SHRI VARUN GUMBER Vs. UNION TERRITORY OF CHANDIGARH

JUDGEMENT

(1.) In the instant petition directions for setting criminal law into motion against Respondent Company are sought, by an Advocate residing in the jurisdiction of this Court, claiming himself to be a victim of such alleged illegal gambling activities of the Respondent Company carried out by them through their website which according to the petitioner renders them liable for criminal prosecution and punishment under the penal provisions of Public Gambling Act, 1867.

(2.) The petitioner tried to persuade me for issuing directions for investigations or initiating criminal prosecution against the Respondent Company. The learned Counsel appearing for the Respondent Company, who is on caveat, and the Learned Counsel appearing for UT, Chandigarh opposed grant of any relief in the instant petition. All parties were heard. I have carefully perused by records.

(3.) It is contention of the petitioner that-