TADIVALASA SATISH Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This Criminal Petition under Section 482 of the Code of Criminal Procedure, 1973 (for short "Cr.P.C.") is filed seeking quash of the F.I.R. in Crime No.153 of 2020 of Bathili Police Station, Srikakulam District.

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

(3.) The petitioner is A-1 in Crime No.153 of 2020 of Bathili Police Station, Srikakulam District. A case in the above crime was registered against the petitioner under Sections 270 and 273 of the Indian Penal Code, 1860 and under Sections 20(2) and 22(b) of the Cigarettes and Other Tobacco Products (Prohibition of Advertisement and Regulation of Trade and Commerce, Production, Supply and Distribution) Act, 2003. The said case is now under investigation.