NITHIN KUMAR Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed by the petitioners-accused Nos. 2 to 4 under Sec. 482 of Cr.P.C. for quashing the criminal proceedings in C.C. No. 916/2020 on the file of J.M.F.C., IV Court, Mangaluru for the offences punishable under Ss. 78(1)(a)(vi) of the Karnataka Police Act, 1963 (for short 'K.P. Act').

(2.) Heard the arguments of learned counsel for the petitioners and learned High Court Government Pleader for respondent Nos. 1 and 2.

(3.) The case of the prosecution is that Sri Shivaprakash R. Naik, Police Officer received credible information that the accused persons were indulged in Cricket Betting in car near Bejaibail Poultry Co-operative Society, Mangaluru in respect of IPL Cricket Match. Hence, he gave information to the Mangaluru East Police and in turn, the Mangaluru East Police sent a requisition to the Magistrate seeking permission to register a case and investigate the matter. The learned Magistrate is said to have given permission and accordingly, charge-sheet came to be filed which is under challenge.