LAWS(MAD)-2022-10-85

VEERAMANIKANDAN Vs. STATE

Decided On October 11, 2022
Veeramanikandan Appellant
V/S
STATE Respondents

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 19/9/2022 for the offences punishable under Ss. 22(a) of Cigarette and other Tobacco Products Acts, 2003, r/w Sec. 328 of IPC in Crime No.677 of 2022 on the file of the Respondent police, seeks bail.

(2.) The case of the prosecution is that while the Respondent Police and his team were on routine rounds, they found that the petitioner has illegally transported 120 kilograms of banned tobacco products for sale. Hence the complaint.

(3.) The learned counsel appearing for the petitioner would submit that the petitioner is an innocent person and he has been falsely implicated in this case. He would also submit that without prejudice, the petitioner is prepared to make a deposit the considerable amount as non-refundable deposit to any welfare scheme of the Government and hence, he prays for grant of bail to the petitioner.