Andhra Pradesh High Court - Amravati
Annapureddy Dasaiah vs The State Of Andhra Pradesh on 17 June, 2022
Author: Cheekati Manavendranath Roy
Bench: Cheekati Manavendranath Roy
THE HON'BLE SRI JUSTICE CHEEKATI MANAVENDRANATH ROY
CRIMINAL PETITION Nos.4091, 4092, 4095, 4110, 4111 and
4093 OF 2022
COMMON ORDER:-
These Criminal Petitions under Section 482 of the Code of Criminal Procedure, 1973 (for short "Cr.P.C.") are filed seeking quash of the F.I.Rs filed against the petitioners in Crime No.179 of 2022 of Markapur Town Police Station, Prakasam District registered for the offences punishable under Sections 20(2), 24(1), 6(A) read with Sections 7(1), 8(1)(c) and 10 of the Cigarettes and Other Tobacco Products (Prohibition of Advertisement and Regulation of Trade an Commerce, Production, Supply and Distribution) Act, 2003 (for short 'COTP Act'); in Crime No.96 of 2022 of Bapatla Town Police Station, Guntur District registered for the offences punishable under Sections 273, 272 and 420 of the Indian Penal Code, 1860 (for short 'IPC'); in Crime No.318 of 2022 of Tadepalli Police Station, Guntur Urban District registered for the offences punishable under Sections 272, 273 and 284 of IPC; in Crime Nos.93 of 2022 and 75 of 2022 of Ongole II Town Police Station, Prakasam District registered for the offence punishable under Section 24(1) read with Section 6 of the COTP Act; and proceedings in C.C.No.182 of 2022 on the file of the Additional Judicial Magistrate of First Class at Bobbili for the offence punishable under Section 5(1) read with Section 22 of COTP Act respectively.
2. Heard learned counsel for the petitioners and learned Additional Public Prosecutor for the State. 2
3. Learned counsel for the petitioners would submit that these are the covered matters in view of the earlier common orders passed by this Court in Crl.P.No.5421 of 2019 and batch and Crl.P.No.2960 of 2021 and batch whereby this Court quashed several FIRs and charge sheet registered for the similar offences based on identical facts. Therefore, they would submit that the petitioners who are similarly placed are also entitled for quash of the FIRs and charge sheet filed against them.
4. Learned Additional Public Prosecutor would fairly concedes that these are the covered matters in view of the earlier orders passed by this Court and thereby prayed to pass appropriate orders in these criminal petitions.
5. Resultantly, in view of the aforesaid common orders passed by this Court and for the reasons stated therein, these Criminal Petitions are allowed and the aforesaid FIRs and charge sheet registered against the petitioners are hereby quashed.
Miscellaneous petitions, if any pending, in the Criminal Petition, shall stand closed.
______________________________________________ JUSTICE CHEEKATI MANAVENDRANATH ROY Date: 17.06.2022 KA