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Security in courts has become a rising concern among the citizens in India. Hence a petition has been filed in the Supreme Court seeking uniform guidelines for security measures in all courts.The plea has been made in furtherance of the right to life and safe environment guaranteed to the citizens under Article 21 of the Constitution of India and needs the immediate attention of the Supreme Court.
The petition prays for uniform guidelines for the security measures in courts along with the directions to the Centre and States to implement those guidelines.The guidelines are sought to be issued after seeking a report from the authorities on the prevalent security arrangements in District, Taluka and High Courts. Twenty-three instances of attacks that took place in various District and High Courts in the last ten years, the latest incident being the murder of UP Bar Council’s first woman President, Darvesh Yadav was emphasized in the petition. Numerous other violent incidents in Court has instilled a fear among the advocates and they fear for their right to life and security.
A need for enhanced security in Courts along with other recommendations like bringing security measures in District Courts at par with those at High Courts, three level security deployment, installation of CCTV cameras, metal detectors etc., fixed entry and exit points, entry pass system for visitors in Court, and deployment of a highly trained workforce in Courts, among other things have been prayed for in the petition.
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