MALLIPUDI NAGESWARA RAO 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.70 of 2019 dated 03.03.2019 on the file of Narasapuram Town Police Station, West Godavari District registered for the offences punishable under Sections 270, 273 and 188 read with 34 of the Indian Penal Code, 1860.

(2.) The petitioners before this Court are accused Nos.1 and 2 in the above said crime.

(3.) The brief facts of the case are that on receiving credible information about the banned tobacco products near Sindhu Transport Office, the Station House Officer, Narasapuram Town Police Station along with his staff and mediators proceeded to the said place and found two persons with mica bags. On seeing the Police they tried to escape but Police caught the petitioners and on enquiry they confessed that they purchased the tobacco products at cheaper rate and intended to sell them at higher rate. Basing on their statement, the crime was registered and tobacco product was seized.