Chouta Alias Chavata Mohana Rao, vs The State Of Andhra Pradesh
2023 Latest Caselaw 4240 AP

          HIGH COURT OF ANDHRA PRADESH:: AMARAVATI
             MAIN CASE No. Criminal Petition No.824 of 2020
                              PROCEEDING SHEET
Sl.                                                                      OFFICE
                                           ORDER

No DATE NOTE

09. 13.09.2023 BVLNC, J Criminal Petition No.824 of 2020 Learned counsel for the petitioner would submit that it is a case of seizure of 'Gutkha' and in this regard the Hon'ble High Court already delivered Judgments holding that it is not an offence under Food Safety Standard Act, 2006 (for brevity 'FSS Act') and therefore, petition may be allowed.

2. Heard Sri Burlu Chandra Sekhar, learned counsel representing Sri Marri Venkata Ramana, learned counsel for the petitioner and Sri Sravan Kumar Naidana, learned Special Assistant Public Prosecutor representing respondent No.1/State.

3. List under the caption 'For Orders' and post on 18.09.2023.

4. Meanwhile, Registry is directed to verify and list the petitions, containing above referred similar case facts, along with this petition on the next date of adjournment.

___________ BVLNC, J DNB