LALU THOMAS Vs. STATE OF KERALA

JUDGEMENT

(1.) This is an application filed by the petitioner to set aside Annexure A2 and A3 orders under Section 482 of the Code of Criminal Procedure( hereinafter referred to as the Code).

(2.) It is alleged in the petition that petitioner is the accused/appellant in C.C. No.1139/2013 on the file of the Judicial First Class Magistrate Court-1 Kanjirapappally alleging offences under Section 6(b) read with Section 24 of the Cigarettes and other Tobacco Products (Prohibition, Supply and Distribution) Act, 2003 (hereinafter called as COPTA Act) and Section 118 (i) of Kerala Police Act.

(3.) The case of the prosecution was that on 25.6.2013 at about 6.30 pm, the petitioner was found to be illegal in possession of prohibited tobacco articles for sale in a shop situated at Mundakkayam.