Advocate Gurmeet Singh

Gurmeet Singh, Advocate Brief Introduction:- Gurmeet Singh, (born on 11th Sep 1984) in Dehradun, Uttrakhand, India is an Advocate by profession, who has made a remarkable contribution to the legal community and practices mainly at Hon'ble Delhi High Court, Delhi, India. His recent achievements include the initiative to start up the service of summons of Hon'ble Court by the way of E-mail in all District courts of Delhi (refer to "Randeep Kaur Vs Ayush Sibal" Judgement published as 2015 Lawsuit (Del) 71). The right to a Speedy trial is a fundamental Right and the same was acknowledged and appreciated by the Hon'ble Delhi High Court of Delhi (refer to "Sunita Vs Yogender Saini" Judgement published as 2014 Lawsuit (Del) 5648). In a recent case of appreciating the right of the petitioner that Bail is a Right and Jail is an Exception bail was granted to the petitioner in a matter u/s 302 etc. IPC. (refer to "Chander Singh Vs State" Judgement published as 2014 Lawsuit (Del) 5647). In another matter while acting as an Amicus Curie of the Court an Appeal was allowed while holding in detail the legal sanctity of a Dying Declaration in a matter u/s 302 etc. IPC. (refer to "Kamalkant Vs State" Judgement published as 2016 Lawsuit (Del) 1939). The recent aid / relief to the illegal Destruction piao of Gurdwara Sis Ganj, Delhi was also one of the latest achivements of the aforesaid advocate. These are only a few to name amongst many others. with over 171 published judgments he is blessed at this young age. :)