MIRZA ABRAR ALI Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Criminal Petition, under Section 482 of Cr.P.C., is filed by the petitioners/A-1 to A-3 to quash the proceedings in C.C.No.9138 of 2020 on the file of IV Additional Chief Metropolitan Magistrate, Nampally, Hyderabad, in FIR No.178 of 2020 of Station House Officer, Kachiguda Police Station, Kachiguda, Hyderabad, and for a consequential direction to the Police to return the seized property worth Rs.11,25,000/-.

(2.) Heard Sri S.M. Subhan, learned counsel for the petitioners/A-1 to A-3 and the learned Public Prosecutor appearing for respondent - State. Perused the record.

(3.) The petitioners are A-1 to A-3 in the above said C.C.No.9138 of 2020. The offences alleged against them are under Sections 420, 269 and 188 of IPC 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').