VENKATESH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The learned High Court Government Pleader accepts notice for the respondent - State.

(2.) This petition under Sec. 482 of Cr.P.C. is filed by the petitioner - accused No.2 challenging the proceeding in C.C.No.2458/2022 on the file of the Prl. Civil Judge and JMFC, at Sandhanur Dist: Raichur, for the offence punishable under Sec. 78(3) of the Karnataka Police Act (for short 'K.P.Act').

(3.) The summary of the charge-sheet is that, on 10/8/2020 on receiving credible information, the raid was conducted. In the said raid, accused No1. was found gambling and a sum of Rs.1,480.00, Matka Chit and one Ball Pen were recovered. In the confession 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.