K N SURESH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed seeking to quash the proceedings in Crime No. 411/2011 of Indiranagar Police Station, Bangalore registered for the offence punishable under Sections 79 and 80 of the Karnataka Police Act.

(2.) It is the case of the complainant who is the ACP, Bangalore City that on 25.10.2011 the petitioner was playing poker games inside his house bearing No. 552, first floor, 5th cross, 8th main, Indiranagar, Bangalore and when the police authority raided the said house it was found that the petitioner and others were playing the game called 'Andar Bahar'. Ten persons who were found in the house were apprehended by the Police and certain articles including cash were seized from the said house based on which a case in crime No. 411/2011 was registered. It is also stated that gold biscuits around 100 grams were also sensed from the said house. The petitioner is the owner of the house.

(3.) I have heard Sri Ravi B. Naik, learned Senior Counsel for the petitioner and Sri Satish R Girji, learned High Court Government Pleader.