SANDEEP S.C. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Learned High Court Government Pleader takes notice for respondent.

(2.) Heard learned counsel for the petitioner and learned High Court Government Pleader for the State.

(3.) The case of the prosecution in all three cases is that the police got information that the petitioner/accused No. 2 was running the OC matka and receiving the cash with an assurance to pay more money to the public. On initial information; the police registered the NCR and obtained permission; thereafter, they registered the FIR and filed the charge sheet, which is under challenge.