MOHD AKRAM Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned Assistant Government Pleader for Home.

(2.) According to petitioner 65 packets of RK Classic tobacco, 30 packets of SR-1 tobacco, 30 packets of V-1 tobacco, 30 packets of SR-1 gutka, 200 packets of Saho gutka, 30 packets of RK Classic gutka and 5 packets of Ambar, total worth of Rs.50,000/- were illegally seized from his shop by registering Crime No.192 of 2020 in Adilabad I-Town Police Station . It is contended that sale of tobacco products is not prohibited, therefore, seizure is illegal.

(3.) In support of his contention that tobacco products are not prohibited, learned counsel for the petitioner placed reliance on the directions issued by this Court in W.P.No.3734 of 2020, wherein the notification issued by the Government prohibiting certain products from sale was suspended, on 28.02.2020. Petitioner therefore, seeks direction to release the goods seized from his shop.