SADI HAJI IMAM Vs. COMMISSIONER OF POLICE

JUDGEMENT

(1.) THE petitioner has approached this Court, praying that the proceeding lodged in L. A. C. No.2979 of 1991, registered at vigilance Branch, C. I. D. under the provisions of Section 4 (1) (a) of the Bombay Prevention of Gambling Act, pending in the Court of the learned Metropolitan Magistrate, 19th Court, Esplanade, Bombay, be quashed and set aside.

(2.) FEW important facts, which are required to be stated, are as follows : The petitioner in this case has installed Video Amusement Machines at Cafe Churchill, Opposite Khushro Baug, Colaba, Bombay - 400 039. The said machines are kept for amusement purpose and are operated with the aid of metallic coins carrying no monetary value.

(3.) I have heard Mr. S. R. Shinde, learned Addl. P. P. for the State, neither the petitioner, nor his Advocate is present. I have also perused the proceedings.