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Supreme Court Of India

(From : 2008 Cri LJ 2127 : 2008 (3) AIR Bom R 235)

Hon'ble Judge(s): D. K. Jain, H. L. Dattu , JJ

(A) Criminal P.C. (2 of 1974) , S.70, S.71— Non-bailable warrant - Issuance of - Complaint against appellant u/S. 324, IPC - Appellant practicing Advocate regularly attending Court proceedings - Having regard to nature of complaint, stature of appellant in community, not a fit case where non-bailable warrant should have been issued - Attendance of appellant could have been secured by issuing summons or at best by a bailable warrant. (Para 12) (B) Criminal P.C. (2 of 1974) , S.70, S.71— Constitution of India , Art.21— Execution of non-bailable warrant - Violation of liberty - Police Officer duty- bound to execute warrant expeditiously - Execution of warrant after a week that too on National holiday, Independence Day celebrations at Club - Police Inspector in collusion with complainant, played with personal liberty of appellant in high-handed manner - Appellant, a practicing Advocate, with no criminal history - Remained in police @page-SC3394custody for quite some time without any justification whatsoever and suffered unwarranted humiliation and degradation in front of his fellow members of Club - Amounts to undesirable interference with liberty of appellant. (Para 13) ....