(1.) Heard Mr.Rahul R. Dholakia, learned advocate for the petitioner.
(2.) Mr.Dholakia submitted that the present petitioner was an accused in connection with an offence under Ss. 307 , 120(B) and 114 of the Indian Penal Code. While he was in custody according to Mr.Dholakia, the petitioner was subjected to physical torture and illegal confinement, and therefore, upon being produced before the concerned Magistrate on 8/11/2020, the petitioner made a specific grievance about being subjected to a physical torture.
(3.) The concerned Magistrate, upon receiving his complaint, referred the petitioner to the Medical Officer for the physical examination to which the medical report has confirmed the aspect of physical torture, and thereby, the concerned Magistrate, on 9/11/2020, submitted a report to the concerned Sessions Judge. The Sessions Judge, Mehsana, by his order dtd. 12/11/2020, directed the concerned Magistrate considering Paragraph-14 of the Criminal Manual to conduct an inquiry under Sec. 202 of the Code of Criminal Procedure, 1973.