Telangana High Court
Syed Azharuddin vs The State Of Telangana And Another on 11 January, 2023
THE HONOURABLE SRI JUSTICE K.SURENDER
CRIMINAL PETITION No.423 of 2023
ORDER:
This Criminal Petition is filed under Section 482 of the Code of Criminal Procedure, 1973 (for short 'Cr.P.C.') by the petitioner-Accused to quash the proceedings against him in C.C.No.9121 of 2021 on the file of Chief Metropolitan Magistrate, Hyderabad, registered for the offences alleged under Sections 188, 272, 273, 336 of IPC and Section 20(2) of COTPA.
2. Learned counsel for the petitioner submits that this case is squarely covered with the Common Order rendered by this Hon'ble Court in Criminal Petition Nos.6235 of 2022 and batch, dated 26.09.2022.
3. The petitioner - Accused is being prosecuted for the offences under Sections 188, 272, 273, 336 of IPC and Section 20(2) of COTPA. This Court had repeatedly quashed the proceedings wherein tobacco products were found on the ground that the provisions under Sections 188, 272, 273, 336 of IPC and Section 20(2) of COTPA are not attracted. This Court vide Crl.Petition Nos.6235 of 2022 and batch dated 26.09.2022 had quashed the proceedings against the Accused persons.
KS,J Crl.Petition No.423 of 2023 2
4. Resultantly, the Criminal Petition is allowed. The proceedings against the petitioner herein in C.C.No.9121 of 2021 on the file of Chief Metropolitan Magistrate, Hyderabad, are hereby quashed making common order copy of Crl.Petition No.6235 of 2022 and batch, dated 26.09.2022 as a part of this order.
Miscellaneous applications pending, if any, shall stand closed.
__________________ K.SURENDER, J Date: 11.01.2023 Note: Please append a common order copy of Crl.P No.6235 of 2022 and batch, dated 26.09.2022. B/o.
gms KS,J Crl.Petition No.423 of 2023 3 THE HONOURABLE SRI JUSTICE K.SURENDER CRIMINAL PETITION No.423 of 2023 11.01.2023 gms