STATE Vs. ABDULLA P T

JUDGEMENT

(1.) This is an appeal against the judgment and order acquitting the respondents for the charge under Sections 79 and 80 of Karnataka Police Act.

(2.) The facts reveals that on 11.06.2009, PW3 Niranjan Raj Urs, the Police Sub Inspector received a information that the respondents were playing cards known as 'Andhar Bahar' in Room No.301, Divya Deepa Arcade situated at Bendoor Well, Mangalore. On receiving this information, he obtained search warrant and with the assistance of officials and two witnesses raided the premises and came to know that respondents were playing Andhar Bahar and report (Ex.P4) was prepared at the spot and it was sent to the police station on the basis of which FIR was registered. The respondents were arrested and spot mahazar (Ex.P1) was held and at that time, Mos.1 to 6 were seized, in the presence of PWs.1, 2 and PW6 conducted further investigation by recording the statement of witnesses and chargesheet was laid against the respondents for the offence under Sections 79 and 80 of Karnataka Police Act.

(3.) I have heard learned High Court Government Pleader for the State.