SHEBIN Vs. STATE OF KERALA

JUDGEMENT

(1.) As the above bail applications pertain to accused Nos.1 and 3 in the same crime, these cases are disposed of on the basis of this common order.

(2.) The applicant herein is arrayed as accused No.1 in Crime No.78/2019 of Vazhikkadavu Police Station which has been registered under Sec.424 IPC, Sec.118(i) of the Kerala Police Act, 2011, Sec.6 of the Cigarettes and Other Tobacco Products (Prohibition of Advertisement and Regulation of Trade and Commerce, Production, Supply and Distribution) Act, 2003 (COPTA) and Sec.77 of Juvenile Justice (Care and Protection of Children) Act, 2015 ("JJ Act" for short).

(3.) The brief of the allegation in this case is that, on 7.4.2019 at about 11.30 pm, A2 and A3 in furtherance of their common intention to make profit, was found transporting Hans and Shambu, tobacco products sale of which is prohibited in Kerala, from Bangalore to Kerala in a lorry containing onion.