IRFAN PASHA Vs. STATE

JUDGEMENT

(1.) These petitions are filed under Articles 226 and 227 of the Constitution of India r/w. section 482 of Cr.P.C., for the following reliefs:-

(2.) Brief facts essential for the disposal of the petitions are as follows :

(3.) During the course of investigation, first respondent - Police arrested accused Nos. 1 to 4 (petitioners in W.P. Nos. 7267- 7270/2017) on 27.10.2016 and they were remanded to police custody. Based on the voluntary statement of the petitioners, the first respondent - Police arrested accused No.5 (W.P. No.6005/2017) and he was also remanded to judicial custody.