ABHIJIT ARJUN PADALE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) By this Petition, filed under Article 226 of the Constitution of India and under Sec. 482 of the Code of Criminal Procedure, 1973, the Petitioner seeks a writ, an Order or direction thereby declaring the Petitioner's arrest and detention in F.I.R. No. 24 of 2022, registered with Vakola Police station, as illegal. Further, Petitioner seeks a direction to investigate into the alleged illegal action on the part of the Police authorities and subordinates, who have failed to follow the direction issued by the Hon'ble Supreme Court in the case of Arnesh Kumar vs. State of Bihar and Anr,(2014) 8 SCC 273 The Petitioner has also sought a direction to the Respondents to pay compensation of Rs.5.00 Crore to the Petitioner for his illegal detention of 3 days i.e., from 15/1/2022 to 18/1/2022.

(2.) Heard learned Counsel for the parties. Perused the record. Senior Police Inspector Mr. Prakash Khandekar and Prakash C. KambleP.S.I, have filed independent Affidavit-in-Reply and resisted the Petition on behalf of Respondent No. 7-Vakola Police Station.

(3.) Rule. Rule is made returnable forthwith, with the consent of the parties and Petition is taken up for final disposal. Learned A.P.P waives serves on behalf of the Respondents.