SASIDHARAN K.B. Vs. STATE OF KERALA

JUDGEMENT

(1.) This is an application seeking regular bail filed under Sec. 439 of the Code of Criminal Procedure, 1973.

(2.) Petitioner is the accused in Crime No.1001/2022 of Erumeli Police Station, Kottayam, alleging offences punishable under Sec. 6 r/w Sec. 24 of the Cigarettes and Other Tobacco Products Act, 2003 apart from Sec. 118(1) of the Kerala Police Act, 2011 and Sec. 77 of the Juvenile Justice (Care and Protection of Children) Act, 2012.

(3.) According to the prosecution, the accused was found to have stored 15 packets of banned tobacco product, called HANS on 3/9/2022, inside his shop situated near a school, intending to be sold to the children and thereby committed the offences alleged against him.