DEVARI GOPAL Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This petition is filed under Section - 482 of the Code of Criminal Procedure, 1973 to quash the proceedings in Crime No.631 of 2021 pending on the file of Kukatpally Police Station, Cyberabad. The petitioner herein is sole accused in the said crime. The offences alleged against him are under Sections - 188, 273 and 268 of IPC and Section 59(1) of Food Safety and Standards Act, 2006 (for short 'FSS Act')

(2.) Heard Mr. Srinivas Reddy Balakisti, learned counsel for the petitioner and the learned Assistant Public Prosecutor appearing on behalf of respondent - State.

(3.) This Court, by common order dated 05.07.2021 in Crl.P. No.152 of 2020 and batch, has extensively dealt with the issue covered in the present criminal petition observing that transportation, possession, storage, sale and purchase of tobacco products are not totally banned in the State of Telangana and, therefore, it cannot be said that offences under Sections - 188, 268, 269, 270, 271, 272 and 273, 328, 336 and 420 of IPC are attracted to the petitioners therein.