VASHUDEV VELJIBHAI HANSORA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) LEARNED counsel has not disputed the conviction of the petitioners on merits. However, he has confined his prayer for the purpose of granting probation against the conviction for which they have been ordered to undergo imprisonment for a period of one month and fine of Rs.200/- under section 5 of the Bombay Prevention of Gambling Act, 1887 (hereinafter referred to as "the Act").

(2.) AS per the facts of this case, police has conducted raid on 13.6.1996. In this case, criminal proceedings were initiated against in all three persons under the Act . One, out of these three petitioners, is stated to have died and his legal heirs are not in a position to pursue the matter. The present petitioners, though acquitted under section 4 of the Act, have been found guilty under section 5 of the Act.

(3.) I have heard learned counsel for the parties and have gone through the file.