GUNDUBOYANA VENKATARATHNAM Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This Criminal Petition under Section 482 read with Sec.457 Cr.P.C is filed to release the vehicle bearing No.AP-26-TE-0729 and the tobacco products seized from the said vehicle in FIR.No.528 of 2020, dated 27.08.2020 pending on the file of Renugunta Urban Police Station, Tirupati Urban, Chittoor District. The offences allegedly committed by the petitioners are punishable under Sections 188, 270, 273, 328, 420 R/w.34 IPC, Section 24(1) R/w.27 of COTP Act (Cigarettes and Tobacco Products Act, 2003), Section 3 of Epidemic Diseases Act, 1897, Section 59(i) of Food Safety and Standards Act and Section 4 of Gutkha Pan Masala Prohibition Act, 2015.

(2.) Heard the learned counsel for the petitioners and the learned Public Prosecutor appearing for the respondent.

(3.) The counsel for the petitioners and Public Prosecutor fairly stated that the issue involved in this petition is squarely covered by order in Crl.P.No.2659 of 2020 dated 23.07.2020 and Crl.R.C.No.1135 of 2019 dated 05.11.2020 and requested to dispose of the petition in terms of the order in Crl.P.No.2659 of 2020 dated 23.07.2020 and Crl.R.C.No.1135 of 2019 dated 05.11.2020.