KISAN RUPA PAWAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

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

(2.) The petition is fled for direction to respondents to see that crime is registered against the concern police ofcers for illegal detention of the petitioners in police station and in respect of the incident in which the petitioners were assaulted by police. The relief is also claimed of declaration that their arrest was illegal and handcufng was also illegal and relief of direction is claimed against the respondents for giving compensation of Rs.2,00,000/- (Rupees two lakh) to the petitioners.

(3.) Two crimes were registered on 9.5.2019 in Pishor Police Station, Aurangabad Rural. The frst report was given by the present petitioners and on that basis crime at C.R.No. 98/2019 was registered for ofences punishable under sections 324, 149 etc. of Indian Penal Code ('IPC' for short) against Omkar Chandu Pawar and others. On the same day, Omkar also gave report to police and on the basis of his report, crime came to be registered for ofences punishable under sections 324, 323, 34 etc. of IPC against the petitioners. Petitioner No. 1 is father of petitioner No. 2. It is the contention of petitioner No. 1 that he is a labour contractor and he supplies labour force to the sugar factory. It is the contention of petitioner No. 2 that he is a student and it is contention of both the petitioners that their arrest was unnecessary and it was illegal, but it was made with malafde intentions.