AFSHAN PRACHA Vs. UNION OF INDIA AND ORS.

JUDGEMENT

(1.) Heard the petitioner-in-person. The assertions made in the writ petition and the grounds urged therein depict a sad and sorrowful scenario that has the effect on the dignity and security of a practicing woman in various courts in Delhi. The petitioner submits that she has been humiliated by certain members of the Bar at Tis Hazari Court and further the Court of the Judicial Officer, namely, Shri Prashant Kumar, learned Additional Sessions Judge, Room No.35, Tis Hazari Courts, who came to her protection, has been boycotted and there has been a strike.

(2.) The petitioner would further submit that her statement under section 164 of the Code of Criminal Procedure, 1973 is required to be recorded and she is feeling scared to go to the Court without police protection. According to her, her apprehensions are not in the realm of illusion but in the sphere of stark reality.

(3.) In view of the aforesaid, issue notice to respondent Nos. 1 and 3 to 5 for the present. That apart, we also direct issue of notice to the Secretary, Delhi Bar Association, Tis Hazari Court. He be impleaded as respondent No.6.