GANPAT Vs. STATE

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 13/10/2022 for the offences punishable under Ss. 273, 328 of IPC r/w Sec. 20(2) of COTPA Act in Crime No.191 of 2022 on the file of the Respondent police, seeks bail.

(2.) The case of the prosecution is that on 13/10/2022 when the Respondent Police along with his team conducted a vehicle checkup at Sevaganapalli and at that time, they found the petitioner was found in possession of 350 kgs of banned tobacco products and the Respondent police seized the contraband and arrested the petitioner along with the other accused. Hence, the complaint.

(3.) The learned counsel appearing for the petitioner would submit that the petitioner is an innocent person and he is only a driver of the vehicle and owner of the vehicle has transported the contraband without knowledge of the petitioner. He would also submit that without prejudice, the petitioner is prepared to make a deposit a sum of Rs.1.5 lakhs as non- refundable deposit to any welfare scheme of the Government and hence, he prays for grant of bail to the petitioner.