NIRMAL MITHALAL JAIN Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) HEARD Mr. Jha for the applicant on the office objections.

(2.) THE first office objection that phone number of the applicant/his advocate is not stated is overruled as the rules do not require the phone number to be mentioned in the vakalatnama.

(3.) MR. Jha submitted that the applicant is being given inhuman treatment and is given electric shocks while in the police custody. He submits that even the applicant's brother has been beaten up by the police and his right ankle has been fractured. He submitted that the brother of the applicant has filed a separate petition under Article 226 of the Constitution of India. It may be stated that as per the roster, the petition under Article 226 of the Constitution is not assigned to this Bench and therefore the applicant/his brother may move the appropriate Bench for appropriate relief.