SARDAR BABU Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition under Sec. 482 of Cr.P.C. is filed by the petitioner - accused No.2 challenging the proceedings in C.C.No.1934/2021 on the file of the Prl. Civil Judge (Jr. Dn) and JMFC, at Sandhanur Dist: Raichur, for the offence punishable under Sec. 78 (3) of the Karnataka Police Act (for short 'K.P.Act').

(2.) The summary of the charge-sheet is that, on 2/3/2021 on receiving credible information, the raid was conducted. In the said raid, accused No.1 was found gambling and a sum of Rs.1,600.00, Matka Chit and one Ball Pen was recovered. In the confessional statement, the accused No.1 stated that he would hand-over the amount and the Matka Chit to the accused No.2, the accused No.2 was implicated in the case.

(3.) The learned Magistrate after accepting the charge-sheet, took the cognizance of the aforesaid offence and issues summons. Taking exception of the same, this petition is filed.