LALIT SHYAM TEKCHANDANI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The three Petitions filed by the same Petitioner, Mr.Lalit Shyam Tekchandani seek a somehow similar relief of declaring his arrest in three distinct CRs registered with three distinct police stations, to be illegal and in gross violation of the fundamental rights guaranteed to him under Article 21 and 22 of the Constitution of India.

(2.) We have heard learned counsel Mr.Taraq Sayed with Advocate Mayur Shikhare for the Petitioner in the three Writ Petitions, whereas the learned Public Prosecutor Mr.Venegavkar has represented the Respondents i.e. the State. He is assisted by Mrs.M.M.Deshmukh, learned Additional Public Prosecutor in his endeavour to defend the action of the State Authorities.

(3.) Before we consider the rival contentions, it is necessary to set out the brief background in which the reliefs are sought in the three Petitions.