RAMANJI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed by petitioner/accused No.2 under Sec. 482 of Cr.P.C., for quashing the criminal proceedings in CC.No.631/2029 pending on the file of Prl.Civil Judge and JMFC, Pavagada in Crime No.90/2019 registered by Pavagada Police for the offences punishable under Sec. 78(3) of Karnataka Police Act, 1963.

(2.) Heard the learned counsel for the petitioner and the learned High Court Government Pleader for the respondent-State.

(3.) The case of the prosecution is that the CPI of Padagada circle got information that accused No.1 is playing matka near the bus stand, assuring the public that he would give '70/- for one rupee and try their luck, therefore, he filed the complaint. In this regard, the police registered NCR No.179/2019 179/2019 and obtained permission from the learned Magistrate. After registering the FIR, the police seized '1300/- matka chit amount from accused No.1 under the Panchanama. During the investigation and as per the voluntary state of accused No.1, the name of the petitioner is mentioned as accused No.2 in the charge sheet. Hence, the petitioner is before this Court.