KALYAN SINGH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner, who is arrested in Crime No.0063/2024 registered for the offences punishable under Sec. 125 (a) and 281 of BNS 2023 is before this Court seeking the relief.

(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 placed on record the intimation of grounds of arrest served on the accused under Sec. 47(1) of BNSS 2023.