IMRAN KHAN Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard Shri Rajiv Lochan Shukla, learned counsel for the applicants and Shri H.P. Singh, learned A.G.A-I, for the State and perused the entire material available on record.

(2.) The present application has been preferred with the prayer to quash the charge sheet dtd. 27/12/2022 arising out of FIR No. 69 of 2022, under Sec. 3/4 Public Gambling Act, 1867, registered at P.S. Mantola, District Agra, as well as impugned summoning order dtd. 23/5/2023, passed by the Judicial Magistrate-I, Agra, whereby the applicants have been summoned.

(3.) The prosecution's case stems from the facts outlined herein that on June 13, 2022, Sub-Inspector Vikas Kumar, along with Constable No. 4691 Shubham, departed from the police station at 8:25 PM after making an entry in the general diary kept at the police station. They were assigned to patrol the division outpost area to check for suspicious vehicles and individuals. As soon as they reached the Mahavir drain, they received specific information from a informer that Imran and Irfan, sons of Haroon, residents of 19/158, Teela Ajmeri Khan, Police Station Mantola, District Agra, have been running an online betting racket from their residence. Several other individuals are reportedly involved with them.