KRISHNA SOCIAL GROUP Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) HEARD Mr.Khandeparkar for the petitioners and Mr.Nalawade, APP, for the Respondents.

(2.) RULE . Returnable forthwith. Mr.Nalawade, APP, on behalf of behalf of the respondents waive service.

(3.) THE case of the petitioners is that it does not require police licence under Bombay Police Act or any licence under the Bombay Prevention of Gambling Act. According to the petitioners they are not carrying on any gambling activities in the said club which are prohibited under the Bombay Prevention of Gambling Act. The members of the said social club belong to different castes and communities and the said club provides recreational activities and social gathering wherein the activities are conducted for recreational and social purposes. The club had provides the facilities of indoor games like Carrom, Chess, Rummy and Bridge for recreational purposes of the members. The petitioners further states that as a result of the said threat the petitioners had to close down the activities of the club since 1st July 1996.