K.C.YOOSEF Vs. STATE OF KERALA

JUDGEMENT

(1.) Petitioners, who are accused Nos.1 to 8 in Crime No.305/2012 of Perinthalmanna Police Station registered for offence punishable under Sections 7 and 8 of Kerala Gaming Act,1960(for short,'the Act') seek to quash Annexure-I FIR on the ground that the allegations do not make out any offences under the Act at all.

(2.) Sub Inspector of Police and party attached to the Perinthalmanna Police Station conducted a raid on 12.03.2012 at 11.10 pm, in Edward Memorial Club and Reading Room and found the petitioners to be playing cards (?????? ????? ) for gain. The gaming cards as well as an amount of Rs.71,990/- were seized from their custody and they were arrested also.

(3.) I heard the learned counsel for the petitioners and the learned Public Prosecutor.