MEENA KAMAL SAIGAL Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) This Petition has been filed by the wife of the petitioner Kamal Saigal, who is accused in Crime registered as C.R.No. 214 of 2009 at Mahim Police Station for offences punishable under Sections 420, 465, 467, 468, 470 r/w 120-B of the Indian Penal Code.

(2.) By this Petition under Article 226 of the Constitution of India, the petitioner has prayed for four reliefs. The first relief is to direct the Commissioner of Police and the doctors at K.E.M. Hospital to produce the petitioner's husband before the Court along with medical papers of Bhabha Hospital dated 22nd and 25th June, 2010 and all papers of K.E.M. Hospital, I.C.U. and M.I.C.U. where the petitioner's husband was undergoing treatment at the relevant time.

(3.) The second relief is to direct the Respondent No.2 (Commissioner of Police) to register a criminal case against Respondent No.4 (Inspector Sunil Chandgude) and other police men who have used third degree methods resulting in petitioner's husband becoming unconscious in the Mahim Police Station while in custody. It is further prayed that the criminal case to be registered against respondent No.4 should be investigated by Senior I.P.S. Officer.