KHURSHED JUNAID ANSARI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Not on board. Taken on production board.

(2.) The petitioner has made some serious allegations as against respondent No. 5 Jitendra Vankoti, senior inspector of police.

(3.) Learned counsel for the petitioner states that on 11 th June 2023, when the petitioner went to lodge a complaint with Naya Nagar Police Station, Mira Road (East), Thane, the police allegedly detained him from 4.00 p.m. to 9.00 p.m. and that he was released only at 9.00 p.m., after he agreed to hand over the possession of his flat, pursuant to the threats given by the senior police inspector, Mr. Jitendra Vankoti. Learned counsel for the petitioner further states that pursuant to the threats given by the society members as well as Mr. Jitendrda Vankoti, the petitioner was forced to remove his articles from the flat between 10.30 p.m. to 11.00 p.m, on the very same day i.e. 11/6/2023. Learned counsel for the petitioner submits that on the very next date, the petitioner sent a letter to the Commissioner of Police dtd. 12/6/2023 setting out the said facts that transpired on 11/6/2023. He submits that the CCTV footage of the police station of the said day as well as that of the society/around the area of the incident be taken over by the police, as he apprehends that said CCTV footage would be deleted by the persons concerned.