PEDDISETTI VENKATESWARA RAO 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.76 of 2019 of Bhattiprole Police Station, Guntur District, registered against the petitioner for the offences punishable under Sections 188, 270, 273 and 420 of the Indian Penal Code, 1860 (for short 'I.P.C.') and Sections 56, 57 and 63 of the Food Safety and Standards Act, 2006 (for short 'FSS Act').

(2.) The case of the prosecution is that the petitioner was allegedly selling the prohibited tobacco products and he confessed the same. Therefore, he was arrested, the tobacco products were seized and the above crime was registered for the aforementioned offences.

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