Telangana High Court
Nalla Ramesh vs The State Of Telangana on 15 February, 2023
THE HONOURABLE SRI JUSTICE K.SURENDER
CRIMINAL PETITION No.1529 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 petitioners-Accused Nos.1 to 3 to quash the proceedings against them in C.C.No.1683 of 2021 on the file of Judicial First Class Magistrate at Devarakonda, registered for the offences alleged under Sections 188, 273 of IPC and Sections 7(5), 20(1) of COTPA.
2. Learned counsel for the petitioners 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 petitioners - Accused Nos.1 to 3 are being prosecuted for the offences under Sections 188, 273 of IPC and Sections 7(5), 20(1) of COTPA. This Court had repeatedly quashed the proceedings wherein tobacco products were found on the ground that the provisions under Sections 188, 273 of IPC and Sections 7(5), 20(1) of COTPA are not attracted. This Court vide KS,J Crl.Petition No.1529 of 2023 2 Crl.Petition Nos.6235 of 2022 and batch dated 26.09.2022 had quashed the proceedings against the Accused persons.
4. Resultantly, the Criminal Petition is allowed. The proceedings against the petitioner herein in C.C.No.1683 of 2021 on the file of Judicial First Class Magistrate at Devarakonda, 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: 15.02.2023 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.1529 of 2023 3 THE HONOURABLE SRI JUSTICE K.SURENDER CRIMINAL PETITION No.1529 of 2023 15.02.2023 gms