KUNCHANAPALLI BALA NAGARAJU 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.206 of 2020 of II Town Police Station, Narasaraopeta, Guntur District.

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

(3.) The petitioner is the sole accused in Crime No.206 of 2020 of II Town Police Station, Narasaraopeta, Guntur District. A case under Sections 7(1), 7(3) and 20(1) of the Cigarettes and Other Tobacco Products (Prohibition of Advertisement and Regulation of Trade and Commerce, Production, Supply and Distribution) Act, 2003 was registered against him. The said case is now under investigation.