PREETHAM JAIN Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Criminal Petition is filed under Section 482 of Cr.P.C. seeking quashing of the proceedings against the petitioners in Crime NO.217 of 2021 of Mirchowk Police Station, Hyderabad, registered against the petitioners for the offences punishable under Sections 272, 273 and 328 of I.P.C. and Section 20 (2) of the 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 learned Counsel for the petitioners, the learned Assistant Public Prosecutor appearing for the respondent-State and perused the record.

(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.