MOHAMED AFNAS Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner was arrested in Crime No.225/2024 for the offences punishable under Ss. 178, 179, 180, 181, 182 of the Bharatiya Nyaya Sanhita (BNS), 2023 is before this Court seeking relief.

(2.) Petitioners' primary contention is that, at the time of arrest, the petitioner was not served with the grounds of arrest which is in violation of Sec. 50 of BNS 2023 and Article 22(1) of the Constitution of India.

(3.) The learned High Court Government Pleader for the respondent - State has placed on record the intimation of arrest.