GUDISE SRINU Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This Criminal Petition is filed under Sec. 482 of the Code of Criminal Procedure, 1973 (for short, "Cr.P.C.") by the petitioners herein/A3 and A4 seeking to quash proceedings in C.C.No.315 of 2021 on the file of the learned IV Additional Chief Metropolitan Magistrate, Vijayayawada.

(2.) A charge sheet has been filed against the petitioners herein and others for the offences punishable under Ss. 420, 272 read with 34 IPC and Ss. 103, 104 of the Trade Marks Act, 1999 and Sec. 63 of the Copy Right Act.

(3.) Brief facts of the case are that, on 13/11/2015, on receiving credible information about manufacturing of spurious Ghee, Inspector of Police along with his staff and mediators proceeded to Bharati Nagar and at about 16.00 hours, when they arrived Plot No.22, there was a lady aged about 35 years was present there on seeing the police party she tried to skulk away from there, the Inspector of Police stopped her with the assistance of his staff and on questioning her, she revealed her name as Boddu Lakshmi and confessed about her family history and stated that she got acquaintance with one Phani of Teachers Colony who was previously indulged in manufacture of spurious ghee products with dalda, rice bran oil, turmeric powder and original ghee and she is supervising the said activities and making arrangements for dispatch of spurious ghee and she stored packing covers at her house. She further lead the police party to Kanasanapalli road where A3 and A4 were engaged in preparing spurious ghee, who in turn confessed that on the instructions of A1 and A2 they are manufacturing the said products.