Delhi High Court: The Delhi High Court took suo motu cognizance of violence and vandalism against members of the Delhi Bar. The Bar in it’s resolution dated 23rd January, 2018 and 22nd January, 2018 mentioned that the Counsel who were victimised were so victimised because they were appearing as counsel for a lady advocate.
The Court noted that there was shocking similarity in the design and manner of the execution of the incidents of violence and vandalism and hence, opined that the incidents could not be treated as separate incidents. The court noted that FIRs have been filed in relation to the incidents but even after a month, minimal steps have been taken by the police in providing assistance and carrying out investigation. The Court, stating that such violence to thwart legal assistance in pending cases is tantamount to criminal contempt of court. In view of above observations, the Court invoked it’s suo motu jurisdiction to call upon an immediate report from the Delhi Police. Also, it directed the matter to be treated as a writ in public interest. [Court on it’s own motion v. Commissioner of Police, Delhi, 2018 SCC OnLine Del 7221, decided on 29.01.2018]