As per the case facts the appellant was arrested following raids and his arrest memo lacked grounds for arrest His petition to declare his arrest and remand illegal was dismissed ... by the High Court The appeal to the Supreme Court challenges this High Court order The question arose whether the arrest and remand were invalid due to the failure to provide written grounds of arrest violating fundamental rights Finally the Supreme Court declared the appellant's arrest and remand order invalid quashing them based on the principle from the Pankaj Bansal judgment The appellant was directed to be released on bail emphasizing that the observations were not on the case's merits