M. RAMESH KUMAR Vs. STATE

JUDGEMENT

(1.) The petitioner, who was arrested on 21/4/2022 for the offences punishable under Ss. 24(1) of Cigarettes and Tobacco Products Act, 2003 and 328 of IPC Crime No.60 of 2022, seeks bail.

(2.) The case of the prosecution is that the defacto complainant based on secret information, conducted a search in the rented shop of the petitioner and found 1015 kgs of banned tobacco and Panmasala, etc., from 83 White Sack Bundles 1) Hanes Chaap tobacco 09 Bundles - 186.100 kgs, 2) Swagath Gold 10 Bundles - 261.300 kgs, 3) Cool Lip 8 Bundles 113.400 kgs, 4) Ganesh 06 Bundles - 120.800 kgs 5) Vimal 49 Bundles - 324 kgs totalling 1005.600 kgs from the Shop. Hence the complaint.

(3.) The learned counsel for the petitioner would submit that the petitioner is innocent and he has been falsely implicated in this case. He would further submit that the petitioner is suffering incarceration from 21/4/2022. Hence, he prays for grant of bail to the petitioner.