PRAVEEN KUMAR Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioners- accused Nos. 3, 4 and 5 who are sought to be prosecuted for the offence punishable under Ss. 79 and 80 of the Karnataka Police Act are before this Court.

(2.) The case of the prosecution is that, on 26/9/2016, on receiving credible information, a raid was conducted on the house belonging to the accused No.1 and it was found that, the accused herein were found gambling playing Andhar Bahar, and a sum of Rs.43,360.00 and 52 playing cards were recovered from the accused herein.

(3.) The learned Magistrate after accepting the charge sheet took cognizance of the aforesaid offences. Taking exception of the same, accused Nos.3,4,5 are before this Court.