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A PIL came for hearing before the Supreme Court, Just a month after the first woman President of Uttar Pradesh Bar Council Darwesh Yadav was killed in the Agra civil court complex, seeking direction to Bar Council of India (BCI) to frame gender neutrality safety guidelines for lawyers. The bench headed by Chief Justice of India (CJI) Ranjan Gogoi on 23rd July refused to entertain the plea but asked the petitioner to file the representation before the BCI for consideration of the issue. The learned Counsels appearing for the petitioners argued that the lawyers consume excessive alcohol in their chambers and in into various illegal activities and that there should be installation of CCTV cameras. In the plea, the petitioner cited several instances of murder, rape and other scuffles including that of Yadav's killing in the court premises by another lawyer in June this year. It sought BCI to make measures for safety of lawyers not only in the court premises but also the chamber blocks. Further, the plea sought for direction to BCI to amend the BCI Act to entertain the complaints and representations of third gender. In addition, it asked for implementation of Vishakha guidelines to protect women from sexual harassment
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