Andhra Pradesh High Court - Amravati
CRLP/1569/2022 on 8 March, 2022
Author: D.Ramesh
Bench: D. Ramesh
THE HON'BLE SRI JUSTICE D. RAMESH
CRIMINAL PETITION NO.1569 OF 2022
ORDER:-
This Criminal Petition under Section 482 of the Code of Criminal Procedure, 1973 (for short "Cr.P.C."), is filed seeking quash of the proceedings in F.I.R.No.834 of 2021 of Nallapadu Police Station, Guntur (Urban) Guntur District registered for the offences punishable under Sections 420 IPC, 58, 59, 63 FSSA, 20(2) of Cigarettes and Other Tobacco Products (Prohibition of Advertisement and Regulation of Trade and Commerce, Production, Supply and Distribution) Act, 2003.
2. Heard learned counsel for the petitioner and the learned Additional Public Prosecutor for the State.
3. Learned counsel for the petitioner would submit that this is a covered matter in view of the earlier common order passed by this Court in Criminal Petition Nos.5421 of 2019 and batch, whereby this Court has quashed several F.I.Rs registered for the similar offences based on identical facts. Therefore, he would submit that the petitioner is similarly placed and he is also entitled for quash of the F.I.R registered against him.
4. Learned Additional Public Prosecutor fairly concedes that this is a covered matter in view of the aforesaid common order passed by this Court and thereby prayed to pass appropriate orders accordingly in this Criminal Petition.
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5. Therefore, in view of the aforesaid common order of this Court and for the reasons stated therein, this Criminal Petition is allowed and the aforesaid F.I.R. registered against the petitioner, is hereby quashed.
Miscellaneous Petitions, if any pending, in this Criminal Petition, shall stand closed.
__________ D.RAMESH,J Date: 08.03.2022 PA.
HON'BLE SRI JUSTICE D.RAMESH CRIMINAL PETITION NO. 1569 of 2022 DATED: 08.03.2022 PA.
HIGH COURT OF ANDHRA PRADESH :: AMARAVATI MAIN CASE No:CRL.P.No.1569 of 2022 PROCEEDING SHEET SL. DATE ORDER OFFICE NOTE NO.
01. 08.03.2022 DR, J I.A.NO.01/2022 Dispense with petition is ordered.
_______ DR,J CRL.P.No.1569 of 2022 Criminal Petition is allowed. (VSO) _______ DR,J PA.
SL. DATE ORDER OFFICE NOTE NO.