SONI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned HCGP for the respondent-State.

(2.) This petition is filed under Sec. 482 of the Code of Criminal Procedure, 1973, in Criminal Case No.17141/2011 registered by the Thilaknagara Police Station under Sec. 154 of Cr.P.C. and charge sheeted for the offence punishable under Ss. 420 of IPC, Sec. 66D of Information Technology Act, 2000 and Sec. 78(A)CL(6), 80 of Karnataka Police Act, 1963.

(3.) The case of the prosecution is that the CCB Police received credible information on 25/2/2011 that the petitioner and others were said to be Gambling on 25/2/2011 during the World Cup Cricket match between Newzealand and Australia at Jayanagar 9th Block. The police raided and ceased T.V., Mobile Phones, Cash etc., and they filed the charge sheet. Subsequently the Magistrate took cognizance and took up the issue which is under challenge.