BATHULA BRAHMANANDA REDDY Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) These criminal petitions under Section 482 of the Code of Criminal Procedure, 1973, are filed seeking quash of the F.I.Rs. registered in Crime No.403 of 2020 of Giddalur Police Station, Prakasam District, Crime No.209 of 2020 of Badvel (R) Police Station, YSR Kadapa District, Crime No.324 of 2020 of Duvvur Police Station, YSR Kadapa District and Crime No.350 of 2020 of Proddatur Rural Police Station, YSR Kadapa District.

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

(3.) The aforesaid crimes were registered against the petitioners for the offences punishable (1) under Sections 290, 353, 188 r/w 34 of the Indian Penal Code, 1860 (for short "I.P.C.") and under Section 6(A) of the Cigarettes and Other Tobacco Products (Prohibition of Advertisement and Regulation of Trade and Commerce, Production, Supply and Distribution) Act, 2003 (for short "COTP Act") in Criminal Petition No.5724 of 2020; (2) under Sections 188, 272, 273, 328 of I.P.C. and under Section 57, 58 r/w 26, 30 of the Food Safety and Standards Act, 2006 (for short "F.S.S. Act") in Criminal Petition No.5728 of 2020; (3) under Sections 270, 273, 328 of I.P.C. and under Sections 5 and 20(2) of COTP Act in Criminal Petition No.5731 of 2020; and (4) under Sections 328, 270, 273, 188 of I.P.C. and under Section 20(2) of COTP Act in Criminal Petition No.5739 of 2020.