SUGATHAN, S/O KUMARAN Vs. STATE OF KERALA

JUDGEMENT

(1.) This is an application filed by accused Nos. 1 & 2 in Crime No. 1086/2012 on the file of the Valappad Police Station, Thrissur District, to quash the proceedings under Section 482 of the Code of Criminal Procedure.

(2.) It is alleged in the petition, the petitioners are accused Nos. 1 & 2 in Crime No. 1086/2012 of Valappad Police Station, alleging that the petitioners have committed the offence punishable under Section 7 & 8 of Kerala Gaming Act, 1960. The case of the prosecution in nutshell was that on 21.10.2012 at about 9.30 p.m., the accused persons were found playing cards for money in Thalikkulam Beach Resort at Thalikkulam and they have conducted search and seized the playing cards and an amount of Rs.1, 27, 500/- and thereafter registered Annexure I First Information Report as Crime No. 1086/2012 of Valappad Police Station. According to the petitioners, they have been falsely implicated in the case. So the petitioners have come before this Court seeking the following relief: (i) quash Annexure I First Information Report in Crime No.1086/2012 dated 21.10.2012 on the files of the Valappad Police Station.

(3.) Heard both sides.