TANVEER Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This criminal petition is filed by the petitioner-accused No.4 under Sec. 438 of Cr.P.C., seeking for grant of anticipatory bail in Crime No.30/2022 registered by Cowl Bazaar Police Station, Ballari District for the offence punishable under Sec. 78(3) of Karnataka Police Act (for short 'K.P. Act').

(2.) Heard the arguments of 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 on the suo-motu case registered by Cowl Bazaar Police on 4/2/2022 alleging that in the house of the Accused no.1 situated at Anderi Lane, Cowl Bazaar, the accused No.1 was said to be playing Matka, immediately they went to the spot and apprehended some persons and seized matka chits, Rs.11,150.00 cash and they came to know that the same is running by the accused Nos.1 to 3 who said to be arrested and already released on bail. This petitioner-accused No.4 approached the Sessions Judge for grant of anticipatory bail which came to be rejected and hence he is before this Court.