DINKARRAO RAJARAMPANT POLE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) HEARD petitioner in person, Mr. K. G. Patil, learned a. P. P. , for respondent Nos. 1 to 3 and Mr. S. G. Shinde, learned Advocate for respondent No. 4.

(2.) BEING aggrieved by the wrongful arrest and detention in the police custody by the respondent No. 3, the petitioner, a practising lawyer, has invoked extraordinary jurisdiction of this Court under Article 226 read with Articles 21 and 22 of the Constitution of India for grant of compensation and direction for submission of 'b' Final Report with prosecution against respondent No. 4 for having committed an offence punishable under section 211 of the Indian Penal code. In brief the facts giving rise to this Criminal Writ Petition are as under:

(3.) ONE Rajarampant had three sons from his first wife Yamunabai namely, vitthalrao, Shankarrao and Shrikrishnarao; and two daughters namely Babutai alias Saraswati and Shantabai. Madhukarrao is the son of Vitthalrao. Respondent No. 4 Sulabha Shendarkar is the married daughter of Shrikrishnarao, vitthalrao, Shankarrao and Shrikrishnarao are no more alive. Shrikrishnarao died in February 2000 Rajarampant is not alive and his first wife Yamunabai died prior to 1923. After death of Yamunabai, Rajarampant married second time to one Yamunabai. Petitioner, Bhaskar and Sushilabai are issues of yamunabai II.