(1.) The petitioner is before this Court seeking for the following reliefs:
(2.) The petitioner claims to be a law student studying in Shikshan Parasrak Mandal's Law College, at Raibag. Certain disputes arose between the petitioner and one Babu Annappa @ Annu Gurav in respect of a mortgage deed executed in respect of agricultural lands belonging to the petitioner. Pursuant thereto, five criminal cases were filed against the petitioner for offences under Sec. 138 of Negotiable Instruments Act, 1881 on account of dishonour of cheques issued in pursuance of the said mortgage. As regards the said dishonor of cheques, Babu Annappa filed five criminal proceedings viz., C.C.Nos.531 to 535/2019 before II Additional Civil Judge and JMFC., Chikodi at Chikodi.
(3.) The petitioner was arrested in C.C.No.533/2019 in furtherance of non-bailable warrant issued by the II Additional Civil Judge and JMFC., Chikodi vide order dtd. 10/4/2019 by the Respondent No.3-Police Sub-Inspector, Ankali Police Station between 1.00 p.m. to 1.30 p.m., in the Market Place at Ankali, when the petitioner is stated to have been returning from his College after writing his internal exams.
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