GAJANAN MACHHINDRANATH TAUR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. With the consent of the parties, the petition is heard finally at admission stage.

(2.) The petitioner is seeking two fold reliefs; (i) writ of habeas corpus and (ii) challenge to the impugned order of detention passed by the detaining authority by invoking provisions of Articles 14, 19, 20, 21, 22 and 226 of the Constitution of India.

(3.) According to the petitioner, he is an agriculturist from village Shivangaon, District Jalna. He has reputation in the society. He has been implicated in false cases out of political rivalry at the instance of his opponents. Total nine First Information Reports (in short, "FIRs ") came to be lodged against the petitioner. Out of them, seven FIRs registered in the year 2019-2020. The petitioner has been acquitted in two case. He has been released on anticipatory bail and/or regular bail in the remaining seven cases, which are pending for trial.