HC extends till Dec 31 time for Judicial Commission to probe Tis Hazari Lawyer-Police clash

On Monday, the High Court of Delhi extended till Dec 31, 2020 the time granted to a court-appointed commission to probe into the clash between Delhi Police personnel & Advocates at the Tis Hazari Court complex in Nov 2019.

The initial time granted to complete the enquiry ended on May 31, however, more time to investigate the matter was sought in view of the coronavirus-induced lockdown.

A Division Bench headed by Chief Justice DN Patel extended the time granted to the judicial commission to investigate the violence.

Meanwhile, the court was told that statements of 124 witnesses have been recorded in the matter till date.

A clash had broken out between Advocates & Delhi Police personnel outside the Tis Hazari court complex on Nov 2, in which several people were injured.

The violence was followed by several protests by both Advocates &  Cops.

Advocates had sought disciplinary actions & initiation of departmental inquiry against several IPS & Senior Cops for circulating provocative statements against Advocates on social media. They also demanded the dismissal of several cops on the grounds that the agitation was in complete contravention of prevalent laws.

The High Court of Delhi had taken suo motu cognizance of the incident & constituted a Judicial Committee to conduct an inquiry in the matter. 

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