SUREKHA DNYANESHWAR Vs. COMMISSIONER OF POLICE

JUDGEMENT

(1.) By this Petition which is filed under Article 226 of the Constitution of India, Petitioners are seeking writ, order and direction, directing the Respondents to pay compensation of Rs 25,000/- each per day for their illegal detention from 7 th October, 2006 to 13 th October, 2006 and also for declaration that the Petitioners were illegally arrested in C.R. No.I-2008 from 7 th October, 2006 to 13 th October, 2006.

(2.) Brief facts are as under:-

(3.) One Dnyaneshwar Sonawane, who was the husband of Petitioner No.1, was killed on 8 th October, 2002. An FIR was registered on the same day by the present Petitioner No.1 vide C.R. No. I-228 of 2002 for the offence punishable under sections 302, 449, 147, 148, 149 read with section 34 of the Indian Penal Code. Four persons were arrested by the Police and charge-sheet came to be filed and the Sessions Judge, Thane was pleased to acquit the four accused persons by his judgment and order dated 16 th August, 2003.