SANJAY SINGH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard learned counsel for the petitioner and the learned High Court Government Pleader for the respondent-State.

(2.) The petitioner has filed this petition under Sec. 438 of Cr.P.C., praying to grant bail in Crime No.100/2023 for the offence punishable under Sec. 7 of Cigarettes and Other Tobacco Products Act (for short 'COTPA'), 2003 and Ss. 420, 468 476, 270 , 284 and 336 read with Sec. 34 of IPC.

(3.) The brief facts of the prosecution case are that: