Andhra Pradesh High Court - Amravati
S R Rajsekhar Raju vs The State Of Ap on 2 March, 2020
Author: J. Uma Devi
Bench: J. Uma Devi
THE HON'BLE MS. JUSTICE J. UMA DEVI
CRIMINAL PETITION No.6876 OF 2019
ORDER:
This criminal petition is filed by the petitioner/A.2 seeking to quash the proceedings in Crime No.170 of 2019, on the file of the Gorantla Police Station, Ananthapuramu District registered for the offences punishable under Sections 270,272, 273,328 read with Section 34 IPC and Sections 7(2) and 22 of COTPA.
When the matter is taken up for hearing, it is brought to the notice of this Court that in batch of Criminal Petitions filed to quash the proceedings registered for the offences under Indian Penal Code and FSS Act are allowed by this Court in Crl.P.No.3731 of 2018 and batch dated 27.08.2018.
The case on hand has also been filed questioning the proceedings in F.I.R registered for the offence of Transportation of banned tobacco products.
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 Crime No.170 of 2019, on the file of the Gorantla Police Station, Ananthapuramu District registered for the offences punishable under Sections 270,272, 273,328 read with Section 34 IPC and Sections 7(2) and 22 of COTPA, as against the petitioner/A.2.
Miscellaneous petitions, if any pending, shall also stand closed 1 in consequence.
________________ J. UMA DEVI, J Date:02.03.2020.
Gk 2 HON'BLE MS. JUSTICE J. UMA DEVI CRIMINAL PETITION No.6876 OF 2019 Date.02.03.2020 Gk 3