RAJU VIJAYKUMAR MANWANI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) THIS writ petition has been filed in inter alia for the following reliefs:

(2.) THIS matter arises out of the complaint filed by one Doris D'Souza against petitioner before Senior Inspector, D.N. Nagar Police Station, Andheri (West), which was subsequently transferred to Oshiwara Police Station and registered crime No.361/91. The allegation contained in that complaint against the petitioner was that he had threatened Shri Doris D' Souza pointing out revolver that he will blow his brain if he demands the principal amount of Rs.5 lakhs advanced as loan to him by Shri Doris D' Souza. Since the offence is alleged to have been taken place within the local jurisdiction of Oshiwara Police Station, the aforesaid complaint filed on 29th June, 1991 was transferred to Oshiwara Police Station and Oshiwara Police Station registered F.I.R. and petitioner was arrested and his revolver was taken custody by the police. He was also released on bail subsequently by Holiday Magistrate Court, Bandra on 7th July, 1991. It is in this context that the petitioner approached this Court with the above prayers.