HARSHAD DINANATH BARI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) By these Petitions, the Petitioners seek their release by invoking the writ of Habeas corpus on the ground that their judicial custody was authorized beyond a period of 15 days by the designated Court, which is contrary to the mandate of section 309(2) of Cr.P.C, the same is violative of Article 21 of the Constitution of India.

(2.) The Petitioners are accused in Boisar police station C.R. No. I-267/2017 (MPID Case No. 2 of 2018) for the offence punishable under sections 406, 467, 468, 471 read with section 120-B of Indian Penal Code and section 3 of Maharashtra Protection of Interest of Depositors (In Financial Establishments) Act, 1999 (in short "MPID Act").

(3.) Rule. Rule made returnable forthwith. Heard with consent of the parties.