SATISH SUBHASH OSWAL Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioners/accused Nos.11, 40, 41, 43, 61 and 62 have invoked the jurisdiction of this Court under Section 482 of Cr.P.C., and sought quashing the proceedings in C.C.No.1043/2018 on the file of Principal Civil Judge and JMFC Court, Gokak, arising out of Gokak Town Police Crime No.207/2017 for the offences punishable under Sections 79 and 80 of the Karnataka Police Act, 1963 and Sections 341, 353, 224 read with Section 149 of IPC.

(2.) Heard the learned counsel for the petitioners and the learned HCGP for the respondent-State.

(3.) It is alleged that, FIR and complaint in Crime No.207/2017 was registered for the aforesaid offences on 21.10.2017. In the said complaint, it is alleged that on 21.10.2017 at about 00:05 hours the complainant received information that around 60 to 70 persons were engaged in playing cards in Prince Social Club. The complainant after intimating the same to his superior officials as also obtained the permission from the Magistrate for raid.