Jamilkhan Abdullakhan Pathan vs The State Of Maharashtra And ...
2023 Latest Caselaw 10731 Bom

2023:BHC-AUG:22456-DB


                                                                                               wp1357.23
                                                           -1-


                             IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                       BENCH AT AURANGABAD

                             933 CRIMINAL WRIT PETITION NO.1357 OF 2023

                                  JAMILKHAN ABDULLAKHAN PATHAN
                                                   VERSUS
                              THE STATE OF MAHARASHTRA AND OTHERS
                                                       ...
                              Advocate for Petitioner : Mr. Ruchir Subodh Wani
                                APP for Respondents: Mr. S.N. Morampalle
                                                     .....

                                                    CORAM : R. G. AVACHAT AND
                                                             SANJAY A. DESHMUKH, JJ.

DATED : 17th OCTOBER, 2023.

PER COURT :-

This petition has been filed with following prayers:-

"A) Writ petition may please be allowed.

B) The respondents may kindly be directed to follow the law and give proper notice before arresting the petitioner in any crime being registered against the petitioner and follow the dictum laid down in Lalita Kumari and Arnesh Kumari's judgments.

C) Any other suitable relief may please be granted in favour of the petitioner, in the interest of justice."

2. We are unable to comprehend such kind of relief.

According to the petitioner, the police authorities had once taken him

to the office of Superintendent of Police and were compelling him to

withdraw the complaints lodged by him against various police

wp1357.23

officials. The petitioner therefore, apprehends that the police

authorities may arrest him in false crime for one or the other reason.

3. Needless to mention that everybody is bound by the law of

land. Breach thereof entails penal consequences. If the police

officials are involved therein, they may also be required to face the

music. It is reiterated that the petition, for the relief like aforesaid,

cannot be entertained. We therefore, dismiss the petition.

(SANJAY A. DESHMUKH, J.) (R. G. AVACHAT, J.)

rlj/