GEDELA SATISH 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 F.I.R.No.306 of 2019 dated 16.12.2019 of Pedavegi Police Station, West Godavari District registered for the offences punishable under Sections 328, 270, 273 and read with 34 of the Indian Penal Code, 1860 (for short "I.P.C.") and Section 22 of the Cigarettes and Other Tobacco Products Act, 2003 (for short 'COTP Act').

(2.) The petitioner before this Court are accused No.1 in the above said crime.

(3.) The brief facts of the case are that while the Police were conducting search in a building of ready mixture company situated near Vanguru Panchayat limits road leading to Asram at bye-pass they found the accused in possession of tobacco products. Therefore the present crime is registered for the above offences and the tobacco products were seized.