FAYYAZ Vs. THE STATE OF MAHARASHTRA AND ORS.

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. By consent, heard both the sides for final disposal.

(2.) The petition is filed for issuing directions to the District Superintendent of Police to take action against respondent No. 5 - Shri. D.S. Harne (Assistant Police Inspector of Shivaji Nagar Police Station, Beed) for illegal detention of the petitioner from morning of 23.7.2013 to the evening of 24.7.2013. The relief of compensation of Rs. ten lakh is claimed in respect of this so called illegal detention. Another relief for issuing directions to take action against respondent No. 2 for illegal detention of petitioner is also claimed. It is claimed that the District Superintendent of Police also did not comply the order made by this Court in Criminal Writ Petition No. 900/2012 and so action needs to be taken against him.

(3.) It is the case of petitioner that he had some dispute of matrimonial nature with his wife - Monika alias Muskan. After about 10 years of marriage, when two issues were born to her from the petitioner, she left the matrimonial house on 1.6.2012. It is the case of petitioner that the matrimonial house is situated within local jurisdiction of Juna Bazar, City Police Station, Beed and Shivaji Nagar Police Station, Beed has no jurisdiction over this place.