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A letter was sent to Shri Misra,Chairman of Bar Council Of India by Rekha Sharma requesting to take strong actions against lawyers, regarding the recent mob that took place between Lawyers and Police,where a lady police officer was manhandled and assaulted.
On Saturday it was observed that there was a tussle between the lawyers and police at north Delhi’s Hazari court complex where several people were injured and vehicles were vandalised too.
Including a police vehicle and eight jail vans were vandalised.There were two lawyers hospitalised in the clash including. Few journalists who were also assaulted.
Also the police officers open fired at the bar officials without provocation and hit them with battons which was denied by the police.Including a lawyer from a bullet injury
PTI reported that additional commissioner of police and various other satiation officers were injured.The bar association secretary reported that a lawyers vehicle had accidentally hit a jail van which eventually led to an argument and a fight.
While lawyer was taken inside and beaten up despite the judges trying to set him free.The police didn’t allow him to be taken away and was injured enough. Guzari Lal , lawyer showed his swollen wrist after the police rained batons at him.
A lawyer set a parking dispute led to a police officer removing his gun to shoot the lawyer responsible.Which accordingly led to the lawyers to save him and fight the police.The police termed it as irresponsible and criminal behaviour from the lawyer’s side.?While the bar officials claim irresponsible and claim the guilty officials to be punished.They also said this injustice to lawyers could lead to a nation wide strike of lawyers since it’s a serious matter in the arms of law fighters
During the mob of Tiz Hasari Court matter on 2nd November,a senior Woman Police Officer was also attacked.
According to various media reports,an audio note and a video was captured which shows that a group of lawyers attacked and held her by her collar. National Commission for Women has taken suo Moto cognize of it and has also taken the matter to the Commissioner of Police,Delhi to investigate the matter independently and an FIR was also filed for the same.
The commission urges to treat it as 'a gross misconduct'and to cancel the license of lawyers who assaulted the lady officer and asked the Chairman to reply within 7 days.
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