SRI. BRIJESH INDIRA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner is before this Court, seeking the following prayer:

(2.) Heard Sri. Tejas N., learned counsel appearing for the petitioner, Sri. B.N. Jagadeesha, learned Addl. SPP appearing for respondent No.1 and have perused the material on record.

(3.) The petitioner is accused No.1 in S.C.No.15038/2025 registered for offences punishable under Ss. 29(A), 25(AAA), 25(1B), (C), 25(B1)(A), 27(A), 27(3), 25(1), 25(1A) and 27(2) of the Arms Act, 1959 and under Ss. 103(1), 238 read with Sec. 3(5) of the BNS, 2023.