BORELLI SRINIVAS Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Writ Petition is filed by the petitioner under Article 226 of the Constitution of India, seeking the following relief:

(2.) Heard Mr. Boggula Raju, learned counsel for the petitioner and the learned Government Pleader for Home and also the learned Government Pleader for Medical and Health Department.

(3.) Perused the entire material available on record and it discloses that the name of the petitioner is shown as accused No.1 in Crime No.237 of 2020 by Velgatoor Police Station. The offences registered against him and another are under Sections - 188, 270 and 273 of IPC and Section - 20 (2) of the Cigarettes and Other Tobacco Products (Prohibition of Advertisement and Regulation of Trade and Commerce, Production, Supply and Distribution) Act, 2003 (for short 'COTP Act').