On Thursday, the Bar Council of India issued a Press Release condemning the outrageous act of broad day light killing of Advocate Couple (Gattu Vaman Rao and his wife P. V. Nagamani).

It has cited the incident as yet another example of "severe threat and attack on the independence of the Bar."

The Bar stated, "The frequent threats and attacks on the lawyers have established that the Advocates are not at all safe anywhere in the country. This is an onslaught on the freedom of the profession. It is proving to be exceedingly difficult and even fatal for the Advocates taking up the peoples cause."

Stating it's stsnce, the BCI strongly condemned the act and mentioned that it has taken the matter "very seriously". Support to State Bar Council of Telangana's resolution in this regard has alo been extended.

The Council on the request of the Hon’ble Representative-Member of the Bar Council of India from the State of Telangana Mr. P. Vishnuvardhana Reddy has resolved to write a letter to Hon’ble the Chief Justice of the Telangana High Court to take judicial notice of the incident and pass an order for independent and impartial judicial inquiry into the incident.

A letter to Chief Minister of Telangana has alos been wrtitten to declare and provide some meaningful help and financial assistance for the family of the concerned Advocate including Government Job for the dependent family members.

The BCI has alsorefrred to the incident as an outcome of the lawlessness of the situation.

"It is very shocking to note and mention that the deceased had filed a PIL case against custodial death in police station and some other cases against some leader of the ruling party in Telangana and the horrific incident has taken us back to the days of anarchy and lawlessness and goondaraj."

In the resoulation made in instance of the incident, the Counsel has decided to write to the Hon’ble Chief Justice Ms. Hima Kohli as it appears to them that there is no possibility of an independent and impartial investigation by the Police due to lawlessness situation.

Inter alia, the BCI has also demanded from the Union Government to provide proper protection to the Lawyers of the country and to pass some Law for the protection of lawyers.

It stated:

"This is the high time when the Union and the State Government should take-up the issue with all sincerity failing which the Advocates of the country would take recourse of a countrywide agitation."

Read Press Release Here:

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