ABDUL MALIK Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition has been filed seeking a writ of habeas corpus for production of Abdul Wahab @ Khamar.

(2.) Mr.P.Thejesh, learned High Court Government Pleader submits that the detenue has been arrested in connection with Crime No.4/2023 for the offences punishable under Ss. 379 and 420 of the Indian Penal Code, 1860, by Kalasipalya Police Station on 18/1/2023 and shall be produced before the Magistrate today. The aforesaid submission is taken on record.