On Monday, the founders of online fantasy sports platform Dream11—Bhavit Sheth & Harsh Jain—moved the High Court of Karnataka, seeking to quash the first information report (FIR) filed against them over the new state law that bans betting in online games.
An FIR was registered on Oct 8 by Annapoorneshwarinagar police against Bhavit Sheth & Harsh Jain based on a complaint filed by 42-year-old cab driver Manjunatha, a resident of Nagarbhavi. The duo is accused of violating the law notified by the Govt on Oct 5. A case has been registered under Section 79 (keeping common gaming house) & 80 (gaming in common gaming-house) of the Karnataka Police Act, 1963.
Following this, Dream11 had suspended operations in Karnataka. “Following the recent media coverage, our Karnataka users have expressed deep concerns & anxiety about their safety & security. In order to allay our users’ concerns, we have decided to suspend operations in Karnataka. This decision is without prejudice to our rights & contentions under law,” Dream11 said in a statement on Oct 9.
The State Govt notified the Karnataka Police (Amendment) Act, 2021, banning all formats of online games involving wagering, betting & gambling of all nature & forms in the state. Under the new law, online gaming is considered a non-bailable offence with a fine of ₹1 lakh & imprisonment of up to 3 years. Along with banning games of skills, the Govt of Karnataka has categorised online games using electronic means & virtual currency, electronic transfer of funds in connection with any game as gambling.
The new legislation passed during the Monsoon Session by both the Houses of the Karnataka Assembly has been approved by the Governor. Mobile Premier League (MPL) was one of the first companies to stall its operations in Karnataka followed by Paytm First Games.
On Oct 22, the High Court of Karnataka told the advocate general appearing on behalf of the State Govt not to make arrests under the new online gambling law that faces legal challenges from several gaming firms.
Appearing for All India Gaming Federation(AIGF), a skill gaming industry body that has challenged the law, advocate Arvind P Datar requested the court that no arrests be made as the new law had provision for arrests & FIRs.
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