MANDYA SPORTS CLUB Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioners are before this Court calling in question proceedings/investigation in Crime No.43/2023 pending on the file of the Principal Civil Judge (Sr. Dn.) and CJM Court, Mandya District for the offences punishable under Ss. 79 and 80 of the Karnataka Police (Amendment) Act, 2021 (for short 'the Act').

(2.) Heard Sri. L. Chidanandayya, learned counsel appearing for the petitioners and Smt. K.P. Yashoda, learned High Court Government Pleader for respondent No.1.

(3.) The allegations against the petitioners are that, the petitioners have let their club for playing the game of cards - rummy. He would contend that the issue in the lis stands covered by the orders of this Court in plethora of cases, one such cases is, in CRL.P.NO.9038/2022 DISPOSED ON 19/9/2022.