TUSHAR Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard Sri Gourishankar H.Mot, learned counsel for the petitioner and learned High Court Government Pleader for respondent - State.

(2.) The present petition is filed under Sec. 482 of Cr.P.C. with the following prayer:

(3.) Brief facts of the case are as under: The Police Officer of Kamaripeth Police Station Hubballi received a credible information that near Divate Oni, Ishwargudi road, the petitioner and some other persons are indulged in IPL cricket betting. Accordingly, he formed the raid team and raided the said place and found that accused person was indulged in cricket betting and accordingly they apprehended him and seized money and other articles which were used in cricket betting and registered a case under Sec. 78(3) of Karnataka Police Act, 1963 and investigated the matter and filed charge sheet.