ALLURI SUDHEER BABU Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This Criminal Petition is filed by the petitioner/Accused No.1 under section 482 of the Code of Criminal Procedure, 1973 (for short 'Cr.P.C.') to quash the impugned order dated 31.7.2020 passed in Crl.M.P.No.978 of 2020 on the file of the Special Judge Constituted under Narcotic Drugs and Psychotropic Substances Act-cum-I Additional Sessions Judge, Guntur. The alleged offences against the petitioner are under sections 188, 273, 307, 328, 336, 353, 420 r/w 34 of Indian Penal Code, 1860 (for short 'IPC'), Section 8 (c) r/w 20 of Narcotic Drugs and Psychotropic Substances Act, 1985 and Sections 58, 59, 63 of Food Safety and Standards Act,2006.

(2.) Heard the counsel for the petitioner and the Additional Public Prosecutor appearing for the respondent / State.

(3.) A reading of the first information report discloses that on 27.5.2020 at about 5.00 pm., Inspector of Police, Nallapadu Police Station, along with his staff proceeded to NH-16 Flyover, Etukuru Junction, Guntur Rural Mandal, intersepted the car bearing No.AP 07 BN 8586, apprehended the petitioner and seized 15 sacks of Mukbar, 5 sacks of Khalaja and 5 sacks of Zarda and 5 Kgs of Ganja from his possession.