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When the people who are trusted upon by the citizens to legally empower them, to uphold and protect the principles of our judicial systems, are themselves the perpetrators of assault on a traumatized person, one cannot help but question the integrity of lawyers as a whole. The unfortunate incident that sparked the above thought occurred in the Harpur Court in Meerut, where a rape survivor was assaulted by a horde of immoral lawyers when the former arrived to get her statement recorded in the Court. What is truly troubling is that this obscenity occurred right inside the primary area smack in the middle of the Court complex. The Superintendent of Police’s pathetic excuse for the lacklustre security was the dearth of policemen in the particular area.
The victim, a female lawyer who was already fighting the gruesome aftermath of a sexual assault, was physically harassed by lawyers whose motives were to beat her into submission so that she may drop the ongoing charges. Her accompanying advocates also received similar treatment. Preliminary investigation by the police suggests that the foremost agitators were two women, who were soon joined by other lawyers.
In her original complaint, the woman was claimed to be sexually assaulted by a fellow advocate who had met the victim under the pretence of discussing a previous lawsuit.
A complaint against twenty lawyers who were involved in the attack has been lodged in Harpur Police station, conforming to Section 323 of the IPC (Voluntarily causing hurt).
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