ASHISH KAKKAR Vs. U.T. OF CHANDIGARH

JUDGEMENT

(1.) Leave granted.

(2.) The appellant was arrested on 30/12/2024 in connection with FIR No. 33/2022 registered under Ss. 384, 420, 468, 471, 509 and 120B of the Indian Penal Code, 1860 and remanded to police custody for a period of 3 days.

(3.) Vide the present appeal, the appellant has challenged both his arrest and the remand order dtd. 30/12/2024 on three grounds, namely, there is a clear non-compliance of the mandate under Sec. 41-A of the Code of Criminal Procedure, 1973 (hereinafter referred to as 'the Code'); the appellant was not heard at the time of remand and the grounds of arrest as mandated under Sec. 50 of the Code have not been furnished to the appellant as against the mere arrest memo.