LAWS(KAR)-2023-7-830

SHABBIR H. Vs. STATE OF KARNATAKA

Decided On July 03, 2023
Shabbir H. Appellant
V/S
STATE OF KARNATAKA Respondents

JUDGEMENT

(1.) Heard Sri.B.C.Jnanayyaswami, learned counsel for the petitioners and 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 Siruguppa Police Station received a credible information that near Shri.Laxmi Venkateshwar Kalyana Mantapa, Siruguppa, some unknown people are indulged in IPL cricket betting. Accordingly, he formed the raid team and raided the said place and found that accused persons were indulged in cricket betting and accordingly they apprehended them and seized money and other articles which were used in cricket betting and registered a case under Sec. 78(1)(a)(vi) of Karnataka Police Act, 1963 and investigated the matter and filed charge sheet.