SANJAY PRALHAD FULKAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) This is a petition for issuance of writ in the nature of habeas corpus and for setting aside the arrest memo in respect of the present Petitioner and the consequent relief is for his release on bail.

(2.) The main contention raised by the Petitioner in this petition is that, he was not produced before the nearest Magistrate within 24 hours from his arrest and, therefore, his arrest and subsequent remands are illegal. He is seeking relief in the nature of writ of habeas corpus in these circumstances.

(3.) The Petitioner is arrested in connection with C.R. No.201/2025 registered at, Nerul Police Station under Ss. 8 (c),20(b)(ii),29,21(A),23(A),27(A) of the Narcotic Drugs and Psychotropic Substances Act, 1985 (for short 'NDPS Act') and under Ss. 338, 336(3),340(2),255, 3(5) of Bhartiya Nyay Sanhita, 2023 (for short 'BNS').