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    Hon’ble Mr. Justice Anoop Chitkara

    • Designation: Administrative Judge

    Justice Anoop Chitkara
    Core specialization: Criminal Law. Extensively utilizing technology for advancing the rule of law and justice. Passionate about tutoring, mentored more than 100 law interns.
    Education
    1987 – 1990
    Himachal Pradesh University | Shimla
    Bachelor of Laws – LLB
    Language
    •English | Full Professional Proficiency
    •Hindi | Native or bilingual proficiency
    Experience
    Judge | High Court of Punjab and Haryana Judge
    October 2021 – Present
    •Presiding over and deciding a multitude of criminal matters including appeals, bails, directions for investigation, Writs of Habeas Corpus, and Protection, and ensuring adherence to the mandates of the Indian Constitution.
    •Member of Monitoring and Implementation Committee to the e-committee of the Supreme Court of India
    •Member of the Computer Committee, Punjab and Haryana High Court.
    •Resource Person in National Judicial Academy, Bhopal.
    •Offering internships to law students from various universities on merits, as it is believed that fostering the next generation of legal minds ensures a better future. Till now has offered internships to 24 students and 18 of them are females.
    •Appointed more than 300 Advocates, including young lawyers, as Amici Curiae/Legal Aid Counsel, with equal representation to women.
    Judge | Himachal Pradesh High Court
    •May 2019 – October 2021 | 2 years 6 months
    •Decided around 4900 main cases, excluding miscellaneous cases.
    •Presided over and decided a large number of bails, criminal appeals, public interest litigations, and Writ petitions filed before the Court.
    •Delivered lectures on the Narcotic Drugs and Psychotropic Substances Act, 1985 in the State Judicial Academy. Familiarised District Judges with the developments in Indian Narcotic Laws.
    •Appointed one hundred and two lawyers as Amici Curiae and Legal Aid Counsel, out of which 60 were women. All the four Research Assistants-cum-Law clerks were females.
    •Offered internships to fifteen students, out of which 8 were women.
    Senior Advocate | Himachal Pradesh High Court
    March 2019 – May 2019 | 3 months
    Advocate | Himachal Pradesh High Court
    •October 1990 – March 2019 | 28 years 6 months
    •Represented a large number of victims and accused in bails, appeals, revisions, quashing, contempt, Public interest litigation petitions, etc. Mentored a significant number of young advocates as associates, primarily women. Assisted the Court in several matters as Amicus, Pro Bono, and Legal Aid Counsel. Delivered lectures on Criminal and Narcotics Law to law students and District Judicial officers of the State.
    Key Achievements as an Advocate:
    •Mar 2010 – Presented Paper in a workshop on “NDPS Act and related issues,” organized by Himachal Pradesh Judicial Academy at Himachal Institute of Public Administration, Fairlawns, Shimla
    •2013- Addressed the officers of Himachal Pradesh Judicial Academy on the topic, “An overview of the latest amendments in the rape laws”.
    •2014 -Apprised the Hon’ble Supreme Court of India regarding various particulars of “Process Re-engineering (Criminal)”- as a team member of the criminal Process Re-Engineering Team, H.P. High Court, Shimla, Jan 24, 2014.
    •2015 -Authored a Research Paper titled “An Analysis of Recent Amendments in Sexual Offences Laws of India,” published in 2015(6) R.A.J.
    •Delivered lectures to law students at HP University Institute of Legal Studies, Ava Lodge, Shimla.
    •Approximately 500 judgments of the cases argued have been published in various law journals.
    •Offered internships with decent stipends to 46 students hailing from different law schools of the country.
    Publication And Copyright
    An Analysis of Recent Amendments in Sexual Offences Laws of India
    R.A.J. | July 16, 2015
    https://www.lawfinderlive.com/Articles-1/Article15.htm?AspxAutoDetectCookieSupport=1
    Sentence Calculator in NDPS Act, 1985 | Copyright
    SW-15939/2023 | Issued Oct 13, 2022
    http://www.copyright.gov.in/CopyrightROC_Details.aspx?DiaryNo=21422/2022-CO/SW&RocNo=SW-15939/2023
    Causes
    Environment, Human Rights, Poverty Alleviation, Animal Welfare, Arts and Culture, Civil Rights and Social Action, Children, Disaster and Humanitarian Relief, Economic Empowerment, Education, Science and Technology.
    Achievements
    •Subject Specialist (Master- Trainer):Final Workshop on Cybercrime: “Emerging Issues in Cyber Crime” in collaboration with FJC, & CEELI [The Central and East European Law Initiative], Prague, National Judicial Academy
    Telangana Judicial Academy, Hyderabad| Feb 2024
    •Resource Person:National Seminar on ICT Skills for District Computer Committee In-Charge and Members Topic: Digitalization and Paperless Courts in India- Challenges and Solutions
    National Judicial Academy, Bhopal| January 2024
    •Subject Specialist (Master- Trainer):Second Workshop on Cyber Crime | In collaboration with Federal Judicial Centre, United States of America (FJC) and CEELI Institute [The Central and East European Law Initiative], Prague, National Judicial Academy
    Karnataka Judicial Academy, Bengaluru| December 2023
    •Subject Specialist (Master- Trainer):First Workshop on Cybercrime: “Emerging Issues in Cyber Crime” in collaboration with FJC, & CEELI [The Central and East European Law Initiative], Prague
    National Judicial Academy, Bhopal October 2023
    •Faculty Development III on Cyber Crime at CEELI Institute in collaboration with FJC, & NJA | Topic “Emerging Issues in Cyber Crime”
    The Central and East European Law Initiative Institute,
    CEELI, Prague, Czeck Republic June 2023
    •Resource person:e-Courts Introductory Programme & Computer Skills Enhancement Programme | Level I & II, on topic, “Enhancement of IT Skills”
    National Judicial Academy, Bhopal | March 2023
    •Course on Cyber Crime Berkeley Judicial Institute Conference at Santa Ana, USA | Organized by Federal Judicial Centre & Berkeley Judicial Institute
    Federal Judicial Centre, California United States of America, Nov – Dec 2022
    •Cybercrime in the Courts Virtual Conference organized by NJA, FJC, & CEELI
    •Online Workshop on Cybercrime and Human-trafficking in collaboration with the Central and East European Law Initiative, Prague, and Federal Judicial Centre (FJC), Washington D.C., for Higher and District Judiciary
    CEELI [Central and East European Law Initiative Institute], Prague, Czeck Republic & FJC [Federal Judicial Centre], USA November 2021
    •Participant in National Workshop for High Court Justices
    National Judicial Academy, Bhopal October 2021
    •Participant in Workshop for High Court Justices on Direct Taxes
    National Judicial Academy January 2021
    •Participant in Workshop for High Court Justices on ICT Enablement of Indian Judiciary Through E-Courts Project and The Evolving Concept of Artificial Intelligence
    National Judicial Academy January 2021
    •Resource person:Delivered lecture at HP Judicial Academy, on the topics, “Overview of the Narcotic Drugs and Psychotropic Substances Act, 1985,” and “Latest Judicial Trends in NDPS Cases.”
    Himachal Pradesh Judicial Academy at National University of Law, Shimla July 2019
    •Course on Preparing to Network in English | English for Business Networking Professional Certificate Program
    University of Washington March 2018
    Skills
    Prevention of Corruption laws, Prevention of Money Laundering laws [ED], Cyber Crime, Narcotics laws, Corporate Law, Appellate Adjudication, Writ Petitions, Legal Research and Writing, Public Interest Litigation, Constitutional Law.
    Tutoring, Artificial Intelligence (AI), Judicial Decision Making, Legal Scholarship, Collaborative Problem Solving, Analytical Reasoning, Leadership and Mentoring!