July 16, 2018:

In view of the alleged incident of Rape of a Woman Lawyer by a Advocate in the premises of Saket District Court Complex, Delhi HC's Acting Chief Justice Gita Mittal called for a meeting of High Court and District Court Judges.

Woman advocate has filed a FIR stating that Accused, Advocate PK Lal, was in an inebriated condition when he sexually assaulted her in his chamber in Delhi’s Saket District Court complex.

Acting Chief Justice Gita Mittal called for a meeting of Administrative Committee of Delhi HC as well as District and Sessions Judges and Registrar General and Registrar (Vigilance) of the High Court.

District Judges of the Saket Court Asha Menon and Girish Kathpalia briefed High Court on the present situation, in a meeting held at 9 AM this morning.

High Court was informed that statement of the victim under Section 164 of Code of Criminal Procedure has been recorded and the Accused has been arrested.

High Court issued directions to Judges of District Courts to improve safety of women in all the Courts.

Source PTI

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