AFAK SHABBIR KHAN Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard Counsel for the parties.

(2.) Two reliefs are claimed in this petition. The first is to entrust the investigation of the criminal case to an independent investigating agency. The second relief is to compensate the petitioner for his illegal arrest and detention contrary to the provisions of law.

(3.) In the case of co-accused Abdul Razak Hasan Dokadia, being Writ Petition (Cri.) No.2271 of 2012, somewhat similar arguments on the second count were considered and since the Court indicated its mind, the petitioner therein did not pursue that relief with liberty. However, in the present case, Counsel for the petitioner submits that the petitioner would invite decision on both the reliefs claimed by him. As a result, we proceed to examine the arguments on merits.