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Chitta Naga Raju And Another vs Subinspector Of Police And ...
2021 Latest Caselaw 274 Tel

Citation : 2021 Latest Caselaw 274 Tel
Judgement Date : 3 February, 2021

Telangana High Court
Chitta Naga Raju And Another vs Subinspector Of Police And ... on 3 February, 2021
Bench: K.Lakshman
               THE HON'BLE SRI JUSTICE K.LAKSHMAN

                     CRIMINAL PETITION No.450 of 2021

ORDER:

This Criminal Petition is filed under Section 482 of Cr.P.C. to

quash the proceedings in Crime No.31 of 2021, pending on the file of

Station House Officer, P.S.Ghatkeshwar, Rachakonda, against the

petitioners/Accused. The offences alleged against the petitioners are

under Sections 270, 273, 188 of IPC, Section 20(1), 20(2) of COPTA.

2. Learned counsel for the petitioners as well as the learned

Assistant Public Prosecutor would submit that the subject matter is

squarely covered by a common order in Chidurala Shyamsubder v.

State of Telangana1 rendered by the High Court of Judicature at

Hyderabad for the State of Telangana and the State of Andhra

Pradesh, and placed copy of the said judgment for perusal.

3. In Chidurala Shyamsubder's case (supra), a learned Single

Judge of the High Court, following the guidelines laid down by the

Hon'ble Supreme Court in State of Haryana v. Bhajan Lal2, held

that the Police are incompetent to take cognizance of the offences

punishable under Sections 45 and 59(1) of the Food Safety and

Standards (FSS) Act, 2006, investigating into the offences along with

other offences under the provisions of the Indian Penal Code, 1860,

and filing charge sheet is grave illegality, as the Food Officer alone is

1 Crl.P.No.3731 of 2018 & batch, decided on 27.08.2018 2 1992 Supp. (1) SCC 335 2

competent to investigate and to file charge sheet following the Rules

laid down under Sections 41 and 42 of FSS Act, whereas, in the

present case, the Police have registered the crime for the offences

under Sections 270, 273, 188 of IPC, Section 20(1), 20(2) of COPTA.

Therefore, the said proceedings in Crime No.31 of 2021 against the

petitioners herein are contrary to the principle held by the learned

Single Judge of the High Court in Chidurala Shyamsubder (supra)

and, accordingly, the same are liable to be quashed.

4. In view of the above submission, the present Criminal Petition

is allowed in terms of the judgment in Chidurala Shyamsubder

(supra), and the proceedings in Crime No.31 of 2021, pending on the

file of Station House Officer, Ghatkeshwar Police Station,

Rachakonda, are hereby quashed against the petitioners/Accused.

5. It is submitted by the learned counsel for the petitioners that the

seized property is in the custody of Police, Ghatkeshwar Police

Station and sought direction to the Station House Officer,

Ghatkeshwar Police Station, to return the seized property to the

petitioners.

6. Since the proceedings in Crime No.31 of 2021 are quashed

against the petitioners/Accused, the Police, Ghatkeshwar Police

Station, are directed to return the seized property i.e. (1) Amber

Tobacco-70 Bags (Each bag contains 100 sachets, each sachet

contains 25 pouches) - Total 1,75,000 Pouches, (2) Eicher Vehicle 3

bearing No.TS 04 UC 5466, (3) 1 mobile phone (Vivo smart phone)

and (4) Net cash of Rs.6,980/-, on verifying the documents with

regard to ownership of the said property.

Pending miscellaneous petitions, if any, shall stand closed.

________________________ JUSTICE K.LAKSHMAN

Date: 03.02.2021

ajr

 
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