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The Delhi Bar Council has temporarily suspended a Lawyer’s license to practice because he allegedly tried to advertise his advocacy work by pasting his phone number on the public walls of South Delhi.
The Bar Council suspended the license of one Shakeel Khan, who is an enrolled advocate in its records since 1994; his license got suspended under the provisions of Rule 36 of the Bar Council of India Rules, which is “gross violation”, in which Standards of professional conduct and etiquettes are prescribed.
The provisions talk about the advocates should not advertise his work or services, either directly or indirectly, by the means of circulars, advertisements, touts, personal communications, interviews not issued by personal relations, publishing or inspiring newspaper articles or producing his photographs to be published in connection with the cases in which he has been involved or concerned.
Advocate Khan also violated Section 3 of the Delhi Prevention of Defacement of Property Act, 2007. The provisions of the Act states that whoever tries to deface any property in public view by writing or making with ink, chalk, paint or any other material except for the purpose of indicating the name and address of the owner or occupier of such property, shall be punishable with imprisonment for a term which may extend to one year, or with fine which may extend to fifty thousand rupees, or with both.
“The Bar Council of Delhi has been informed that Mr. Shakeel Khan, Advocate (Enrolment No. D/ 904/1994) has advertised himself as a specialist in divorce and Court matters, and pasted his personal phone number on the public walls of entire South Delhi. It has amounted as a violation of Rule 36 of Bar Council of India Rules, and also, he has violated the provisions of Delhi Prevention of Defacement of Property Act, 2007.
The Council has opined that an Advocate is the officer of the Court and the legal profession cannot be treated as a trade or business as it is a profession of nobility and comprises ethical norms and rules, which are expected from an advocate to be followed. “
The bar council also contacted Mr. Shakeel and after that it was confirmed that h did professional and other misconduct.
It was the last year when BCD warned the lawyers for not advertising about their services.
The Council suspended the license of Mr. Shakeel Khan for 8 weeks and also sent him the notice in which it has been stated that why his license was not suspended permanently.
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