ALEEM MD Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Criminal Petition is filed under Section - 482 of the Code of Criminal Procedure, 1973 to quash the proceedings in Crime No.4 of 2021 on the file of Pitlam Police Station, Kamareddy District. The petitioners herein are accused Nos.1 to 3 in the said crime. The offences alleged against them are under Sections - 270 and 273 of IPC and Section 20(2) of Cigarettes and Other Tobacco Products (Prohibition of Advertisement and Regulation of Trade and Commerce, Production, Supply and Distribution) Act, 2003 (for short 'COTP Act').

(2.) During the pendency of the Criminal Petition, Police have completed investigation, filed charge sheet and the same was taken on file vide C.C.No.44 of 2021 on the file of Judicial Second Class Magistrate at Banswada. In those circumstances, the petitioners filed I.A.No.3 of 2021 seeking to amend the prayer to quash the proceedings in C.C.No.44 of 2021 instead of Crime No.4 of 2021. Hence, I.A.No.3 of 2021 is allowed.

(3.) Heard Mr. Boggula Raju, learned counsel for the petitioners and the learned Assistant Public Prosecutor appearing on behalf of respondent - State.