SIDDHARTH SINGH Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This application has been filed by Shri Ajay Gupta, Advocate on behalf of applicant-Siddharth Singh contending that the respondents/State authorities may be required to consider the applications of the advocates who are practicing lawyers at Bhopal, their associate advocates and their clerks to issue them passes to visit their office as they are required to appear not only before the High Court but also before different Courts and Tribunals located at Bhopal city, by virtual mode. Reliance is placed on the order dated 3.5.2021 passed by this Court in W.P. No. 9185/2021 (Sunil Gupta Vs. State of M.P. and others).

(2.) Shri Swapnil Ganguly, Dy. Advocate General submitted that this Court in the case of Sunil Gupta (supra) had required the advocate(s) to apply through the respective Bar Associations at Jabalpur, Indore and Gwalior because the said petition was filed for the benefit of the advocates practicing in the High Court at these places. As regards the other advocates, liberty may be given to them to directly make an application to the District Magistrate concerned or any other authorised officer, along with ID proof for the purpose. Any such application for grant of passes to the advocates, their junior advocates and advocate's clerks from their residence to office and vice versa, during the ongoing lockdown/Corona curfew for the specified routes, shall be considered in accordance with law.

(3.) This Court in the case of Sunil Gupta (supra) has passed the following direction:-