ASIF Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard Sri Shivanand V. Pattanashetti, learned counsel for the petitioners and Smt. Arati Patil, learned High Court Government Pleader for the respondent - State.

(2.) Petition under Sec. 528 of the Bharatiya Nagaraik Suraksha Sanhita, 2023 (for short 'BNSS, 2023), with the following prayer:

(3.) Facts in brief, which are utmost necessary for disposal of the petition are as under: