RAJENDRASINH DANSANGBHAI MORI Vs. BAR COUNCIL OF GUJARAT

JUDGEMENT

(1.) Rule. Learned advocate Mr.Mehta waives service of notice of rule for the respondent.

(2.) The brief facts of the case are as under:-

(3.) Learned advocate Mr.Jebaliaya appearing for the petitioner has placed reliance on Sec. 24A of the Advocates Act, 1961 and has submitted that the aforesaid provisions of sec. do not anywhere provide that on registration of the FIR, the advocate cannot be enrolled in the Bar Council of Gujarat. He has submitted that the action of the respondent is in violation of Article 19(1)(g) of the Constitution of India. Finally, it is submitted that pursuant to the order dtd. 22/9/2021 passed by this Court, the petitioner had also appeared in AIBE, which was scheduled on 25/9/2021 and he has also passed the same. Thus, he has submitted that the writ petition may be allowed and the respondent may be directed to enroll the petitioner as an advocate on the rolls of the Bar Council of Gujarat.