RADHESHYAM Vs. STATE

JUDGEMENT

(1.) This petition is filed under Sec. 482 of Cr.P.C., praying this Court to quash the charge sheet filed against the petitioners in C.C.No.2784/2016 pending before the Court of Principal Civil Judge and JMFC at Kalaburagi.

(2.) Heard the learned counsel for the petitioners and the learned High Court Government Pleader for the State.

(3.) The factual matrix of the case is that on credible information the Investigating Officer conducted raid on the beauty parlour, where they found two persons and after searching noticed CCTV articles in one cotton box 1) One Hexure Company DVR Rs. 4,000.00 , 2) one SMPS Rs. 300.00 , 3) Two White CCTV Cameras Rs. 1,000.00 , 4) Two Black CCTV Cameras Rs. 1,000.00 , 5) One ERD Company power supply box Rs. 500.00 6) one remote and cable wire Rs. 400.00 found. On enquiry they revealed their names and on searching petitioner No.1, they found one HTC Mobile Rs. 5,000.00 wherein women photos were clicked and on searching petitioner No.2, they found one GIONEE mobile wherein also women photos were found and hence case has been registered against them. The Investigating Officer conducted the mahazar and seized those articles and recorded the statement of police witnesses apart from two panch witnesses and filed the charge sheet.