SIDDIQUI ALIAS SULEMAN KHAN Vs. INVESTIGATION OFFICER

JUDGEMENT

(1.) his Petition is iled seeking release of the Petitioner by declaring his arrest to be illegal in connection with Crime No.250/2020 registered at Mapusa Police Station, Crime No.67/2021 registered at Valpoi Police Station, Crime No.142/2022 registered at Mapusa Police Station and Crime No.123/2024 registered at Old Goa Police Station, on the grounds of violation of fundamental rights guaranteed under Articles 21 and 22 of the Constitution of India as well as for violation of Sec. 47(1) of Bhartiya Nagarik Suraksha Sanhita (BNSS). he other prayer is for quashing the remand orders in the above ofences.

(2.) Heard Mr Sahil Sardessai for the Petitioner and Mr P. Faldessai, learned APP for the State.

(3.) Rule. Rule is made returnable with the consent of the learned counsel for the parties.