RAJU GOPRAPU 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.229 of 2021 pending on the file of Miryalguda I Town Police Station, Nalgonda District. The petitioner herein is the sole accused in the said crime. The offences alleged against him are under Sections 420, 272, 273 and 188 of I.P.C.

(2.) Heard Sri 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 - 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 is possessing prohibited tobacco products and the contents of the complaint do not attract the ingredients of offences under Sections 420, 272, 273 and 188 of I.P.C and, therefore, the proceedings against the petitioner in the above crime are liable to be quashed.