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Senior Advocate of supreme court, Shekhar Naphade comments on difficulty of common man reaching the Apex court
Senior Advocate of Supreme Court, who participated in discussion on Napahade's professional journey organised by the RMNLU alumni association said "the common man or the small man - he has a herculean task in reaching the courts of justice".
Naphade who was expressing his views on common man stepping inside judiciary said if the survey was conducted as to number of cases listed before the apex court by the persons belonging to lower socio-economic strata it would show startling results. He asserted that he was certain of the results if the same survey was conducted on reported judgments.
Naphade who expressed his agreement with Rtd Justice Deepak Gupta said " What Justice Deepak Gupta said will appear to be justified. This is not a malaise which affects supreme court alone. This malaise which affects the whole society whether it is a hospital, lawyer's office or educational institution".
While expressing his discomfort in judicial administration he illustrated one incident one incident where a death row convict was not found guilty even after 16years of imprisonment.
However, he vocalized regardless of issue not many judges would shirk from looking into the case unless the specific approach is adopted and true position is presented.
Senior advocate Shekhar Naphade in talk with the advocate on record, Shoeb Alam conclude the topic by saying " Glitch always lies in the fact that poor are not often represented".
Shekhar Naphade also advised his viewers and budding lawyers to be sure of the basis of law. He also emphasized on how high court library played an significant role in his professional life.
