The Supreme Court Advocates-on-Record Association (SCAORA) issued a strong condemnation of the violent assault on Nepal’s judiciary, after demonstrators set fire to portions of the Supreme Court building in Kathmandu.
In a resolution adopted under the leadership of President Vipin Nair and issued by Secretary Nikhil Jain, the Association expressed profound sorrow at the destruction of judicial property, including the office of the Attorney General. The statement described the incident as a “grave assault on the rule of law,” highlighting that valuable judicial records spanning decades were irretrievably lost in the arson.
While recognising the right of citizens to voice grievances, SCAORA emphasised that such expressions must occur through constitutional and democratic means. It categorically denounced any attack on judicial institutions, which it described as “pillars of democracy and guardians of justice.”
The Association further conveyed solidarity with the judges, members of the bar, Court Staff, and the people of Nepal during what it described as a moment of crisis for the country’s legal system. “We stand united with the judiciary of Nepal and its citizens, and hope for the swift restoration of peace and order,” the resolution declared, affirming faith in the resilience of the Nepalese people.
The incident comes amid widespread unrest across Nepal, which has continued even after the resignation of Prime Minister K.P. Sharma Oli. Reports indicate that other state institutions, including the Parliament building, the President’s Office at Maharajgunj, and the Prime Minister’s official residence at Baluwatar, have also been targeted during the protests.
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