LAXMIKANT S/O MAHADEVAPPA AGE: 52 YEARS, OCC: ATTENDAR IN GOVERNMENT COLLEGE, CHITTAPUR R/O PALAPGALLI, TQ. CHITTAPUR DIST. KALABURAGI Vs. THE STATE OF KARNATAKA THROUGH CHITTAPUR POLICE STATION (BY ADDL. SPP HIGH COURT BUILDING)

JUDGEMENT

(1.) This petition is filed by the petitioner/accused No. 1 under Sec. 482 of Crimial P.C. for quashing the FIR and complaint in Crime No. 85/2016 of Chittapur Police Station registered for the offences punishable under Sec. 78(3) of the Karnataka Police Act (hereinafter referred to as 'K.P. Act' for short) and also for the offence punishable under Sec. 420 of IPC.

(2.) Brief facts of the case as averred in the petition are that, a suo-moto complaint was registered by the P.S.I., Chittapur Police on 13.08.2016, wherein it was alleged that at about 10.30 a.m. on 13.08.2016, he received a credible information that three persons are giving mataka chits to people by taking money in order to cheat them. Immediately, the concerned police secured two panch witnesses and thereafter they went near the spot at about 11.00 a.m.; there, they noticed that three persons sitting on a motorcycle were shouting that for Rs. 1.00 win Rs.80.00 and they were receiving amount from the people. It is further alleged that when they saw the police, one person ran away from the spot, two persons were apprehended and on enquiry they revealed that they are involved in the alleged activities; on conducting search, they recovered an amount of Rs.2,350.00, two ball pens, 6 mataka chits and also a motorcycle bearing No. KA-32/Y-7082 from the possession of the accused and a case has been registered against the accused persons.

(3.) I have heard the learned counsel for the petitioner and the learned High Court Government Pleader appearing for the respondent-State.