KARAN RATAN ROKADE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) This Petition is filed by the Petitioners for directions in the nature of writ of habeas corpus for release of the Petitioners from custody in connection with C.R. No.346/2023 dtd. 22/5/2023 registered at Chikhali police station, Pimpri Chinchwad, Pune which has resulted in Special Case (MCOC Act) No.1078/2023 on the file of the learned Special Court (MCOC Act), Pune. The other prayers are for declaration that their arrest was illegal and in violation of their fundamental rights guaranteed under Articles 21 and 22 of the Constitution of India; and for setting aside their remand orders dated

(2.) 7.2023 and 7/7/2023. 2. The main contention of the Petitioners is that they were produced before a Magistrate, after more than 24 hours from their arrest at the time of seeking their remand on the first occasion, which is violative of Article 22(2) of the Constitution of India and which is also in violation of Sec. 57 of Cr.P.C..

(3.) Heard Mr. Vivek Salunke, learned counsel for the Petitioners, Mr. S.V. Gavand, learned APP for the Respondent No.1- State and Mr. Varun Thokal, learned counsel for the Intervenor.