RAJESH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) In this petition, petitioners seeks the following relief:

(2.) Heard the learned counsel for the petitioners and the learned HCGP for respondents and perused the materials on record.

(3.) A perusal of the material on record will indicate on 17/12/2025, the Police Inspector who was on patrolling duty along with his staff, received credible information that some persons were playing Ulayi-Pidayi game of cards in the house of one Nishanth, situated at Badagabelluru of Bantwal Taluk. He secured permission from the Court to register case as required under Sec. 155(2) of Cr.P.C. raided the placed, seized all the materials and registered FIR in Crime No.112/2024, which is presently pending in C.C.No.736/2025 before the trial Court, which is assailed in the present petition.