RAM KOTUMAL ISSRANI Vs. DIRECTORATE OF ENFORCEMENT

JUDGEMENT

(1.) By this petition preferred under Article 226 of the Constitution of India, the petitioner seeks the following substantive relief :

(2.) Mr. Aggarwal, learned counsel for the petitioner submitted that the petitioner's arrest and consequential remand was illegal and as such, the petitioner be released forthwith. According to Mr. Aggarwal, the petitioner not having been produced before the learned Special Court within 24 hours of his arrest as mandated in law, makes the petitioner's arrest illegal.

(3.) Mr. Aggarwal relied on the following dates : <FRM>JUDGEMENT_47_LAWS(BOM)4_2024_1.html</FRM>