A video allegedly depicting police officials at Sagarpur Police Station using derogatory and unprofessional language against advocates has led to strong institutional censure from the legal fraternity, following which the Delhi Police has initiated disciplinary proceedings, including suspension and transfers of erring personnel.
The issue arose after the circulation of a video on social media purportedly showing inappropriate verbal conduct by police personnel. The incident prompted the Coordination Committee of all District Court Bar Associations of Delhi to convene an urgent meeting, where members expressed serious concern over what was described as conduct inconsistent with the standards expected in official engagements with advocates.
The Committee noted that such incidents adversely affect professional functioning and strain the working relationship between the Bar and the police administration.
In response, the Deputy Commissioner of Police, South-West District, informed Bar associations that a vigilance enquiry has been initiated into the matter. As immediate measures, one Woman Sub-Inspector has been placed under suspension, while another Woman Sub-Inspector along with the Station House Officer of PS Sagarpur has been transferred to District Lines with immediate effect.
Recording its institutional position, the Coordination Committee unanimously resolved that the conduct in question was “wholly unacceptable and an affront to the dignity of the legal profession.” The police further assured that directions have been issued to sensitise personnel across police stations to prevent recurrence, and requested that the proposed protest by advocates be reconsidered in view of the action taken.
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