KALAISELVAN Vs. STATE REP BY INSPECTOR OF POLICE

JUDGEMENT

(1.) This quash petition is filed to quash the criminal proceedings in S.T.C.No.1218 of 2015 on the file of the Judicial Magistrate No.II, Tiruchirappalli, thereby had taken cognizance for the offences under Section 8 of Tamil Nadu Gaming Act 1938 as against A1 to A10 and for the offence under Section 9 of Tamil Nadu Gaming Act, 1930 as against A11 to 31.

(2.) The charges as against the petitioners are that on 17.08.2014, at about 07.00 p.m., at the New VIP Club situated in the 6th Floor within the premises of Gajapriya Hotel near Trichy Central Bus Stand, within the jurisdiction of Trichy Corporation Cantonment Police Station, the petitioners 1 to 10/A1 to A10 with an intention to gain illegally, have given the place for gaming to play 'vettu cheetu' to the petitioners 11-31/A11-31 and thereby the petitioners 1 to 10/A1 to A10 committed the offence under Section 8 of Tamil Nadu Gaming Act, 1930 and the petitioners 11to 31/A11-31 committed the offence under Section 9 of Tamil Nadu Gaming Act, 1930. The said criminal proceedings are under challenge in this quash petition.

(3.) The learned counsel appearing for the petitioners would raise the following grounds to quash the criminal proceedings: