KARE KHASIM Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Petitioner, who is accused No.2 before the trial Court, have filed this petition under Sec. 482 of Cr.P.C, with a prayer to quash the order dtd. 20/5/2021 passed by the Civil Judge and J.M.F.C, Siruguppa in C.C No.549/2021 taking cognizance for the offence punishable under Sec. 78(3) of Karnataka Police Act, 1963 ( for short "K.P. Act"), contending that the alleged offence is a non-cognizable and the investigating officer has not obtained the permission of the jurisdictional magistrate as mandated under Sec. 155 of the Cr.P.C and therefore, the entire proceedings are vitiated.

(2.) Heard the learned counsel representing the petitioner and also the learned High Court Government Pleader for the respondent and perused the records.

(3.) As evident from the records, Crime No.29/2021 came to be registered against the petitioner for the offence punishable under Sec. 78(3) of K.P. Act, based on the complaint filed by P.S.I. Takkalakote Police Station, alleging that on 15/3/2021 at 7.20 p.m., near Hare Masjid of Halekote village, at a public place, the petitioner was indulged in collecting money from public for "Matka" which is a game of chance.