JAVVAJI VENKATESWARLU Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) Heard the learned counsel for the petitioners and the learned Assistant Public Prosecutor representing the respondent.

(2.) The present Criminal Petition has been filed seeking to quash the proceedings against the petitioners in Crime No.141 of 2022 on the file of Nekarekal Police Station, Palnadu District, registered for the offences punishable under Ss. 272, 273 of the Indian Penal Code, 1860, Sec. 5(1) read with 20(2) of the Cigarettes and Other Tobacco Products (Prohibition of Advertisement and Regulation of Trade and Commerce, Production, Supply and Distribution) Act, 2003, and consequently direct the concerned Police to return the property seized in connection with the Crime.

(3.) The learned counsel for the petitioners while placing reliance on the decision of this Court in Criminal Petition No.3731 of 2018 and batch, dtd. 27/8/2018, submits that the matter is squarely covered by the said decision and the present Criminal Petition deserves to be allowed by quashing the proceedings against the petitioners.