Recently, the Court in Ahmedabad witnessed an unusual and shocking incident when a complainant, enraged by the court’s decision to uphold the acquittal of four accused in a 1997 assault case, threw both his shoes at Additional Principal Judge M.P. Purohit. The man lost his temper after learning that the court had affirmed the acquittal of four persons accused of attacking his father during a scuffle that broke out after a cricket ball struck him in the Gomtipur area. The act created panic in the courtroom and drew sharp criticism from the legal community.
The case had its origin in a 1997 altercation in which the complainant’s father was allegedly assaulted. Four individuals were charged in the matter but were acquitted by a metropolitan court in 2017. The sessions court upheld the acquittal, which provoked the complainant’s violent reaction. According to Public Prosecutor, the man began shouting and abusing the judge, and despite several attempts by police and lawyers to calm him, he hurled both shoes at the presiding officer. Fortunately, the judge was not injured.
Demonstrating judicial restraint, Judge Purohit refused to lodge a complaint against the individual and instructed police officials not to initiate any legal action. The man was briefly detained by officers from Police Station and later released on the judge’s request.
In the aftermath, the Gujarat Judicial Service Association (GJSA), under the leadership of President, condemned the incident and demanded immediate and stringent security measures for judicial officers and court staff. The association observed that such acts amount to a direct assault on the independence, dignity, and security of the judiciary and urged authorities to ensure that courts function free from intimidation or violence.
Although no proceedings were initiated against the complainant, the incident has reignited discussions on the safety of judicial officers. Occurring just days after a similar shoe-throwing episode in the Supreme Court, the event has highlighted the urgent need to strengthen security in court complexes and preserve the sanctity and independence of the judiciary.
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