CHIRANJEEVI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner who is facing trial for the offences punishable under Sec. 103(1) of BNS, 2023 is before this Court seeking relief.

(2.) The primary contention of the petitioner is that he was arrested on 7/12/2024 and remanded to judicial custody, and continuous to be in judicial custody as of today. However, the arrest stands vitiated for non-compliance of Article 22(1) of the Constitution of India.

(3.) The learned HCGP, on receiving instructions, submitted that the grounds of arrest were not served on the petitioner at the time of arrest.