UPPARA VEERENDRA Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This batch of Criminal Petitions under Sec. 482 Cr.P.C. are filed seeking quash of F.I.Rs. registered for the offences punishable under Ss. 188, 269. 272, 273, 328, 420 r/w.34 of IPC; Ss. 5(1), 6(a), 6(b), 7, 20, 22, 24(1) of the Cigarettes and Other Tobacco Products (Prohibition of Advertisement and Regulation of Trade and Commerce, Production, Supply and Distribution) Act, 2003, (for short, the "COTPA"); Ss. 55, 57, 57(2), 58 and 59 of the Food Safety and Standards Act, 2006, (for short, the "FSS Act"); Ss. 34(1)(i), 34(a) of the A.P. Excise Act and Ss. 7(A) r/w.8(E) of the A.P. Prohibition Act; and under Ss. 8(a), 8(c) r/w. 20(b)(ii),(B) of the Narcotic Drugs and Psychotropic Substances Act, (for short, the "NDPS Act").

(2.) For the sake of convenience, the F.I.Rs. registered only for the offences under the I.P.C., FSS Act and COTPA are shown in the following Table-I. The F.I.Rs. registered for the offences under IPC, FSS Act and COTPA, along with A.P. Excise Act and A.P.Prohibition Act are shown in Table-II and the F.I.Rs. registered for the offences under IPC, FSS Act and COTPA alongwith NDPS Act are shown in Table-III. <FRM>JUDGEMENT_17_LAWS(APH)12_2021_1.html</FRM>

(3.) Heard learned counsel for the petitioners and learned Public Prosecutor for the respondents State.