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Allahabad HC: Advocates Requiring Firearm Licence for Safety a Dangerous Practice - (14 Oct 2021)

Civil

Allahabad High Court has observed that a general trend to have a firearm licence by an Advocate without any good reason is not appreciable and it is not in the interest of the noble profession of Advocate. The Court has opined that if an Advocate requires a firearm licence for his personal and professional safety, it would be a very dangerous practice.

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