BACHU NAGARAJU 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.547 of 2018 pending on the file of Bachupally Police Station, Cyberabad. The petitioner herein is sole accused in the said crime. The offences alleged against him are under Sections - 188, 272 and 273 of IPC.

(2.) Heard Mr. M.A.K.Mukheed, 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 - 269, 270, 271, 272 and 273, 328, 336 and 420 of IPC are attracted to the petitioners therein. In the present case also, the allegations against the petitioner are that he was possessing and selling prohibited tobacco products and the contents of the complaint do not attract the ingredients of offences under Sections - 188, 272 and 273 of IPC and, therefore, the proceedings against the petitioner in the above crime are liable to be quashed.