(1.) This Criminal Petition is filed under Section 482 of the Code of Criminal Procedure, 1973 (for short 'Cr.P.C.') to quash the proceedings in C.C.No.108 of 2020 on the file of the learned Judicial Magistrate of First Class, Itchapuram in crime No.7 of 2020 of Itchapuram Town Police Station, Srikakulam registered for the offences punishable under Sections 270, 272, 273 read with 34 of the Indian Penal Code, 1860 (for short 'I.P.C.') and Sections 20(2) 22(B) of the Cigarettes and Other Tobacco Products (Prohibition of Advertisement and Regulation of Trade and Commerce, Production, Supply of Trade and Commerce, Production, Supply and Distribution) Act, 2003 (for short 'COTP Act') .
(2.) The petitioners before this Court are A1 to A3 in the above crime.
(3.) The case of the petitioners is that pursuant to the registration of FIR No.7 of 2020 charge sheet was filed and the same was numbered as C.C.No.108 of 2020 wherein the case of the prosecution is that the Police caught the petitioners while they were travelling by RTC bus with tobacco products worth Rs.4,940/- which were packed in a cardboard and hand bag. The petitioners have not committed any offence under the above sections and hence, sought to quash the same.