VIJAY BHIMRAJ MALI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. By consent, heard both the sides for final disposal.

(2.) The petition is filed for compensation of Rs.10,00,000/- on account of illegal detention of the Petitioner in Police Custody and Magisterial Custody.

(3.) It is the case of Petitioner that he was born on 3rd January, 2001. The submissions made and record show that on 3rd July, 2016, 4th July, 2016, 13th July, 2016 and 15th July, 2016 crimes were registered in different police stations like Lonikand (Rural) Police Station, Pune, Sonai Police Station, Tahsil Newasa, District Ahmednagar, Hinjewadi City Police Station, Pune and Gangapur Police Station, Aurangabad respectively for the offences punishable under Section 394 etc. of the Indian Penal Code. The Petitioner was shown as one of the Accused in all the four crimes but only after making investigation of the crimes. In the reports, the informants had informed that they did not know the persons, who had robbed them. By chance the offenders were subsequently detected.