S. RAMAMURTHY AND OTHERS Vs. STATE

JUDGEMENT

(1.) The petitioners are accused No.2 to 13 in S.T.C. No. 2912 of 2012, on the file of the Judicial Magistrate, Mettupalayam.

(2.) The Inspector of Police, Mettupalayam Police Station, on an information, went over to EMS Mayura Lodge, belonging to the first accused on 27.09.2012 at about 7.30 p.m along with a Sub Inspector, Head Constables, and Grand-I constables, attached to the Mettupalayam Police Station, after sending an intimation to the Judicial Magistrate, Mettupalayam, with regard to a search to be made in CMS Mayura Lodge. The police, on search, found the accused No. 2 to 13 (petitioners herein) playing cards in Room No. 206, EMS Mayura Lodge, Karamadai Road, Mettupalayam at about 8.30 p.m. They also seized a sum of Rs. 4,96,170/- and playing cards under the cover of a mahazar. Thereafter, the Inspector of Police registered the first information report in Crime No. 720 of 2012 of Mettupalayam Police station for the alleged offences punishable under Sections 8 and 9 of the Tamil Nadu Gaming Act, 1930 and also filed a final report dated 27.09.2012 in S.T.C. No. 2912 of 2012 before the Judicial Magistrate, Mettupalayam.

(3.) According to the petitioners (Accused No. 2 to 13), they have been falsely implicated in this case. They have therefore, come before this court seeking to quash the entire proceedings pending before the Judicial Magistrate, Mettupalayam in C.C. No. 2912 of 2012.