Karnataka High Court
M/S M S R Skill Games Association vs The Government Of Karnataka on 20 May, 2008
Author: B.V.Nagarathna
Bench: B.V.Nagarathna
. ............ un... ..--...--u-n uuvu Iu-u\IVIr'II.l'\I\r\ -nun uvunl ur n.Mlu'¢HiHI\H rnun LUUKI U!' IUIKNAIAKA HIGH COURT OF KARNATAKA HIGH '
'hn9'¥'YI\I TI
.A_N2_=
hill
53
M 17% $63 COURT 0!" KARIATARA.
mama ms THE seam my on my %
BEFORE k _
THE H=eN*BLE ms. .m's*rIcE
1 has in 3 12 am; czh:ms;ASssx :1fimcN
no 10311,, smamflm mv;t;~xr'rL *
*1"fiVAR.EI¢ERE mm mm " :
NEAR BAI.J\.JIBUS= 8'I'flP:f
E.AHG:ALORE=».5i:s0G."229 § _
REP BY
am nu A
mam as P L : [ : [ %
H£I1lfiY§'13E'PJ*-"R'I'1'itE!'i'l* "
BMIGALORE ' "
R§;';'P_BYfl'S
cfiaouw
"
V saw~'rH~ mrzacxz
commscnmz cm POLICE
BHCCF LLRYUUT EVISQN
PETITIONER
uun uvuul ur l\.l"\lll"¢O'\Il"\.l\.l'\' nuwr-3 ux,-ngn: vr I\J"\lll"¢.l"|ll"|.lV"'| -nsvn-uvunv -V-r-nnnlvnannfl rIIUr'I \.-tlulu "Ur Iv-\l(NAiHl\A 2-mar! EUUKI UI' KARNATAKA H355'?!
RE
5 THE EBBPECTOR OF FOIJBE
H160 LAYDUT POLICE 8"I'A"l'IOH,
RE
6 THE Asst conmxssromm cm POLICE % ,
THE cm exam BRANCH
N. T. m
mnoamaz
[BY 8% R SARATH GBAHDRA, HCGP)
mm mm: pmmm Is 1211,3213 was a. V
227 09 THE ccnsmvrmnor nmm fa'o'--n;gm*r
THE msmmmrrs am' T0 mam UPQH .'_'I*HE_ ymmnmx
In eramm mmca To cmm%2"a__H Lfiwimi.
THE PREmB% :3? THE ;ev,».":*.%'I'1<:az<f*,,un:.r1..*iI~IER
UNDER 'rm muck ACT, Pfitmaiom or
LICENSIRG AND corrrRc~:.L1m 6?» 0:? PUBLIC
Auusmmrr onnzn Hm Tit} PLAY
0!? SKILL amxmn DART, cs.
POKER, wan BALL $mL, com am SKILL mm,
mmzon em, wnzcza ARE (mam! 'KEEP. gr.-31-xmnnmr Tm
HDFBLE comm' m vsmzazgs-nmrr mmmma ETC».
rm PET1'Z"I€¥H cgznmm 'mason PRfiLnmwAxrHEaRn¢G
mm DAY,
LjA.<.2_g2.._ ER
{3~ma'e:m.:n in chi to takanotw' 4: fir
-lzha
P I.l. the P E... 1 . 2 r . I E
a xii:-acfion agnmt the mapomdfi nut
to ripen the p-3§tionm*--¢s:am'7a.1:inrn to -abtain license 'on
fl'
ms»
\-I\I\.II\I \II I'U"ll'\I'l"\Il"\I'H"l III'i.'!II \.-§.aI.§:I\I \.aI I\.l-|I\IIrIIrII\rI. 'II\7l! \..-1./man! \Il l\l"'Il\l'.l"|l.l"lI\.l"'| rll\Jl'I \.;\J|Jl\I VJ!" I\I'\lCIV.I'\II'\I\f'\ "I9" LUUKI
carryoniawfixlacfiufifiminflzepraniaea afthepdifiagxnth
associating. exitha under the Karnataka Poiiice Act
pzrovifians at" Licaafiumg and Ganualling of tin: Piéhe. iajf
Aszausvmmt: Qrdw, Bmalore City an;i'riei*to V '
my rmtricfiom am the: mum-era of
games mach as mmmy, poker, V
games.
3. The amwi§#i¢$n__¢ft.!§ué pefltionm is
that us: license: under than
of the petitioner,
that the gamas af mm. chm, Rummy.
are nnt in the nattlra of
of chum:-e; that such games are not
Moreover, the place ofthe petititmm is
ms:. a%pui:?;§;%% _1a=1AV«i;f¢=:2-{ti md tzha my 3; mmw only to the
_mamI:é"e2rs z.fim:@.a § §mm and not tn cumin and
_ .. $132 is no requiretnazt an the part of the petitioner
V A a 1£w1sa as cmtmzplated nndu Claxxm-3 of the
j Eird-er. L-earned Caunsé. for the pet$fiaa'1er has relied
"£31: an earfiaa: iietéficrn ofthin com»: rvmtimed in WP Ro.11a43 of
%"
I hh\d'h I \a\iI.Iw\u Inf!
uruu Iruu-u\.I-1 a use: | uyynu \ll l\l"ll\l'l"lll'lI\.P\ l'1l\.7l"l \..U'U!U Ur I\Hl(I'IF\Il-\l\I~\ l"ll\.'.Il'l LUUKI UP' KAKNAIAKA HIGH COURT OF
2606, é%& an 9.11.2096 between Mia. Shim Aasoaiafinn Vs.
state :33' karat: & others and suianmiia that on
this W:-it petiiian may aim ae diapmed of. kk
4.. Laurzmd. flcvzwmnaant Pleatifir
1:*w;:»on:ia=m.m aubmita that the pnlige " L.
not instacrfere with the 1mm a.-sum my thé} and they
would take wtéan aniy if unlawfifl
a.::*I::&ea' ' ' . He wiil not
insint than licufizaaf ficfivifia for which
no Hcmne is an raumwi.
5, 1 made by the mud
ca:m15dj_£oz* the materials placed on
'plaintafthepefitiona-isthatthe
with than Iawfui amtivifiaa carried on
by Gvvmnmmt Iimdw ha; damned tbs said
mafigmmgda mg the writ patifiun. Hunting regard to the facts
A af me case, 1 am nf the vim that the:
K shanid ant infra-fats with the 1% ac-tivitrim Ofthfi
At the same time. respondents should alga be
pumitteci ta take action awarding to law in mm the petitioner umrau gunman': Ian IIl"IIII'I'IIl"lIIC'I is 'aspirin: IIl'''lIIIII'IIl'''lI'.f'| ;;
KAKNAIAKH HIUI1 'ck,-"-FIKI LN" I\l\I\I'II-ill-|l\.fl| l"Il\.7I'1 \..\J\.II\l Mu I\rn\|I:-In-an-r1 - I inéaxlw in my unlawful activity In akin'! case (supra) at:
fizlmtiacal set at facts, this Caurt has resizrained the am immfzring with the 1mm afthe ' A" » 5, In ths um 91' the above L orcIar:-
1} The res§1o:nde2'xts' .. to as with the Lawful A cm by the memfieaj. of 1:3 It is are at liberty in. appxj:ip:ria:tef;bmt§.nvn according in law, if unlawful 'I'11(a' is Ha cum.
is permittad tn file his mane 4_ _. V app,!:igu:§a.3mce hum today. Sd/--