INKULA RAVI KUMAR Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This petition is filed under Article 226 of the Constitution of India declaring the action of the respondent police in retaining the seized stock ie, tobacco products into the police station in connection with F.I.R.No.408/2020, dated 09.07.2020 even though there is no trial nor enquiry pending in connection with the said crime, as the crime is quashed by this Court in Crl.P.No.3003/2020 and Crl.P.No.3129/2020 as illegal and violative of Articles 14, 19 and 300A of the Constitution of India and against the rulings of this Court in W.P.No.7916 of 2020 as well as the rulings of Supreme Court and consequently, direct the 3rd respondent police to return the entire seized tobacco products in Crime No.408/2020 to the petitioners.

(2.) Heard learned counsel for the petitioners and learned Government Pleader for Home.

(3.) At the time of hearing, both the counsel gave consent to dispose of the matter at the stage of admission.