BODDU RAMESH Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) These petitions under Section 482 of the Code of Criminal Procedure, 1973 (for short "Cr.P.C."), are filed seeking return of the property that was seized by the respective police at the time of registering the respective crimes against the petitioners.

(2.) Heard learned counsel for petitioners and the learned Additional Public Prosecutor.

(3.) The record reveals that a case in Crime No.60 of 2019 of Duvvada Police Station, Visakhapatnam District, for the offences punishable under Sections 188, 272, 273, 328 of the Indian Penal Code, 1860 (for short "I.P.C.") and under Section 20 (1) of Cigarettes and Other Tobacco Products (Prohibition of Advertisement and Regulation of Trade and Commerce, Production, Supply and Distribution) Act, 2003 (for short "COTP Act") was registered against the petitioners in Crl.P.No.5458 of 2020; a case in Crime No.218 of 2020 of Nagarjunasagar Police Station, Guntur District, for the offences punishable under Sections 188, 273, 328, 420 r/w 34 of I.P.C. and under Sections 57(1), 58, 63 of the Food Safety and Standards Act, 2006 (for short "F.S.S. Act") was registered against the petitioners in Crl.P.No.5464 of 2020; a case in Crime No.242 of 2020 of S.Kota Police Station, Vizianagaram District, for the offences punishable under Sections 270, 273 r/w 34 of I.P.C. was registered against the petitioners in Crl.P.No.5479 of 2020; a case in Crime No.121 of 2020 of I Town Police Station, Rajahmundry, East Godavari District, for the offences punishable under Sections 270, 273 r/w 34 of I.P.C. and under Sections 5(1), 22 of COTP Act was registered against the petitioners in Crl.P.No.5481 of 2020; a case in C.C.No.240 of 2019 on the file of the learned Judicial Magistrate of First Class, Addanki, Prakasam District for the offences punishable under Sections 273, 188 of I.P.C. and under Sections 58, 59 and 63 of F.S.S. Act was registered against the petitioners in Crl.P.No.5482 of 2020; and a case in Crime No.176 of 2020 of Narasaraopet II Town Police Station, Guntur District, for the offences punishable under Sections 7(1), 7(3) and 20(1) of COTP Act was registered against the petitioners in Crl.P.No.5489 of 2020 respectively under various crimes.