July 20, 2018:
Madhya Pradesh State Cabinet gave its approval to the Advocate Protection Act under which person accused of exerting undue pressure on a lawyer or obstructing their work would attract 7 years of jail with provisions of fine upto Rs 10,000.
According to the Sources, The Government is preparing to bring the ordinance to implement the Act soon.
This will make Madhya Pradesh the first State in India to promote law to protect advocates from any kind of violence perpetrated against them.
CM Shivraj Singh Chouhan, while addressing the State Bar Council at National Law University in May, 2018 has announced that the State Governement will present the Bill in the Monsoon Session of the Assembly.
Source Agencies
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