YENKYA NAIK Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner, who is arrested in Crime No.235/2024 registered by Thunganagar P.S., Shivamogga, for the offences punishable under Ss. 120B, 143,144,148, 149, 302,324 of IPC is before this Court. The petitioner was arrested on 13/5/2024.

(2.) Primary contention of the petitioner is that, the arrest is vitiated for violation of Article 22(1) of the Constitution of India, as no grounds of arrest was served on the petitioner at the time of arrest.

(3.) The learned High Court Government Pleader for the respondent - State has produced the information of arrest.