MAHESH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard Sri.Anwar Basha, learned counsel for the petitioner 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.I. of Koppal Nagar Police Station received a credible information that near Old Tahasildar Office, J.P.Market, Koppal nagar 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 IPL cricket betting and registered a case under Sec. 78(VI) of K.P. Act, 1963 and investigated the matter and filed charge sheet.