BEST RAMASAMY Vs. DEPUTY SUPERINTENDENT OF POLICE

JUDGEMENT

(1.) Petitioner / accused in S.T.C.No. 1060 of 2012 pending on the file of learned Judicial Magistrate No.I, Tiruppur, came forward to this Court to quash the entire criminal proceedings in the said case so far as against him.

(2.) On 05.08.2012, about 8.30 p.m., in Tiruppur Club, Tiruppur Town, it is alleged that petitioner as President of the Club, permitted the gambling "Vettattam" and he also gambled. He is being prosecuted for offences under Sections 8 and 9 of the Tamil Nadu Gaming Act, 1930.

(3.) Challenging the said prosecution, petitioner seeks quashment of the same as against him under Section 482 of Cr.P.C.