Andhra Pradesh High Court - Amravati
Chimmirala Rajesh, vs State Of Ap on 23 October, 2019
Author: Kongara Vijaya Lakshmi
Bench: Kongara Vijaya Lakshmi
HONOURABLE SMT JUSTICE KONGARA VIJAYA LAKSHMI
CRIMINAL PETITION No.6268 of 2019
ORDER:
This Criminal Petition is filed, under Section 482 of the Code of Criminal Procedure, 1973, to quash the proceedings against the petitioners - accused Nos.1 and 2 in C.C. No.614 of 2019 on the file of the Court of Additional Judicial First Class Magistrate, Nandigama, for the offences under Sections 269, 270, 271, 273, 420, 418 IPC and Sections 5 and 22 of Cigarettes and Other Tobacco Products Prohibition, Advertisement and Regulation, Trade, Production Supply and Distribution Act, 2003.
Heard the learned counsel for the petitioners and learned Public Prosecutor for the respondent-State.
Both the counsel would agree that this matter is squarely covered by an order of a learned Single Judge of this Court in Criminal Petition No.3731 of 2018 and batch. The same was also followed in Criminal Petition No.1697 of 2019.
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 petitioners in C.C. No.614 of 2019 on the file of the Court of Additional Judicial First Class Magistrate, Nandigama, for the offences under Sections 269, 270, 271, 273, 420, 418 IPC and Sections 5 and 22 of Cigarettes and Other Tobacco Products Prohibition, Advertisement and Regulation, Trade, Production Supply and Distribution Act, 2003, are hereby quashed.
As a sequel, the Miscellaneous Applications, if any pending shall stand closed.
________________________________ KONGARA VIJAYA LAKSHMI, J Date:23.10.2019 usd