Andhra Pradesh High Court - Amravati
Sanisetty Narasimha Yoga Narasimha, vs The State Of Andhra Pradesh on 6 August, 2019
HONOURABLE SRI JUSTICE D.V.S.S. SOMAYAJULU
CRIMINAL PETITION No.4664 of 2019
ORDER:
This Criminal Petition is filed by the petitioners under Section 482 of the Code of Criminal Procedure to quash the proceedings against him, in FIR No.188 of 2019, on the file of Buchireddypalem Police Station, Nellore City, SPSR Nellore District. The offences alleged are under Sections 272, 273, 328 IPC and under Section 59 (1) of Food Safety and Standard Act, 2006.
Heard Sri G.Vijaya Saradhi, learned counsel for the petitioner and the learned Public Prosecutor appearing for the respondent-State.
Both the counsels agree that this matter is squarely covered by the judgment of the single Judge in the batch petitions bearing Criminal Petition Nos.3731 of 2018 and others. The same was also followed in Criminal Petition No.1697 of 2019 and others by the learned single Judges of this Court.
In view of the fact that this matter is squarely covered by the earlier orders, the Criminal Petition is allowed and the proceedings against the petitioner in FIR No.188 of 2019, on the file of Buchireddypalem Police Station, Nellore City, SPSR Nellore District, for the offences under Sections 272, 273, 328 IPC and under Section 59 (1) of Food Safety and Standard Act-2006, are hereby quashed.
As a sequel, miscellaneous petitions, if any, pending in this Criminal Petition shall stand closed.
__________________________ D.V.S.S. SOMAYAJULU, J Date:06.08.2019 Ssv 2 HONOURABLE SRI JUSTICE D.V.S.S. SOMAYAJULU CRIMINAL PETITION No.4664 of 2019 Date:06.08.2019 ssv