PRANAV KANTIBHAI THAKER Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By this application under Article 227 of the Constitution of India, the applicant-original accused, calls in question the legality and validity of the order dated 23rd September, 2017 passed by the 2nd Addl. Civil Judge and JMFC, Jamnagar, by which, the Magistrate partly allowed the remand application filed by the Investigating Officer and permitted the police to take the applicant herein in the custody upto 25th September, 2017. It appears from the materials on record that the applicant herein came to be arrested in connection with the first information report being I-C.R. No.12 of 2017 registered with the Jamnagar Bedi Marine Police Station for the offence punishable under sections 120-B, 409, 406, 420, 465, 467, 468 and 471 of the IPC. It also appears that the Magistrate, after passing the order of remand, stayed his own order from operation, implementation and execution for a period of 15 days. In the meantime, the applicant came before this Court with the present petition.

(2.) On 4th October, 2017, the following order was passed;

(3.) Thereafter, on 11th October, 2017, the following order was passed;