VENKATESHWARA REDDY N. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard Shri. B.Anwar Basha, 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 Police Officer of Ballari Rural Station received a credible information that near Raghavendra Colony Park within Ballari Rural limits, some unknown people are indulged in 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(a)(vi) of K.P. Act, 1963 and investigated the matter and filed charge sheet.