SANJAY KUMAR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) By way of the instant petition under Sec. 482 of the Code of Criminal Procedure, 1973 (hereinafter referred to as the 'Code') the petitioner has challenged the FIR No. 248/2021 registered against him at Police Station Sadul Shahar, Sri Ganganagar for the offences under Sec. 420 of Indian Penal Code; under Ss. 3 and 4 of the Rajasthan Public Gambling Ordinance, 1949 (hereinafter referred to as the 'RPGO') and Sec. 66 of Information and Technology (Amendment) Act, 2008 (hereinafter referred to as the 'IT Act').

(2.) Mr. Verma, learned counsel for the petitioner after reading the contents of the FIR, vehemently argued that no offence punishable under Sec. 420 of IPC can be said to have been made out against the petitioner, as there is no allegation of cheating.

(3.) It is also argued that no one has complained of being cheated and surprisingly it is the SHO concerned, who has registered the FIR on the basis of search, which was made at petitioner's residential house on 11/10/2021.