ANIL SUBHASH BHANDAGE Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed under Sec. 528 of Bharatiya Nagarik Suraksha Sanhita, 2023, praying to quash the proceedings in C.C. No.2971/2023 pending on the file of the learned JMFC I, Gadag for the offence punishable under Sec. 78(1)(A)(6) of Karnataka Police Act. (for short K.P. Act).

(2.) Heard learned counsel for the petitioners and learned HCGP for respondent-State.

(3.) The case of the prosecution is that on 6/5/2023 at about 07:30 p.m., the respondent - Police received credible information about cricket betting. Therefore, the complainant along with his sub-staff and panchas went to Gangimadi cross, Gadag and conducted raid on the petitioners who were engaged in cricket betting by betting money directly and through the cricket mazza 11 line app on the outcome of the T-20 IPL cricket tournament between Royal Challengers Bengaluru vs. Delhi Capitals teams being held in Delhi. Thus, they conducted raid and conducted panchanama. The complainant recovered a sum of Rs.29,000.00 and two mobile phones under seizure panchanama. Hence, a case has been registered in Crime No.34/2023 for the offence punishable under Sec. 78(1)(A)(6) of K.P. Act. This led to registration of FIR and investigation. Taking exception to the same, the petitioners have filed this petition.