In an interesting instance, the Allahabad High Court has granted protection from arrest to a Law Student alleged to have impersonated as an Advocate in Court during the course of a hearing.
The Court noted that it appears prima-facie that the Law Student who is currently an intern 'over-zealously' attempted to seek adjournment in a case where one of the parties appears to have been represented by the learned Advocate under whom he was interning.
The Counsel for the Law Student also drew Court's attention to the fact that in one previous incident, where the petitioner was asked about his identity by the Presiding Officer, Motor Accidents Claim Tribunal, he sincerely revealed that he is a Law Student and not a practising Lawyer.
It was mentioned that theh petitioner was attending the Court Hearings due to curiosity and as a part of his training and the action on his part is a mistake and not an intentional offence.
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