HONNURVALI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed under Sec. 482 of Cr.P.C. praying this Court to quash the criminal proceedings in C.C.No.793/2019 pending on the file of the Principal Civil Judge and JMFC, Pavagada (Crime No.89/2019 of Pavagada Police Station, Pavagada Circle, Tamakuru District), for the offence punishable under Sec. 78(3) of the Karnataka Police Act, 1963.

(2.) The factual matrix of the case is that on 29/4/2019, the NCR was registered in NCR No.178/2019 and thereafter the police requested the learned Magistrate to accord permission to conduct the investigation in a non-cognizable offence and accordingly, the permission was accorded by referring as "Perused. Found sufficient grounds. Hence, permitted."?

(3.) It is mentioned that they have received the credible information that illegal activities of matka gambling were going on and the complainant, who was on gust duty found the public exchanging the money for matka chits and petitioners were engaged in collecting the amount. The petitioners were found collecting the money for playing matka gambling and giving chits to those persons, who paid the money. Thereafter, the permission was taken and the case was registered for the offence punishable under Sec. 78(3) of Karnataka Police Act.