NEUTRAL CITATION
R/CR.RA/327/2013 JUDGMENT DATED: 11/08/2023
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IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/CRIMINAL REVISION APPLICATION NO. 327 of 2013
FOR APPROVAL AND SIGNATURE:
HONOURABLE MR. JUSTICE M. R. MENGDEY
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1 Whether Reporters of Local Papers may be allowed No
to see the judgment ?
2 To be referred to the Reporter or not ? No
3 Whether their Lordships wish to see the fair copy No
of the judgment ?
4 Whether this case involves a substantial question No
of law as to the interpretation of the Constitution
of India or any order made thereunder ?
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NARANBHAI RAKHIYA KHUNGLA & 7 other(s)
Versus
STATE OF GUJARAT
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Appearance:
MR. NAYAN L. GUPTA, ADVOCATE for MR ASHISH M DAGLI(2203) for the
Applicant(s) No. 1,2,3,4,5,6,7,8
MS. VRUNDA C. SHAH, APP for the Respondent(s) No. 1
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CORAM:HONOURABLE MR. JUSTICE M. R. MENGDEY
Date : 11/08/2023
ORAL JUDGMENT
1. By filing the present Application under Section 397 read with Section 401 of the Code of Criminal Procedure, 1973, the Petitioners / Original Accused have challenged the judgment and order dated 10.4.2013 passed by the learned 4th Additional Sessions Judge, Bhuj at Kachchh in Criminal Appeal No. 32 of 2012.
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2. The fact and circumstances giving rise to the present Application are such that; on 22.8.2008, at around 10:30 in the night, a secret information was received by the Police, that some persons are gambling with cards, and therefore, the Police Authorities had conducted a raid at that place, and it was found that the present Petitioners and other persons were playing cards at that place. The Police Authorities had seized the hard cash and dozen articles from the place, and an offence punishable under Section 12 of the Gujarat Prevention of Gambling Act, 1887 ("Gambling Act" for short) was registered against the present Applicants.
2.1 After conclusion of investigation, the Police authorities have filed chargesheet against the present Petitioners in the said case. The trial was conducted against the present Applicants vide Criminal Case No. 3028 of 2008. The learned Trial Court, after considering the evidence adduced on record and after hearing the learned Advocates appearing for the parties, was pleased to acquit the Petitioners of the charges levelled against them vide judgment and order dated 29.6.2012. However, the Trial Court ordered to forfeit the cash seized from the Petitioners. Being aggrieved by and dissatisfied with the said order, the State had preferred an Appeal whereas the Petitioners had also preferred Appeal against the said judgment so far as it directed the amount seized from the Petitioners to be forfeited. The Trial Court was pleased to dismiss both the said Appeals vide impugned judgment and order. Being aggrieved by and dissatisfied with the same, the Petitioners have preferred the present Criminal Revision Application.
3. Heard learned Advocates for the parties and perused the record.
4. Learned Advocate Mr. Nayan L. Gupta for learned Advocate Mr. Ashish M. Dagli appearing on behalf of the Petitioners submitted that the Trial Court, vide its judgment and order, had acquitted the present Petitioners of the charges levelled against them, however, had ordered to forfeit the cash seized Page 2 of 5 Downloaded on : Sun Sep 17 01:07:22 IST 2023 NEUTRAL CITATION R/CR.RA/327/2013 JUDGMENT DATED: 11/08/2023 undefined from the present Petitioners by the Police at the time of raid. Being aggrieved by the same, the Petitioners had preferred Appeal being Criminal Appeal No. 32 of 2012 before the Sessions Court. The Sessions Court, vide impugned judgment and order, dismissed the Appeal filed by the present Petitioners. Neither the Trial Court nor the Appellate Court has given any reason for forfeiture of the amount in question. The amount in question was seized by the Police Authorities from the person of the Petitioners. Therefore, it was not the case that the amount in question was placed for gambling by any of the Petitioners. Moreover, the Trial Court as well as the Appellate Court have found no material to convict the Petitioners for the charges levelled against them. Under the circumstances, both the Courts below ought not to have ordered forfeiture of the amount in question. Thus, both the Courts below have committed serious error in ordering forfeiture of the amount so seized from the present Petitioners. He therefore submitted to allow the present Application.
5. The Application is opposed by learned APP Ms. Vruda C. Shah. She submitted that Section 12 of the Gambling Act provides for forfeiture of the amount seized at the time of raid. Therefore, no error appears to have been committed by the Courts below. She therefore submitted to dismiss the present Application.
6. Heard learned Advocates for the parties and perused the record.
7. Since, it is contended on behalf of the State that Section 12 of the Gambling Act provides for forfeiture of the amount seized at the time of raid, the same is required to be considered at the threshold. Section 12 of the Gambling Act provides for power to arrest without warrant for gaming. The Section further provides that any person, on conviction for the activities mentioned in Clauses 'A', 'B' and 'C' of Section 12, shall be punished with fine, which may be extended to three hundred rupees and with imprisonment, which may extend to three months and, where such gaming consists of Page 3 of 5 Downloaded on : Sun Sep 17 01:07:22 IST 2023 NEUTRAL CITATION R/CR.RA/327/2013 JUDGMENT DATED: 11/08/2023 undefined wagering or betting or of any such transaction as is referred to in the definition of gaming, such person, so found gaming, shall, on conviction, be punished in the manner and to the extent referred to in Section 4 and all the monies found with such person shall be forfeited. A plain reading of the Section makes it very clear that the amount found from the person is to be forfeited if the person is convicted of the offence. In the present case, none of the present Petitioners have been convicted for the offence punishable under Section 12 of the Gambling Act, and therefore, as provided in Section 12 of the Gambling Act, the amount seized from the Petitioners could not have been ordered to be forfeited.
8. The record indicates that the amount involved in the present case was seized from all the present Petitioners in different denominations from their body. It is not even the case of prosecution that the amount in question was betted by any of the Petitioners for the purpose of gambling.
9. Upon perusal of the judgments of the Courts below, it appears that both the Courts below have not given any reason for forfeiture of the amount in question.
10. For the foregoing reasons, both the Courts below appear to have committed error in passing the orders for forfeiture of the amount of Rs.3,39,410/-. The present Revision Application is hereby allowed. The amount so seized is ordered to be returned to the present Petitioners in the following manner:
Present Petitioner Name Amount (Rs.)
Nos.
I. Naran Ramji Rakhiya 19,250.00
[Naranbhai Rakhiya Khungla]
3. Rana Jethabhai Chad 30,200.00
[Ranabhai Jethabhai Chad]
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NEUTRAL CITATION
R/CR.RA/327/2013 JUDGMENT DATED: 11/08/2023
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4 Dhanji Karsan Chad 50,600.00
[Dhanjibhai Karsanbhai Chad]
5. Praful Jayantilal Thakkar 23,500.00
[Prafulbhai Jayantilal Thakkar]
6. Samji Rana Ahir 400.00
[Shamjibhai Ranabhai Ahir]
7 Rajubhai Jitendrabhai Bhanushali 55,300.00
[Rajubhai Jitendra Bhanushali]
8 Ladhubhai Govindbhai Ahir 1,54,200.00
[Raghubhai Govindbhai Ahir]
2. Ravji Kanji Khungla 360.00
[Ravjibhai Nanjibhai Khungla]
Total: 3,33,810.00
(M. R. MENGDEY,J)
J.N.W
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