Name of Legal Stalwart: Mr. Prashant Chaturvedi
Designation: Advocate at Rajasthan High Court, Ex-President of Bar Association, Jaipur (2007)
Office Address: 305, Uday Apartments, D-181, Bhrigu Marg, Bani Park, Jaipur, Rajasthan, India.
Bar Council No.: R/397/1993
Mobile No. +919828023808
E-mail: pc@pcalawyers.com
Areas of Practice: He is an expert in Criminal, Civil and Constitutional laws.
About: Mr. Prashant Chaturvedi completed his dual LLB degree from India and Australia and LLM from India.
The interviewer, Naina Agarwal is a 2nd-year law student from the Rajiv Gandhi National University of Law. She is currently interning with LatestLaws.com.
Q1. Tell us something about your early childhood and schooling?
I was born in Ajmer but moved to Jaipur as an infant. My schooling was completed in Saint Xavier Senior Secondary School, Jaipur. Along with my studies, I took part in almost all the co-curricular activities in school and therefore, the school was always fun for me.
Q2. Are you a first-generation lawyer?
I am a third-generation lawyer.
Q3. When did you decide to pursue law as a profession and why?
I decided to pursue law as a profession since I was in class 10 th as I loved the profession even then and the adversarial system always fascinated me.
Q4. How was your experience in Law School?
Law school in India, as well as Australia, was fun because again, along with my studies I was into student politics and other co-curricular activities which helped me to understand the law even better.
Q5. How do you think that the Law School education has changed since then?
Law schools and law education has changed drastically since I did my law in India. Firstly, I did my law as a three-year course with only 18 subjects whereas nowadays it is either a three year
course with 27 subjects or a five- year integrated degree course.
Q6. Would you like to share any experience of your first day/case in Court?
I still remember my first case which was a criminal case wherein my clients were charged under Sections 307, 120B, 323 and 341 of the Indian Penal Code, 1860. I got them acquitted as the prosecution witnesses were declared to be unreliable and untrustworthy by the Hon’ble Trial Court.
Q7. What area of practice interests you?
I am predominantly interested in Criminal matters but do practice in Civil and Constitutional matters too.
Q8. Please share two memorable cases you dealt with in your professional journey?
1. A case of gang rape, where I was representing the complainant and got the accused convicted.
2. A case of dowry death where I was representing the complainant.
Q9. Please share two strengths of the Indian Legal System which make it the strongest pillar of democracy?
I my opinion the two strengths of the Indian Legal system are the opportunity of hearing
provided to each party and the low cost of proceedings.
Q10. What according to you are the areas where the legal system in our country needs to improve?
Investigation definitely needs to improve in our country and sometimes it seems that the Courts become a party to the proceedings from the prosecution side which is wrong.
Q11. What is your wisdom and success mantra for young legal professionals?
Hard work and being able to think out of the box and apply the laws which they come across are the only two success-mantras.
Q12. Many law students do not get an internship in a big law firm as they do not have ‘contacts’. What would you suggest to them?
I guess it is not a matter of “contacts” or “big law Firms”, in my opinion, wherever the law students get an opportunity to experience the practical aspects of the theory which he/she has read would be good for him/her. This, of course, would depend on the area of practice and court where the law student wishes to practice himself/herself.
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