Jampani Srinivasa Rao vs State Of Ap
2021 Latest Caselaw 1689 AP

       THE HON'BLE SRI JUSTICE R.RAGHUNANDAN RAO

CRIMINAL PETITION No.1659 OF 2021

ORDER:-

A Crime in F.I.R No.190 of 2019 has been registered in

Chebrolu Police Station, Guntur District against the petitioners

under Sections 188, 420 r/w Section 34 IPC and Sections 58,

59 and 63 of the Food Safety Standards Act, 2006 on the

ground that the petitioners were caught transporting tobacco

and tobacco products.

2. A learned Single Judge of this Court by an order

dated 21.07.2020 in Crl.P.No.2408 of 2020 has already held

that as far as the provisions of the Food Safety Standards Act,

2006 is concerned, the same cannot be investigated or a

complaint be taken up by the police. The learned Single Judge

also held that mere transport of tobacco or tobacco products

would not amount to an offence under Sections 270 and 273 of

IPC.

3. Following the said Judgment, this criminal petition

is allowed quashing FIR No.190 of 2019, registered on Chebrolu

Police Station, Guntur District.

Miscellaneous petitions, pending if any, in this Criminal

Petition shall stand closed.

___________________________________ JUSTICE R.RAGHUNANDAN RAO Date : 22-03-2021 RJS

THE HON'BLE SRI JUSTICE R.RAGHUNANDAN RAO

CRIMINAL PETITION No.1659 OF 2021

Date : 22-03-2021

RJS