K.M.JOSEPH, J. - (1.) Leave granted.
(2.) On the basis of FIR No. 4 of 2018 dated 08.01.2018, registered at Vishrambagh Police Station, Pune, Maharashtra, which was one registered under Sections 153A, 505(1B) and Section 34 of IPC to which Section 120(B) was added on 06.03.2018 and still further into which, Sections 13, 16, 17, 18, 18B, 20, 38 and 40 of the Unlawful Activities (Prevention) Act, 1967 (hereinafter referred to as 'the UAPA', for short), were added on 17.05.2018, and, in which FIR, the name of the appellant was added on 22.08.2018, the appellant came to be arrested from his residence in Delhi on 28.08.2018. The appellant moved Writ Petition No. 2559 of 2018 seeking a Writ of Habeas Corpus in the High Court of Delhi. The High Court, apart from issuing notice, inter alia, ordered that no further precipitate action of removing the appellant from Delhi be taken till the matter was taken at 04:00 P.M. The Order was passed at 02:45 P.M. In the meantime, the CMM at Saket, Delhi disposed of an Application seeking transit remand with the following Order: "FIR No. 4/18 PS: Vishrambagh, Pune, Maharashtra U/s: 153A/505(l)(B)/117/341PC and u/s 13/15/17/18/185/20/39/40 of Unlawful Activities Prevention Act. State Vs. Gautam Pratap Navlakha 28.08.2018 Present: Sh. Jagdamba Pandey, Ld. APP for the State IO Assistant Police Inspector Sushil V. Bobde alongwith ACP Ganesh Gawade and DCP Bachchan Singh Inspector San jay Gupta, PS Special Cell, Lodhi Colony, New Delhi. Accused Gautam Pratap Navlakha produced in Police custody. Sh. Om Prakash, Ld. LAC for the accused. This is a handwritten application preferred by the 10 Assistant Police Inspector Sushil V. Bobde seeking transit remand of two days the above noted accused persons. The identity of 10 as a police officer of P Vishrambagh, Pune, Maharashtra is established upto my satisfaction upon his having shown his identity card. Heard. It is submitted by the IO that above noted accused is required in above noted case FIR registered at PS Vishrambagh, Pune, Maharashtra and has been arrested from his house at Kalkaji, Delhi. It is further submitted by the IO that the accused has been arrested without warrant and he is required to be produced before competent Court i.e. Court of Ld. Special Court, Shivaji Nagar, Pune, Maharashtra and therefore, his transit remand may be granted. Heard. Considered. I have given my thoughtful consideration to the submissions made by the IO and the APP for the State. As per the police papers, FIR No 4/18 has been registered under sections 153A/505(1)(B)/117/34 IPC and u/s 13/16/17/18/18B/20/39/40 of Unlawful Activities Prevention Act at police station Vishronbagh, Pune, Maharashtra wherein the accused is required. As per the arrest memo the accused namely Gautam Pratap Navlakha was arrested on 28.08.2018 at. 2.15 pm at Kalkajl, Delhi. Intimation of arrest of accused has been given to his partner/friend. As the accused is required for further investigation of the case, therefore, his transit remand Is granted till 30.08.2018. The accused be produced before the concerned Ld. Special Court, Shivaji Nagar, Pune, Maharashtra on or before 30.08.2018 without fail. Accused be got medically examined as per rules and the directions of the Hon'ble Supreme Court. A copy of this order be given dasti to the Investigating Officer. Application of transit remand is disposed of accordingly. Necessary record be maintained by the Ahlmad. (Manish Khurana) Commissioner/SE/ District Court, Saket New. Delh1/28.08.2018"
(3.) Thereafter, when the Writ Petition, filed by the appellant before the High Court, came up at 04.00 P.M., the High Court passed the following Order on 28.08.2018: "2. Court is informed at 4 pm by Mr. Rahul Mehra, learned Standing Counsel for the State that an order was passed today by the learned Chief Metropolitan Magistrate (CMM), South East District, Saket in the post lunch session granting transit remand for producing the Petitioner before the learned Special Court, Shivaji Nagar, Pune on or before 30th August, 2018. 3. The Court is also shown the documents produced before the learned CMM most of which (including FIR No. 4 of 2018 registered at Police Station Vishrambagh, Pune) are in Marathi language and only the application filed for transit remand before the learned CMM is in Hindi. However, it is not possible to make out from these documents what precisely the case against the petitioner is. 4. Since it is already 4.30 pm, the Court considers it appropriate to direct that pursuant to the order dated 28th August, 2018 of the learned CMM, the petitioner will not be taken away from Delhi and this case will be taken up as the first case tomorrow morning. 5. Translations of all the documents produced before the CMM be provided to this Court tomorrow. 6. The petitioner shall, in the meanwhile, be kept at the same place from where the was picked up with two guards of the Special Cell, Delhi Police along with local Police that was originally here to arrest the petitioner, outside the house. Barring his lawyers, and the ordinary residents of the house, the petitioner shall not meet any other persons or step out of the premises till further orders." ;