Andhra Pradesh High Court - Amravati
CRLP/7208/2021 on 22 April, 2022
Author: D. Ramesh
Bench: D. Ramesh
THE HONOURABLE SRI JUSTICE D. RAMESH
CRIMINAL PETITION NO.7208 OF 2021
ORDER:
This Criminal Petition under Section 482 of the Code of Criminal Procedure, 1973 (for short "Cr.P.C.") is filed seeking to quash the proceedings in Crime No. 172 of 2021 Rentachinthala Police Station, Guntur District registered for the offences punishable under Sections 328, 270, 273 & 420 IPC, Sections 56, 57(1), 63 of Food Safety and Standards Act and Sections 7(1), 7(3) & 20(1) of COTPA Act.
2. Heard learned counsel for the petitioner and the learned Additional Public Prosecutor for the State.
3. Learned counsel for the petitioner would submit that this is a covered matter in view of the earlier common order passed by this Court in Criminal Petition Nos.5421 of 2019 and batch, whereby this Court has quashed several F.I.Rs registered for the similar offences based on identical facts. Therefore, he would submit that the petitioner is similarly placed and she is also entitled for quash of the F.I.R registered against her.
4. Learned Additional Public Prosecutor fairly concedes that this is a covered matter in view of the aforesaid common order passed by this Court and thereby prayed to pass appropriate orders, accordingly in this Criminal Petition.
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5. Therefore, in view of the aforesaid common order of this Court and for the reasons stated therein, this Criminal Petition is allowed and the aforesaid F.I.R. registered against the petitioner, is hereby quashed.
As a sequel, the Miscellaneous Petitions, if any, pending shall stand closed.
____________________ JUSTICE D. RAMESH 22nd April, 2022 GBS