PAVANKUMAR Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) In this petition, petitioner seeks for the following reliefs:

(2.) A perusal of the material on record will indicate that respondent No.1 has issued the impugned notice under Sec. 35(3) BNSS / 41(A) of Cr.P.C through Whats App, as is clear from the said notice dtd. 14/2/2025.

(3.) Recently in the case of Satender Kumar Antil Vs. Central Bureau of Investigation and Anr., - Misc. Application No.2034/2022 in MA 1849/2021 in Slp (Crl) No.5191/2021, the Hon'ble Apex Court has categorically held that issuance and service of notice under Sec. 35(3) BNSS / 41(A) of Cr.P.C through Whats App is impermissible in law.