AFREEN ABUBAKAR TAYAL Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. With consent of the parties, Rule is made returnable forthwith.

(2.) This is a Petition for the Writ of Habeas Corpus for releasing the detenue - Arif Abubakar Tayal who is detained at Taloja Central Prison. The Petition is filed by the sister of the detenue.

(3.) The Petitioner's case is that on 27/07/2025, at about 06:25 a.m., the Assistant Police Inspector, Mumbra Police Station along with four other Officers, one Irfan Multani came to the detenue's house. The Police Officers were in civil uniform. They illegally detained him and took him to Mumbra Police Station. They showed him arrested at 10:38 a.m. on 28/07/2025 in connection with C.R.No.1276/2025 registered with Mumbra Police Station, Thane for offences punishable under Ss. 8(c), 20(b), 22(a) and 29 of The Narcotic Drugs and Psychotropic Substances (NDPS) Act, 1985. The FIR is dtd. 28/07/2025.