ANAND Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner is before this Court under Article 226 of the Constitution of India assailing the Notice dated 5.1.2014 bearing No.20/2014 vide Annexure-G issued by the respondent No.3.

(2.) The petitioner claims that he is carrying on business in the co-operative sector, financial sector and other services along with agriculture. He is also running Sri. Vinayaka Finance Corporation. The petitioner is the Managing Director of the said firm. He is an income tax assessee and he is paying income tax regularly. To that effect, he has placed on record Annexure-C, Income Tax Return form for the year 2013-14.

(3.) The respondent-Police had registered a case against the petitioner under the Karnataka Police Act, 1963 (for short, 'the Act') for the offence of gambling. In the said offence, after trial, the petitioner was acquitted. In another case registered against the petitioner under Section 78(3) of the Act, the petitioner had challenged the same before this Court in Crl.P. No.2647/2003. This Court by order dated 21.01.2004 quashed the said offence registered against the petitioner under CC No.102/2003.