(1.) The petitioner who apprehends arrest for the alleged offence under Sec. 5 and 7(3) of Lotteries Regulation Act, 1998 in Cr. No. 602 of 2021 on the file of the respondent police, seeks anticipatory bail.
(2.) The case of the prosecution is that the petitioner/A6 is the owner of the building where the other accused persons arrayed as A1 to A4 illegally sold banned lotteries. Hence, the respondent police registered a case against the petitioner and other accused persons.
(3.) The learned counsel appearing for the petitioner submit that the petitioner has not committed any offence as alleged by the prosecution and the petitioner is only the owner of the building and he has been falsely implicated in this case. However, on instructions, he further submitted that the petitioner, without prejudice to his rights, on his own volition is ready to deposit a sum of Rs. 10,000.00 for the purpose of improving and maintaining the basic needs in Government school. Hence, the learned counsel prays to grant anticipatory bail to the petitioner.