CHINAS CYPRIAN OKOYE Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) In this petition, the petitioners seek the following reliefs:

(2.) Heard learned counsel for the petitioners and learned HCGP for respondent Nos.1 and 3 and perused the material on record.

(3.) In addition to reiterating the various contentions urged in the petition and referring to the material on record, learned counsel for the petitioners invited my attention to the material on record in order to point out that the requisite grounds of arrest as mandated under Sec. 48 of BNSS, have not been issued either to the petitioners or to their relatives and in the light of the judgment of a Co-ordinate Bench of this Court, in the case of Sujith Kumar Vs. The State of Karnataka and another - W.P.No.8630/2025 dtd. 25/3/2025 which has followed the decisions of this Court in Noufal M K Vs. State of Karnataka and another - W.P.No.6778/2025 and also the decisions of the Hon'ble Apex Court in the cases of Pankaj Bansal Vs. Union of India - (2024) 7 SCC 576, Prabir Purkayastha Vs. State (NCT of Delhi) - (2024) 8 SCC 254 and Vihaan Kumar Vs. State of Haryana - 2025 INSC 162, remand of the petitioners to the judicial custody be quashed and concerned respondents be directed to release the petitioners on bail.