GUNWANT TARACHAND JAIN Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The main issue canvassed in the present matter is the violation of the Petitioner's constitutional right for not providing grounds of his arrest.

(2.) The Petitioner assails order dtd. 24/12/2024 passed by the Sessions Court at Dindoshi, Goregaon, Mumbai in Criminal Revision Application No.284 of 2024, whereby the Sessions Court set aside order dtd. 22/11/2024 passed by the Judicial Magistrate First Class ('JMFC'), 44th Court, Andheri, Mumbai releasing the Petitioner/accused. The Petitioner/accused was directed to surrender before the concerned police station immediately, failing which the Investigating Officer was given liberty to arrest him in accordance with law. The Sessions Court granted police custody of the Petitioner/accused for five days from the date of surrender/arrest of the accused.

(3.) An F.I.R. was registered against the Petitioner bearing C.R.No.669 of 2024 registered on 21/11/2024 at 17:49 hrs. with the Versova Police Station, Brihan Mumbai City for offences punishable under Ss. 376(2)(n), 328 and 506 of the Indian Penal Code by one Smt. Seema Brijlal Meena.