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The Delhi High Court has taken suo moto cognizance of the recent attack on three advocates – Mr. Kirti Uppal, Mr. Ravi Sharma, Mr. Vikas Pahwa. An order has been passed by the Delhi High Court dated 29th of January 2018 , where a bench comprising of Justice Gita Mittal and Justice C. Harishankar expressed concern over the worrisome state of affairs with regards to threat being meted out to members of the bar, hampering them from performing their professional duties. The court noted that even after weeks have been passed post this incident but no stringent action, like loadging of FIR has been done as yet. Advocate Sharma’s vehicle were burned which were parked in his courtyard. The court referred certain resolution passed by the bar association and said that the attacks were made because of the fact that these advocates had rendered support to the cause of a lady advocate. The court asserted that the threat and destruction caused were aimed towards obstruction in delivery of legal services and thus would amount to contempt of court. The court has said that if this is what comes across as plight of legal leaders in this country then the situation of common man is a matter of grave concern. It has called for a status report on the investigation into the three incidents and directed them to be filed under the signatures of Special Commissioner of Police (Law & Order) after the same has been shown to and approved by the commissioner of Delhi Police. The court further appointed Senior Advocate Dayan Krishnan as the amicus curiae and directed advocate Siddharth Agarwal to assist Mr. Krishnan.
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