The Hon'Ble Sri Justice D. Ramesh vs Public Prosecutor Appearing For ...
2022 Latest Caselaw 853 AP

                THE HON'BLE SRI JUSTICE D. RAMESH
                  CRIMINAL PETITION NO.642/2022
ORDER:-


      This Criminal Petition under Section      482   of the Code of

Criminal Procedure, 1973 ( for short "Cr.P.C.") is filed seeking to

release the seized tobacco products vide F.I.R.No.6/2022 dated

08.01.2022 of    Chinna Bazar Police Station,     Sri Potti Sri Ramulu

Nellore District for the offences punishable under Sections 272,273

IPC, 22,23 r/w 5(1) COTP Act.


2.    Heard the learned counsel for the petitioner and the learned

Public Prosecutor appearing for the respondent.

3. The counsel for the petitioner and Public Prosecutor fairly

stated that the issue involved in this petition is squarely covered by

order in Crl.P.No.282 of 2022 dated 27.01.2022 and requested to

dispose of the petition in terms of the order in Crl.P.No.282 of 2022

dated 27.01.2022.

4. In view of the above judgment and considering that the Criminal

case registered in connection with the transportation of tobacco

products has been quashed by the order of this Court dated

27.01.2022 in Crl.P.No.282 of 2022, the possession of the property

that was seized from the accused in connection with the said crime is

to be returned to the petitioner.

5. In view of the above, this Criminal Petition is allowed and the

Station House Officer, Chinna Bazar Police Station, Sri Potti Sri

Ramulu Nellore District is directed to release the stock of tobacco

products seized from the petitioner vide F.I.R.No.6/2022 dated

08.01.2022.

As a sequel thereto, miscellaneous applications, if any pending

shall stand closed.

__________ DR,J Date: 15.02.2022 Pa.