HANUMANT JAGGANATH NAZIRKAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. By consent and since pleadings are complete, same is taken for final hearing at the stage of admission itself.

(2.) This petition, under Articles 226 and 227 of the Constitution of India and Sec. 482 of the Code of Criminal Procedure, 1973 (Cr.P.C.), is filed for issuing writ of Habeas Corpus to declare the arrest of the Petitioner in C.R. No.128/2024, registered with Baramati Taluka Police Station, under Ss. 420, 467, 468, 471 and 34 of the Indian Penal Code, 1860 (IPC) to be illegal. The Petitioner in the present petition has also challenged the remand orders dtd. 27/10/2024 and 2/11/2024.

(3.) At the outset, the learned senior counsel for the Petitioner, Mr. M. Mohite, stated that for the present, he is not pressing his case on non-furnishing of grounds of arrest and, therefore, this Court need not delve into it. He submitted that this was because the issue was pending consideration before the Hon'ble Supreme Court.