On Wednesdat, a notable scene unfolded inside the Supreme Court when a woman advocate was escorted out of the courtroom presided over by Chief Justice of India Surya Kant, after she repeatedly declined to step back despite the Bench’s instructions to follow proper legal procedure.
The Advocate had sought to orally mention an issue not included in the day’s list, alleging that a man she described as a “brother-like” friend had been murdered in a Delhi guest house while she was away in Mumbai. She further claimed that the police officer who initially refused to register her FIR had subsequently been appointed as the Investigating Officer in the very same case, raising concerns of bias and impropriety.
The Bench interrupted her narration, with the CJI advising that if she wished to place the matter before the Court, she must file a properly drafted petition so that the grievance could be examined within the framework of law. When the Avocate emotionally responded that she was struggling with depression, the Chief Justice suggested she seek help from another member of the Bar to prepare the petition.
However, even after the next matter was called, the Advocate continued addressing the Bench. Court marshals eventually approached her, prompting her to protest verbally and caution them not to touch her. Justice Ujjal Bhuyan also intervened, requesting that she listen to the CJI and maintain court discipline.
Another woman lawyer present in the courtroom attempted to calm the situation, reminding the Advocate of her duty to uphold decorum as an officer of the court. The woman advocate reacted sharply, and proceedings were briefly muted as her voice continued to rise.
Following continued resistance, she was eventually escorted out of the courtroom, after which the Bench resumed regular hearings.
Disclaimer: This news/ article includes information received via a syndicated news feed. The original rights remain with the respective publisher.
Picture Source :
