Andhra Pradesh High Court - Amravati
Gonugunta Venkata Suresh vs The State Of Andhra Pradesh on 18 January, 2022
Author: Cheekati Manavendranath Roy
Bench: Cheekati Manavendranath Roy
THE HON'BLE SRI JUSTICE CHEEKATI MANAVENDRANATH ROY
CRIMINAL PETITION No.59 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 charge sheet in C.C.No.700 of 2018 on the file of the learned Additional Judicial Magistrate of First Class, Kavali, SPSR Nellore District.
Heard learned counsel for the petitioner and learned Additional Public Prosecutor for the State.
The petitioner is the accused in C.C.No.700 of 2018 on the file of the learned Additional Judicial Magistrate of First Class, Kavali, SPSR Nellore District. He has been facing prosecution for the offences punishable under Section 353 IPC and under Section 58 of the Food Safety and Standards Act, 2006.
This is a covered matter in view of the earlier orders passed by this Court in Criminal Petition No.5421 of 2019 and batch and in Criminal Petition No.2966 of 2021 and batch whereby this Court has quashed similar proceedings registered for the similar offences based on identical facts. Therefore, the petitioner, who is similarly placed, is also entitled for quash of the criminal proceedings launched against him.
Resultantly, in view of the aforesaid earlier common orders of this Court and for the reasons stated therein, this Criminal Petition is allowed and the above charge sheet filed against the petitioner in C.C.No.700 of 2018 on the file of the learned 2 Additional Judicial Magistrate of First Class, Kavali, SPSR Nellore District, is hereby quashed.
Miscellaneous petitions, if any pending, in the Criminal Petition, shall stand closed.
_____________________________________________ JUSTICE CHEEKATI MANAVENDRANATH ROY Date: 18.01.2022 AKN 3 THE HON'BLE SRI JUSTICE CHEEKATI MANAVENDRANATH ROY CRIMINAL PETITION No.59 of 2022 Date: 18-01-2022 AKN