RAMCHANDRA RANU SHINDE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard Mr.Navare for the petitioner and Mr.Galeria, APP for the State.

(2.) This petition is filed under Article 227 of the Constitution for a declaration that the detention of the petitioner for a period of five days between 8th July 1990 to 13th July 1990 under section 151 of Cr.P.C. was void and illegal and for compensation for alleged illegal and unjustified detention of the petitioner.

(3.) The petitioner was produced by the Chakan Police Station seeking his detention under Section 151(3) of Cr.P.C. before the learned JMFC, Khed in Pune District on the allegation that he was likely to indulge himself in committing cognizable offences affecting the public tranquility of the community. It was stated that he was habitual criminal. The learned Magistrate having been satisfied passed an order for his detention for a period of five days until 13th July 1990.