G.VENKATESWARLU Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) These Criminal Petitions under Sec. 482 of the Code of Criminal Procedure, 1973 (for short "Cr.P.C.") are filed seeking quash the F.I.Rs. in Crime No.310 of 2021 of Sattenapalli Town Police Station registered for the offences punishable under Ss. 420, 188, 272 and 273 of IPC and Sec. 20(1) r/w 7(1) of 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 Crime No.272 of 2021 of Sattenapalli Town Police Station registered for the offences punishable under Ss. 420, 188, 272 and 273 of IPC and Sec. 20(1) r/w 7(1) of COTP Act; in Crime No.265 of 2021 of Sattenapalli Town Police Station registered for the offences punishable under Ss. 420, 188, 272 and 273 of IPC and Sec. 20(1) r/w 7(1) of COTP Act; in Crime No.221 of 2021 of Sattenapalli Town Police Station registered for the offences punishable under Ss. 269, 271, 272, 273 and 328 of IPC and Sec. 5 r/w 22 of COTP Act and quash the proceedings in C.C.No.544 of 2019 on the file of Judicial Magistrate of I Class, Prathipadu, East Godavari District registered for the offences punishable under Ss. 271, 272, 273 of IPC and Sec. 5(1) of COTP Act.

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

(3.) These are covered matters in view of the earlier common orders passed by this Court in Criminal Petition No.5421 of 2019 and batch and Criminal Petition No.2966 of 2021 and batch, whereby this Court has quashed several F.I.Rs. and charge sheets registered for the similar offences based on identical facts. Therefore, the petitioners, who are similarly placed, are also entitled for quash of the criminal proceedings launched against them.