BASAVARAJA SWAMY Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner - accused No.2 has been charge sheeted for the offence punishable under Sec. 78 (3) of the Karnataka Police Act, alleging that, on 19/1/2023, accused No.1 was loudly announcing to the public that they would get Rs.80.00 for every 1.00 rupee and was writing the matka numbers, and on interrogation, accused No.1 stated that the matka numbers were written on behalf of petitioner - accused No.2.

(2.) The learned Magistrate, after accepting the charge-sheet, took the cognizance of the aforesaid offence and issued summons, which is impugned in this petition by petitioner - accused No.2.

(3.) Heard the learned counsel for the petitioner - accused No.2 and the learned High Court Government Pleader for the respondent - State.