Supreme Court: Taking suo motu cognizance in the Kathua rape and murder case, the Court has issued notice to Bar Council of India, Jammu and Kashmir Bar Association, Jammu High Court Bar Association and Kathua Bar Association on a plea filed against the lawyers for allegedly blocking the filing of charge sheet in the matter and obstructing a lawyer from representing the victim’s family
Earlier this week, lawyers held a protest against the charge sheet filed against seven people accused of kidnapping, raping and killing an eight-year-old girl in January. The Bar Association of Jammu reportedly supported the lawyers and also organised a strike against the FIR.
The Bench headed by CJI Dipak Misra said that it is impermissible under law and ethics to prevent the filing of a chargesheet or oppose the representation of the victim’s family by a lawyer.
In the horrific Kathua case, an 8-year-old girl was held captive, sedated and raped for several days at a temple before she was murdered in Kathua district.
The Court will now hear the matter on April 19.
Source: ANI
