YERRAPALLI RAJESH Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This Criminal Petition is filed seeking return of the Car bearing No.AP 39 EK 0912 and the tobacco products that were seized from the possession of the petitioners in Crime No.253 of 2020 of Pathapatnam Police Station, Srikakulam District.

(2.) Heard learned counsel for the petitioners and the learned Additional Public Prosecutor for the State.

(3.) The petitioners are accused in Crime No.253 of 2020 in a case registered for the offences punishable under Sections 270, 272 and 273 of the Indian Penal Code,1860 and under Sections 20(2) and 22(b) of the Cigarettes and Other Tobacco Products (Prohibition of Advertisement and Regulation of Trade and Commerce, Production, Supply and Distribution) Act, 2003.