MOHD. ASHRAF HUSSAIN Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Criminal Petition is filed under Sec. 528 of Bharatiya Nagarik Suraksha Sanhita, 2023 by the petitioner/ accused No.1 to quash the proceedings against him in C.C. S.R. No.2889 of 2023 pending on the file of XVII Additional Chief Metropolitan Magistrate, Nampally (arising out of FIR No.432 of 2022 of P.S. Golconda), registered for the offences under Ss. 3 and 4 of the Telangana State Gaming Act, 1974 (for short 'Act').

(2.) Heard Sri S.Ganesh, learned counsel for petitioner and Sri Jithender Rao Veeramalla, learned Additional Public Prosecutor appearing for the respondent-State and perused the record.

(3.) The case of the prosecution, in brief, is that accused Nos.1 to 28 played the game of cards by betting money in a common gaming house i.e., premises bearing H.No.8/1/68/50/C/54, 55, Vinayakanagar, Shaikpet, Golconda, Hyderabad. Hence, accused Nos.1 to 28 were arrested and an amount of Rs.49,01,378.00 was seized from the possession of accused No.1.