THOLEM NARSIMHA RAO Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Criminal Petition is filed under Sec. 482 of the Code of Criminal Procedure, by the petitioners - accused Nos.6 and 7 to quash the proceedings in C.C.No.199 of 2016 pending on the file of the learned III Additional Judicial First Class Magistrate, Kothagudem, against them and the cognizance of which was taken for the offences under Ss. 3 and 4 of Andhra Pradesh Gaming Act, 1974 (Telangana Gaming Act, 1974) (for short 'the Gaming Act').

(2.) The facts in brief as can be gathered from the record available before this Court are as under:

(3.) Aggrieved by taking the cognizance against petitionersaccused Nos.6 and 7, this petition is filed on the ground that no offence is made out against them as there is no mention of the opening of a common gaming house and none of the accused persons was the owner of the condemned railway quarter and thus, sought quashment of proceedings in C.C.No.199 of 2016 against them.