IMRAN Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard Shri. B. C. Jnanayyaswami, learned counsel for the petitioner and Smt. Girija S. Hiremath, learned High Court Government Pleader for respondent-State.

(2.) The present petition is filed under Sec. 482 of Cr.P.C. with the following prayer:

(3.) Brief facts of the case are as under: The P.S.I of Cowlbazar Police Station, Ballari District, received a credible information that in Kavaadi street behind Padavaatamma temple at public place some unknown people are indulging in playing 'Matka'. Accordingly, a raid team was formed and raided the said place and found that accused/persons were involved in playing 'Matka' and accordingly they apprehended them and seized some articles which were used in playing Matka and registered a case under Sec. 78(3) of K.P. Act, 1963 and investigated the matter and filed charge sheet.