VITTHAL MAHADEO SHELAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) C.R. No. 2 of 2024 was registered with Kothrud Police Station, Pune, on 5/01/2024 invoking Ss. 302, 307 read with Sec. 34 of Indian Penal Code, Sec. 3, 25 of Arms Act, 1959 along with relevant provisions of Maharashtra Police Act, 1951.

(2.) The provisions of Maharashtra Control of Organised Crime Act, 1999 were invoked in the said FIR on 27/01/2024 though the petitioner was not arraigned as an accused. His name was however added in the C.R., on 13/01/2024, on the basis of suspicion of allegedly hatching criminal conspiracy.

(3.) Being aggrieved by his arrest without following the procedure prescribed, the petitioner filed a writ petition before this Court alleging that he was not communicated the grounds of arrest in writing and he was illegally detained beyond 24 hours. However, in the wake of the reference being made to the larger Bench on the issue of communication of the grounds of arrest, on the very first day withdrawal of the petition was sought, which was permitted on 22/04/2025.