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Advocate Indu Kaul filed a plea in the Supreme Court voicing concern over the grave safety situation faced by women advocate across the country. Kumud Lata Das, appearing for the petitioners cited many instances of assault and murder of women advocates inside courts in many places. Among other cases, the petitioner highlighted the recent murder of advocate Darvesh Yadav, the first women chairperson of Bar Council of Uttar Pradesh, who was killed by fellow advocate Manish Sharma inside the court premises and also the recent murder of a women advocate in one of the trial courts in Delhi.
Following this, the Supreme Court bench headed by the Chief Justice of India Ranjan Gogoi, issued notices to the Bar Council of India (BCI), the central government and also to the Chairman of Bar Council of India asking for recommendations and directions towards formulating a social security scheme for women advocates not only during working hours, but also after the court timings.
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