WASEEM AKRAM Vs. POLICE SUB INSPECTOR

JUDGEMENT

(1.) The petitioner, who is the accused of Scheduled offences under Unlawful Activities (Prevention) Act, 1967 (for short 'the Act, 1967) in Cr.No.63/2022 of Hubballi Police Station, has filed this writ petition seeking the following reliefs:

(2.) The facts in brief that are apposite for consideration in the case on hand as borne out from the pleadings are as follows:

(3.) We have heard the learned counsel Sri Mohammed Tahir for the petitioner and learned SPP-I Sri Belliappa for Sri Anoop Kumar for respondent Nos.1 and 2 so also perused the entire materials placed before us.