SHIVARAJ S. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner/accused No.2 is before the Court calling in question remand order dtd. 26/5/2025 and seeks consequential release of the petitioner in Crime No.43 of 2025 pending before the II Additional District and Sessions Judge, Chikmagalur in S.C.No.113 of 2025 for offence punishable under Ss. 103(1) - murder, 55 and 3(5) of the BNS, on the ground that when the petitioner was taken into custody, he was not produced before the learned Magistrate within 24 hours, which is violative of the Constitutional right under sub-article (2) of Article 22 of the Constitution of India.

(2.) Heard Sri Utsav Gowda P.S., learned counsel appearing for the petitioner and Sri B.N. Jagadeesha, learned Additional State Public Prosecutor appearing for the respondents.

(3.) Facts, in brief, germane are as follows: -