassed by the Bar Association members for taking up the kumar`s case. He therefore moved a writ petition through Advocates Kartikey Hari Gupta and Pallavi Bahuguna.
The bench of Chief Justice Ramesh Ranganathan and Alok Kumar Verma had informed the bar Association`s move to pass a resolution directing all Association members to refrain from appearing for any of accused in the case.
The court said that
“Howsoever, heinous the crime may be, every accused is entitled for legal representation . It is the obligation of an advocate, subject to his being paid the fees he is entitled to, to represent accused and in the case the accused is not able to afford legal representation then the state is obligated to provide him legal aid.”
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