ABHIJITH Vs. STATE OF KERALA

JUDGEMENT

(1.) This Crl.M.C. has been filed to quash Annexure A1 final report in CC No.288/2020 on the file of the Judicial First Class Magistrate Court, Adimaly, Idukki invoking S.482 of Cr.P.C.

(2.) The petitioner is the accused. The offence alleged against him are u/s 6 r/w S.24 of the Cigarattes and Other Tobacco Products Act, 2003 (for short COTPA Act), u/s 77 of the Juvenile Justice (Care and Protection of Children) Act, 2015 (for short, the JJ Act) and S/118(i) of Kerala Police Act, 2011 (for short, the KP Act.)

(3.) The prosecution case in short is that, on 23/2/2020, the accused without any valid licence or documents, was found in possession of prohibitted tobacco products of GANESH and HANS of total 2770 packets which were kept at his residence with intention to sell the same to the children.