S KUMAR Vs. STATE OF A.P.

JUDGEMENT

(1.) The present criminal petition is filed to quash the proceedings in Crime No.72 of 2018 of Pedaraveedu Police Station, Prakasham District for the offences under sections 120 B, 353, 373, 188, 420 r/w 34 IPC, 20(b) of Narcotic Drugs and Psychotropic Substances Act, 1985 [for short NDPS Act] and under sections 59 and 63 of Food Safety Standard Act [for short FSS Act], against the petitioner/Accused No.12.

(2.) The learned counsel for the petitioner and the learned Additional Public Prosecutor has relied on the order of this Court in Criminal Petition Nos.5103 of 2019 and batch on 05.3.2020 in which it is held that: "In the result, all these Criminal Petitions, except Crl.P.Nos.251 and 252 of 2020, are allowed and the proceedings initiated against the petitioners herein in the respective crimes registered for the aforesaid offences are hereby quashed. In Crl.Petition Nos.251 and 252 of 2020 apart from the offences under the FSS Act, IPC and COTP Act, offences under the Narcotic Drugs and Psychotropic Substances Act, 1985 (for short, "the NDPS Act") were also registered. Since, this Court held in the above two common orders, that the facts of the case do not constitute any offence punishable under the FSS Act, IPC and COTP Act, the proceedings relating to the said offences alone are hereby quashed in Crl.P.Nos.251 and 252 of 2020. However, these two criminal petitions are to be heard separately relating to the offences under the NDPS Act. Therefore, they are to be posted before the Bench to hear on the said offences. Hence, these two Criminal Petitions are partly allowed quashing the proceedings against the petitioners for the offences under the FSS Act, IPC and COTP Act".

(3.) By relying on the above said order of this Court, the learned counsel for the petitioners prayed this Court to quash the proceedings in Crime No.72 of 2018 of Pedaraveedu Police Station, Prakasham District except for the offences registered under NDPS Act, against the petitioner/A12.