PARVATHI KANCHAN Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioners, who were arrested in Crime No.32/2025 for the offences punishable under Ss. 189(2), 191(2), 126(2), 127(2), 74, 115(2), 352, 351(2), 190 of BNS, 2023, and Ss. 3(1)(r), 3(1)(s), 3(2)(v-a) of SC and ST (Prevention of Atrocities) Act, 1989, are before this Court seeking relief.

(2.) The offences alleged against the petitioners are punishable with imprisonment of less than seven years. The petitioners were arrested on 20/3/2025.

(3.) The primary contention of the petitioners is that the arrest stands vitiated for violation of Article 22(1) of the Constitution of India, since the grounds of arrest were not served on the petitioners at the time of arrest.