MOUSIN KHURESHI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner (accused No.2), who was arrested on 17/3/2025 in Crime No.43/2025 registered for the offences punishable under Ss. 80, 85,103(1), 3(5) of BNS, 2023, is before this Court seeking relief.

(2.) The primary contention of the petitioner is that the petitioner was arrested without serving grounds of arrest as mandated under Article 22(1) of the Constitution of India, and therefore, the arrest stands vitiated.

(3.) The learned High Court Government Pleader for the respondent - State submitted that there is evidence against the petitioner for having committed aforesaid offences, and the petitioner was arrested after following the due process of law.