On 6-10-2025, the Bar Council of India (‘BCI’) issued an immediate suspension order against Advocate Rakesh Kishore, enrolled with the Bar Council of Delhi, following a shocking incident inside the Supreme Court of India. The advocate allegedly attempted to attack the Hon’ble Chief Justice of India (CJI) BR Gavai.
Background:
On the morning of October 6th, during a live hearing in Court No. 1 of the Supreme Court, Advocate Kishore reportedly removed his sports shoes and attempted to hurl them at CJI BR Gavai. Security personnel promptly intervened and detained the advocate on the spot.
The incident stunned the courtroom and disrupted the ongoing proceedings, raising serious concerns about professional conduct and the adequacy of courtroom security.
Suspension Grounds:
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BCI cited violations under the Advocates Act, 1961 and Chapter II (Part VI) of the Bar Council of India Rules, specifically Section I, Rules 1, 2, and 3.
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These rules mandate that advocates maintain dignity, self-respect, and a respectful attitude toward the judiciary, and refrain from any illegal or improper conduct that can influence judicial proceedings.
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The order states that Kishore’s actions were “inconsistent with the dignity of the court” and constituted a prima facie breach of professional ethics.
Suspension order:
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An interim order has been passed to suspend Advocate Rakesh Kishore.
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Advocate Kishore is barred from appearing, acting, pleading, or practicing in any court, tribunal, or authority across India.
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All identity cards, proximity passes, and access permissions issued to him by courts or Bar Associations are rendered inoperative.
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The Bar Council of Delhi has been directed to update his status and notify all relevant judicial bodies.
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The BCI has initiated disciplinary proceedings and issued a show cause notice, requiring him to respond within 15 days.
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He will be required to submit an affidavit of compliance within 48 hours of receiving the order, confirming that he is not participating in any legal matters during the suspension period.
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The order will be circulated to the Registry of the Supreme Court, all High Courts, District Courts, and Bar Associations, including the Supreme Court Bar Association, to ensure full enforcement.
