Maharaja Surajmal Institute (MSI) kicked off its Criminal Law Society with a powerful inaugural event themed “Contemporary Challenges in Criminal Justice: Reforms, Rights, and Realities.” The session blended a thought-provoking keynote with a creative theatrical performance, spotlighting real-world issues in criminal law.
Distinguished Guests:
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Chief Guest: Hon’ble (Retd.) Justice Rajnish Bhatnagar, High Court of Delhi
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Guests of Honour: Dr. Ravinder Kumar Pahuja (Special Judicial Magistrate & Founder, Pahuja Law Academy), Adv. Amit Ahlawat (Public Prosecutor, Delhi HC), Adv. Amit Sehrawat (APP, Dwarka Court)
Key Takeaways from the Session:
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Justice Bhatnagar: Emphasized long-term judicial goals and urged advocates to gain 3+ years of ground-level practice before joining the bench, stressing thorough case preparation due to its life-altering impact.
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Dr. Pahuja: Called the 3-year rule impractical; advised starting under a civil lawyer before shifting to criminal practice.
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Adv. Ahlawat: Highlighted the gap between theory and practice—urged students to begin at district courts to understand root issues.
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Adv. Sehrawat: highlighted the quote, “Justice delayed is justice denied,” citing lapses in investigation and delays in FSL reports as key causes of procedural delays, while calling for mastering practical skills and real-world ramifications beyond textbook scenarios.
Over 350 BA LLB & BBA LLB students attended, gaining practical insights into judicial careers, procedural reforms, and ethical advocacy.
Organized by the Criminal Law Society under the guidance of Dr. Parul Deshwal (HOD, Law), faculty convenors and dedicated student coordinators, the event set a strong foundation for future legal discourse at MSI.
Stay tuned—this is just the beginning!