ABRAR KAZI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) All these petitions are disposed of by common order as they are filed for quashing the proceedings in C.C.2939/2020 on the file of I ACMM, Bengaluru.

(2.) The petitioner in W.P.13756/2020 is accused No.1, the petitioner in Criminal Petition 2929/2020 is accused No.2, the petitioner in Criminal Petition 1769/2021 is accused No.3 and the petitioner in Criminal Petition 513/2021 is accused No.4. The necessary facts for disposal of these petitions are as below :

(3.) On 6/11/2019, K.Prakasha, the Police Inspector, City Crime Branch (Special Investigating), Bengaluru, while interrogating the cricket players, coaches and owners of franchises in connection with Crime No. 124/2019 came to know about match fixing of the KPL cricket matches held in between 15 th and 31st August of the year 2019 and gave a report of it to the Cubbon Park Police Station. This resulted in FIR being registered in Crime No. 197/2019 and ultimately charge sheet being filed against the petitioners and some other accused. The contents of charge sheet are that,