ASHOK SAHADEV PATIL Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) This is a Petition for issuance of a Writ of Habeas Corpus in connection with the detention of the Petitioner in C.R.No.449/2022 registered at Meghwadi Police Station, Mumbai on 26/07/2022 under Sec. 376 of IPC; Ss. 4, 8 and 12 of the Protection of Children from Sexual Offences (POCSO) Act, 2012 and; under Ss. 5 and 9 of the Immoral Traffic (Prevention) Act, 1956.

(2.) Heard Mr. A.N. Mishra, learned Counsel for the Petitioner and Ms. Supriya Kak, learned APP for the Respondent - State.

(3.) The main contention raised by the learned Counsel for the Petitioner is that, there is violation of Article 22 of the Constitution of India and there is also violation of Ss. 47 and 48 of Bharatiya Nagarik Suraksha Sanhita (BNSS), 2023.