LINGURA Vs. STATE

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 21/9/2022 for the offences punishable under Ss. 283, 328 IPC r/w Sec. 6, 24(1) of Cigarette and other Tobacco Products Act, in Crime No.486 of 2022 on the file of the respondent police, seeks bail.

(2.) The case of the prosecution is the petitioner along with three other persons were found in illegal possession of 57 Kgs of banned tobacco products worth about Rs.43,944.00.

(3.) The learned counsel appearing for the petitioner would submit that the petitioner was arrested and remanded to judicial custody on 21/9/2022 and he is in confinement for the past so many days. Hence, he prays for grant of bail to the petitioner.