GUJAR RAMESH Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Criminal Petition, under Section 482 of the Code of Criminal Procedure, 1973, is filed by the petitioner/accused, seeking to quash the proceedings in Crime No.328 of 2021 of Pahadisharief Police Station, Rachakonda, registered for the offences punishable under Sections 272, 273, 328 r/w 511 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.) Heard the learned counsel for petitioner/accused, the learned Assistant Public Prosecutor representing the respondents/State and perused the record.

(3.) Learned counsel for the petitioner/accused would submit that the facts and circumstances of the case on hand are akin to the facts and circumstances of the case in Crime No.34 of 2018 of Manakondur Police Station, and the proceedings in the said case were quashed by this Court, vide common order, dated 27.08.2018, passed in Criminal Petition No.3731 of 2018 and batch. The allegations in the subject crime also do not constitute the offences under Sections 272, 273, 328 r/w 511 IPC and Section 20(2) of COTP Act and ultimately, prayed to allow the Criminal Petition, as prayed for.