AMIT BHANDARI Vs. STATE

JUDGEMENT

(1.) THIS is a writ petition under Article 226 of the Constitution of India filed by the petitioner for taking appropriate punitive action against the respondent for violation of fundamental rights of petitioner under Article 14, 21 and 22 of the Constitution of India caused by not adhering to statutory guidelines necessary to be followed before arresting a person and thereby causing immense mental and physical harassment to the petitioner and also for giving a compensation of Rs.20 lacs towards the torture caused to him.

(2.) FACTUAL matrix of the case is:-

(3.) DUE to illegal acts of the respondents in raiding the house of petitioner at Pune on 17th June, 2010, father of the petitioner was forced to travel from Bangalore to Pune in ill condition which resulted in mental trauma. He was a heart patient. Due to mental trauma and harassment done by the respondents, father of the petitioner suffered a massive heart attack and he passed away on 1 st July, 2010.