SURILIRAJAN Vs. STATE

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 25/9/2022 for the offences punishable under Sec. 328 of IPC and Sec. 6, 9(ii) of Tamil Nadu Prohibition of Smoking and Spitting Act, 2003 r/w Sec. 24(1) of Cigarettes and other Tobacco Products Act, 2003, in Crime No.165 of 2022 on the file of the Respondent police, seeks bail.

(2.) The case of the prosecution is that the petitioner along with the other accused were found in possession of 901 kilograms of banned tobacco products worth about Rs.10, 00,000.00. Hence, the complaint.

(3.) The learned counsel appearing for the petitioner would submit that the petitioner, who is the owner of the petty shop, is an innocent person and a false complaint has been registered as against the petitioner. He would also submit that even as per the prosecution, an amount of Rs.4,00,000.00 is stated to have been recovered from the accused. He would also submit that the co-accused has been granted with bail by this Court in Crl.O.P.No.24684 of 2022 dtd. 14/10/2022. Therefore, he prays for grant of bail to the petitioner.