Anita Chaudhry, J. - (1.) THE instant revision petition has been filed assailing order dated 24.02.2012 passed by learned Judicial Magistrate Ist Class, Rohtak, who framed charges under Sections 467, 471, 417, 120B of Indian Penal Code (for brevity, 'the IPC) and Section 13 of the Gambling Act (for short, 'the Act') against the petitioners in FIR No. 224 dated 30.04.2011, registered at Police Station Civil Lines, Rohtak.
(2.) BRIEFLY noticing the facts. The police received secret information that cricket betting for IPL 20 -20 matches was going on. On receipt of information, a raid was conducted and the petitioners were apprehended. Several laptops, computers, note books, mobiles and SIM cards were recovered. The allegations were that the petitioners had forged identity cards and were misusing the same to obtain SIM cards. The police after completion of the investigation had filed the report against the petitioners. The trial Court framed charges under Section 13A of the Act, Sections 417, 120B, 467 and 120B and 471 and 120B IPC on 24.02.2012.
(3.) THE petitioners have assailed the order framing charges against the petitioners on the plea that no forgery had been committed and the case would not fall under Sections 467 and 471 IPC. Additionally, it was pleaded that charge under Section 13 -A of the Act could not be framed as the gambling was not in a public street or a thorough fare and as per the allegations of the prosecution, the gambling was taking place in a residential premises.;