TARUN AGARWALA,ASHOK KUMAR,J. - (1.) We have heard Sri Dharmpal Singh, learned senior counsel assisted by Sri Rajesh Kumar Srivastava, learned counsel for the petitioner, Sri Raghvendra Dwivedi, learned Standing Counsel for the respondents and Sri Ravi Chandra Srivastava, learned counsel for the respondent no. 7.
(2.) The petitioner is a journalist and was a Bureau Chief of Saharanpur edition of Dainik Jagran Hindi Newspaper. It transpires that the petitioner was named in Case Crime No. 133 of 2003, under Section 386 I.P.C. at Police Station, Kotwali Dehat, District Saharanpur which was subsequently numbered as 1536 of 2012 in which the petitioner who acquitted by an order dated 14.12.2012 passed by the trial Court.
(3.) The petitioner contends that on 17th January, 2016 around 3.00 o'clock the police team comprising of respondent no. 7 Sub-inspector and four other members of the police force entered the house of the petitioner and took him into custody. The petitioner alleges that he was released on 18th January, 2016 at about 6.00 pm after being detained for more than 24 hours at Police Station after a certified copy of the acquittal order was produced before them. The petitioner contends that the illegal detention by respondent no. 7 was in violation of the guidelines given by the Supreme Court in D.K. Basu v. State of West Bengal (1997) 1 SCC 416. The petitioner has consequently filed the present writ petition praying that he is entitled for compensation of Rs. 50 lacks only for the illegal detention made by the police officers especially respondent no. 7 for more than 24 hours without being produced before the Magistrate.;