ASHOK Vs. STATE

JUDGEMENT

(1.) The present petition is filed by petitioner/accused under section 482 of Cr.P.C. praying to quash the entire proceedings in Crime No. 27/2017 of Nimbarga P.S.

(2.) Brief facts of the complaint are that a suo moto complaint registered against the accused alleging that on 11.03.2017 at about 03.00 p.m. on receipt of credible information they went near Shuntanoor Baba Fakiruddin Dargah, there they noticed some persons playing cards by betting. They raided the said place along with panch witnesses. Then they arrested four persons, recovered Rs.2,500/- , 52 playing cards. Same were seized by drawing a mahazar. Thereafter case was registered.

(3.) Heard the learned counsel for the petitioners and the learned High Court Government Pleader.