MARFING TAMANG Vs. STATE (NCT OF DELHI)

JUDGEMENT

(1.) This case concerns an analysis of the precise definition of the word 'forthwith' as used in Sec. 50 of the Code of Criminal Procedure Code, 1973 ('Cr.P.C.') and the scope of the legal obligation it imposes on the State to supply the 'grounds of arrest' to an arrestee.

(2.) By way of the present petition filed under Sec. 482 Cr.P.C., the petitioner impugns order dtd. 18/5/2024 passed by the learned Metropolitan Magistrate, Tis Hazari District Courts, Delhi whereby the learned Magistrate remanded the petitioner to police custody for 02 days in case FIR No. 157/2024 dtd. 17/5/2024 registered under Sec. 342/344/365/368/370/370(A)/372/373/376/120B/34 of the Indian Penal Code, 1860 ('IPC') and Sec. 3/4/5/6 of the Immoral Traffic (Prevention) Act 1956 ('ITP Act') at P.S.: Kamla Market, Delhi.

(3.) Briefly, the allegation against the petitioner is that he was the 'Manager' of an establishment which was inter alia engaged in the sexual abuse and exploitation of victims and was living-of the gains of such activity, based on which allegation the subject FIR came to be registered against the petitioner.