DR. PACHIPALA NAMRATHA Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Mr. Naga Muthu, learned Senior Counsel appearing on behalf of Mr. Y.Soma Srinath Reddy, learned counsel for the petitioner; and Mr. Dominic Fernandes, learned Senior Standing Counsel for ED appearing on behalf of the respondents.

(2.) The instant writ petition under Article 226 of the Constitution of India has been filed by the petitioner seeking the following relief/s, viz.,

(3.) The facts of the case are that the petitioner is a medical practitioner (fertility specialist) presently lodged at Chanchalguda Central Jail. The matter is stated to have originated from a complaint lodged by one Sonia at Gopalapuram Police Station on 25/7/2025, leading to registration of FIR No.147 of 2025 under Sec. 61(2), 316, 318, 335, 336 and 340 of the Bharatiya Nyaya Sanhita, 2023 (for short 'BNS') and the petitioner was arrested by the police personnel on 27/7/2025 with remand to judicial custody. Thereafter, the said Police Station is stated to have registered multiple FIRs on similar cause of action namely FIR Nos.150 to 157 of 2025, and all such FIRs were later transferred to CCS Police Station and renumbered as FIR Nos.94 to 102 of 2025 with additional invoked provisions including the provisions of the Surrogacy (Regulation) Act, 2021 (for short the 'Act of 2021') and the Juvenile Justice (Care and Protection of Children) Act, 2015 (for short the 'JJ Act').