DUGGI ANIL KUMAR 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 C.C.No.109 of 2019 on the file of the Court of the learned Additional Judicial Magistrate of First Class, Kovur, wherein the petitioners/accused Nos.1 and 2 were alleged to have committed the offences punishable under Sections 353, 188, 272 and 273 of the Indian Penal Code, 1860 (for short 'I.P.C.') and Sections 26 and 59(i) of the Food Safety and Standards Act, 2006 (for short 'FSS Act').

(2.) The case of the prosecution is that petitioner No.1 was allegedly selling the prohibited tobacco products at higher prices and he confessed the same in the presence of the mediators, by stating that petitioner No.2 sold the said products to him. Therefore, the petitioners were arrested, the tobacco products were seized and crime No.14 of 2018 was registered for the aforementioned offences, which resulted in filing of the above C.C.

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