- (1.) By this application under Article 227 of the Constitution of India, the petitioner, an accused, calls in question the legality and validity of the order dated 25th March 2015 passed by the learned Special Judge, Surat, granting remand of the petitioner in connection with the Special Case No.11 of 2014 arising from CR-I No.37 of 2013 registered with the DCB Police Station, Surat city, for the offence punishable under Sections 213, 214, 217, 120B of the Indian Penal Code and Sections 7, 8, 9, 12, 13(1)(g) of the Prevention of Corruption Act, 1988.
(2.) The facts giving rise to this application may be summarised as under : The petitioner was arrested in connection with an FIR being CR-I No.37 of 2013 registered with the DCB Police Station, Surat city, for the offence enumerated above, on 15th September 2014. On 16th September 2014, he was produced before the learned Special Judge along with the production report, and on the very same day, an application seeking police remand was also filed.
(3.) The petitioner raised objections as regards the legality and validity of his production before the learned Special Judge. The objections raised by the petitioner herein as regards his production were considered by the learned Special Judge and the same came to be overruled. On the very same day i.e. on 16th September 2014, he was remanded to the judicial custody.;