AMITH KUMAR SHARMA Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(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 F.I.R.No.782 of 2020 of Bhavanipuram Police Station, Vijayawada City, Krishna District, registered against the petitioner for the offences punishable under Sections 270 and 273 of the Indian Penal Code, 1860 (for short 'I.P.C.').

(2.) The case of the prosecution is that the petitioner was allegedly selling the prohibited tobacco products and he confessed the same. Therefore, he was arrested, the tobacco products were seized and the above crime was registered for the aforementioned offences.

(3.) Heard Sri Raja Reddy Koneti, learned counsel for the petitioner and learned Public Prosecutor appearing for the respondent-State.