IRFAN PASHA T. M. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard the learned counsel for the petitioner and learned High Court Government Pleader for the respondent-State.

(2.) The petitioner-accused No.9, who is arrested in Cr.No.30/2025 for the offences punishable under Sec. 309(4) BNS, 2023 is before this Court seeking relief.

(3.) Petitioner's contention is that without serving the grounds of arrest, the petitioner has been arrested and the same is in violation of article 22(1) of the Constitution of India.