FAKRUDDIN AHMED LOHAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) HEARD the learned Counsel appearing for the petitioner and learned APP for State.

(2.) WHEN this petition was heard for admission on 28th January, 2008, the learned counsel appearing for the petitioner, submitted before this Court that the petitioner is restricting his prayer to the extent of claim of compensation. Therefore, this Court, while granting Rule in the matter, observed that, "Rule to the extent of prayer made for claiming compensation.".

(3.) LEARNED Counsel appearing for the petitioner, invited our attention to various documents placed on record and in particular an application dated 18.10.2007 filed in S.T.C.C.No. 5085/2004 (ExhibitB, page 45 of the petition), praying therein for expeditious hearing of the said proceedings. It is the further submission of the counsel appearing for the petitioner that on 18.10.2007, 200 police personnels were present in the Court premises so as to arrest the petitioner, and said fact has been supported by filing affidavits of various advocates, who were present in the court premises. It is the further contention of the counsel appearing for the petitioner that, the petitioner was arrested in court premises on 18.10.2007 and he was given illtreatment by the police personnels during police custody, and when the petitioner requested for medical aid, the petitioner was not immediately referred to the hospital.