DIVVELA PULLA RAO Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This petition is filed under Section 482 of the Code of Criminal Procedure, 1973, seeking quash of F.I.R. in Crime No.231 of 2020 of Vinukonda Town Police Station, Guntur District.

(2.) Heard learned counsel for the petitioner and the learned Additional Public Prosecutor for respondent Nos. 1 and 2.

(3.) The petitioner is the sole accused in Crime No.231 of 2020 of Vinukonda Town Police Station, Guntur District. A case under Sections 188, 420, 270, 272 and 273 IPC was registered against him with an allegation that he has been doing business in dealing with banned products like Gutka, Khaini etc. The said case is under investigation.