SATISH 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 petitioner has claimed relief of declaration that his detention by police officer, respondent No. 2 from 15.00 hours of 12.4.2014 to 11.00 hours of 14.4.2014 was illegal. The petitioner has claimed the relief of direction to hold departmental inquiry against respondent Nos. 2 to 4 for his illegal detention. He has claimed relief of granting compensation of Rs. ten lakh in respect of his illegal detention.

(3.) IT is the case of petitioner that respondent No. 5 left the matrimonial house for Ambad on 19.10.2013 for the place of her parents under the pretext that her father was sick. It is his case that respondent No. 5 then came to Airoli on 1.12.2013 with father and she said that the petitioner should live separate from his parents and only after that, she would cohabit with him. It is the case of petitioner that when he refused to live separate from parents, respondent No. 5 returned to Ambad with her father.