VENUGOPAL NUNE Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This Criminal Petition is filed under Section 482 of the Code of Criminal Procedure, 1973 seeking a direction to the Station House Officer, Kurnool Tq Police Station, Kurnool District to release the tobacco product stocks and transport goods vehicle bearing No.TS10UC1270 and Rs.53,500/- and three touch phones.

(2.) Heard Sri D.Kasi Rao, learned counsel for the petitioners and learned Public Prosecutor appearing on behalf of the respondentstate.

(3.) Learned counsel for the petitioners submits that pursuant to the registration of crime No.882 of 2020 for the offences punishable under Sections 188 and 273 read with 34 of the Indian Penal Code, 1860 the petitioners have approached this Court by way of filing Criminal Petition No.5194 of 2020 seeking quash of proceedings in F.I.R.No.882 of 2020.