PUSHPENDRA SINGH BHATI,J. - (1.) Petitioners have preferred this misc. petition under section 482 of Cr.P.C., 1973 for quashing of FIR as well as further proceedings in FIR No.277/2015 dated 05.07.2015 registered at Police Station Kotwali, Sriganganagar for offence under Section 13 of the Rajasthan Public Gambling Ordinance 1949.
(2.) At the outset, learned counsel for the petitioner has submitted that Schedule 2 of Cr.P.C. which is classification of offences against other laws in the Cr.P.C., reads as follows:- "II Classification Of Offences Against Other Laws JUDGEMENT_121_LAWS(RAJ)9_2017_1.html
(3.) Learned counsel for the petitioner thereafter has drawn attention of the Court to the definition in 2C and 2L, the definition given in 2L and 2C of the Cr.P.C., reads as follows:- "2C- "cognizable offence" means an offence for which, and "cognizable case" means a case in which, a police officer may, in accordance with the First Schedule or under any other law for the time being in force, arrest without warrant; 2L- "non-cognizable offence'' means an offence for which, and "non-cognizable case" means a case in which, a police officer has no authority to arrest without warrant;";