SUDHEER FATHIMA MANZIL Vs. STATE OF KERALA

JUDGEMENT

(1.) This Bail Application filed under Section 438 of Criminal Procedure Code was heard through Video Conference.

(2.) The petitioner is the accused in Crime No.2471 of 2020 of Karunagappally Police Station, Kollam District. The above case is registered against the petitioner alleging offence punishable under Section 6 read with 24 of COTPA and Section 118(i) of Kerala Police Act. The offence under Section 77 of the Juvenile Justice (Care and Protection of Children) Act is also alleged.

(3.) The prosecution case is that, with intend to sell tobacco products to children and others, the accused possessed about 21,000 packets of tobacco products, having brand name coollip, hans, sambhu etc. contained in sacks, which were kept inside the car bearing Regn. No. KL/23/K/2424 parked in the car porch of the Fathima Manzil house, situated at Murukalaym junction, Thodiyoor village. It is alleged that the petitioner committed the offence.