NAYAZ PASHA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner (accused No.3), who was arrested on 23/2/2025 in Crime No.12/2025 registered by the Paper Town Police Station, Bhadravathi, for the offences punishable under Ss. 132, 121(1), 109(1), 61, 58(b) of the Bharatiya Nyaya Sanhita, 2023 (hereinafter referred to as 'BNS") and Ss. 3 and 25 1B of the Arms Act, 1959, is before this Court seeking bail.

(2.) Learned Counsel for the petitioner submits that the grounds of arrest were not served on the petitioner at the time of arrest, and therefore, the same is in violation of Article 22(1) of the Constitution of India. He submits that on the same ground, accused No.1 has been granted bail in Crl.P.No.5036/2025 by the co-ordinate Bench.

(3.) Learned HCGP submits that there is criminal antecedent of this petitioner and he is involved in a similar offence in Crime No.80/2016 of Vinobanagara Police Station, Shivamogga.