K. PRABHU Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) THIS Criminal Petition is filed under Section 482 of the Code of Criminal Procedure to quash Crime Report No.20/2011-12 dated 08.05.2011 on the file of the Station House Officer, Prohibition & Excise, Patancheru, Medak District.

(2.) ADVOCATE for the petitioner submitted that the contraband alleged to have been seized from the possession of the petitioner is within the permissible limit and therefore, no crime is committed by the petitioner. He further submitted that in a similar set of facts, this Court quashed the proceedings and the said decision is applicable in the case of K.Venkata Rama Raju v. State of A.P.2004 Crl. Law Journal 3672 in all force to the case on hand.

(3.) I have perused the material papers.