RANGA VENKATESWARLU Vs. STATE

JUDGEMENT

(1.) These petitions are filed under Section 482 of the Code of Criminal Procedure, 1973, seeking quash of the charge sheet in C.C.No.614 of 2018 on the file of the learned Additional Junior Civil Judge, Macharla, Guntur District and quash of the F.I.Rs. registered in Crime No.607 of 2020 of Dachepalli Police Station, Guntur District and Crime No.538 of 2020 of Jaggaiahpeta Police Station, Krishna District.

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

(3.) A case under Sections 188, 273, 420 and 120B of the Indian Penal Code, 1860 (for short "I.P.C.") and under Section 59 (1) of Food Safety and Standards Act, 2006 (for short "F.S.S. Act") was registered against the petitioners in Crl.P.No.5353 of 2020; a case under Sections 188, 270, 273, 420 r/w 34 of I.P.C. and under Section 56, 63 and 57(1) of F.S.S. Act was registered against the petitioners in Crl.P.No.5374 of 2020; and a case under Sections 328, 269, 273 r/w 34 of I.P.C., Section 22 of the Cigarettes and Other Tobacco Products (Prohibition of Advertisement and Regulation of Trade and Commerce, Production, Supply and Distribution) Act, 2003 and under Section 34(A) of the Andhra Pradesh Excise Act, 1968 was registered against the petitioners in Crl.P.No.5006 of 2020.