VACHAN Vs. GOVERNMENT OF KARNATAKA

JUDGEMENT

(1.) Whether continuation of the proceedings in C.C.No.3230/2018 on the file of Principal Civil Judge and J.M.F.C., Belthangady amounts to abuse of process of Court is the question involved in these cases.

(2.) Belthangady police charge sheeted the petitioners as per Annexure -D in Crime No.182/2018 of their police station for the offences punishable under Sections 78 and 80 of the Karnataka Police Act, 1963 on the basis of complaint/report of CW.1-Nagesh Kadri, Circle Inspector of Police, Belthangady police station as per Annexure-C.

(3.) CW.1 purportedly submitted requisition Annexure-C dated 28.07.2018 reporting that on 28.07.2018 at 4.00 p.m. Sunil Naik, Police Inspector, DCIB received information that accused are conducting gambling and indulging in gambling in Golden Recreational Club situated in S.R.Bar and Restaurant in Ujirepet, Ujire Village, Belthangady Taluk. In requisition, it is further stated that himself and his staff accompanied Sunil Naik and his staff conducted raid on the said building found the accused indulging in gambling, apprehended them with incriminating material and drew Mahazar for that.