YELAMALAMANDHA PRABHAKAR 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.206 of 2020 of Kavali II Town Police Station, SPSR Nellore District registered for the offences punishable under Sections 328, 272 and 273 of the Indian Penal Code, 1860 (for short "I.P.C.") and Section 59(i) of the Food Safety and Standards Act, 2006 (for short 'FSS Act').

(2.) The petitioner before this Court is the sole accused in the above said crime.

(3.) The case of the petitioner is that the Police have suo-motto registered a case basing on Police proceedings and numbered the same as F.I.R.No.206 of 2020.