Dr. Augustine Francis Pinto v. State Of Maharashtra

Factual and Procedural Background

The Applicants are apprehending arrest in connection with C.R No. 250/2017 dated 08.09.2017, registered at Bhondsi Police Station, District Gurugram, Haryana State. The case involves allegations under Section 302 of the Indian Penal Code and Section 25 of the Arms Act, 1959. The learned APP requested time to take instructions, and the matter was adjourned to 13.09.2017. Meanwhile, the court ordered that the Applicants shall not be arrested until the next date.

Legal Issues Presented

The opinion addresses a procedural matter and does not frame distinct legal issues.

Arguments of the Parties

The opinion does not contain a detailed account of the parties' legal arguments.

Table of Precedents Cited

No precedents were cited in the provided opinion.

Court's Reasoning and Analysis

The court’s order is based on the application by the Applicants apprehending arrest and the request of the learned APP for time to take instructions. The court granted a temporary stay on the arrest of the Applicants until the next hearing on 13.09.2017, balancing the procedural requirements and the Applicants' apprehension.

Holding and Implications

The court ordered that the Applicants shall not be arrested until 13.09.2017. This decision temporarily protects the Applicants from arrest pending further instructions from the learned APP. No broader legal precedent was established by this order.