Andhra Pradesh High Court - Amravati
Gadde Venkateswara Rao vs The State Of Andhra Pradesh on 20 February, 2020
Author: J. Uma Devi
Bench: J.Uma Devi
THE HON'BLE Ms.JUSTICE J.UMA DEVI
CRIMINAL PETITION NO.983 OF 2020
ORDER:
This petition is filed under section 482 of Cr.P.C., to quash the proceedings in C.C.No.352 of 2019 on the file of the Court of I Additional Junior Civil Judge, Sattenapalli, registered for the offences punishable under Sections 420, 188, 272, 273 of 120-B IPC and Sections 58, 59 and 63 of Food Safety and Standards Act, 2006, against the petitioner/Accused, on various grounds.
When the matter is taken up for hearing, it is brought to the notice of this Court that batch of Criminal Petitions filed to quash the proceedings registered for the offences under Indian Penal Code and Food Safety and Standards Act were allowed by this Court vide order dated 27.08.2018, in Crl.P.No.3731 of 2018 and batch.
The case on hand has also been filed questioning the proceedings in C.C.No.352 of 2019 on the file of the Court of I Additional Junior Civil Judge, Sattenapalli, registered for the offences punishable under Sections 420, 188, 272, 273 of 120-B IPC and Sections 58, 59 and 63 of Food Safety and Standards Act, 2006.
Following the order passed in the aforementioned batch of criminal petitions, and for the reasons recorded therein, this Criminal Petition is allowed quashing the proceedings in C.C.No.352 of 2019 on the file of the Court of I Additional Junior Civil Judge, Sattenapalli, registered for the offences punishable 2 under Sections 420, 188, 272, 273 of 120-B IPC and Sections 58, 59 and 63 of Food Safety and Standards Act, 2006, against the petitioner/Accused.
Miscellaneous petitions, if any pending, shall also stand closed in consequence.
________________ J. UMA DEVI, J Dated 20.02.2020 KA