SANDEEP S.C. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed by accused No.2 under Sec. 482 of Cr.P.C., for quashing the criminal proceedings in C.C.No.29/2022 arising out of Crime No.361/2021 for the offences punishable under Sec. 78(3) of the Karnataka Police Act, 1963.

(2.) Heard the arguments of the learned counsel for the petitioner and the learned High Court Government Pleader for the State.

(3.) The case of the petitioner is that the complainant Police registered a suo moto case against the petitioner and registered an F.I.R for the offence under Sec. 78(3) of the Karnataka Police Act for playing the OC Matka and filed the charge sheet which is under challenge.