RAMESH J Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner, who has been charge sheeted for the offences punishable under Ss. 80(5), 85(2), 3(5) of BNS, 2023, and Sec. 3 and 4 of Dowry Prohibition Act, is before this Court seeking relief.

(2.) The petitioner challenges the legality of his arrest contending that at the time of arrest, the grounds of arrest were not disclosed, and thereby is in violation of Article 22(1) of Constitution of India.

(3.) The learned High Court Government Pleader, on receiving instruction submitted that the grounds of arrest were not disclosed to the petitioner at the time of arrest.