DEEPAK Vs. STATE

JUDGEMENT

(1.) The petitioners, who were arrested and remanded to judicial custody on 20/10/2022 for the offences punishable under Ss. 273, 328 of IPC and 24(1) COTPA Act, in Crime No.743 of 2022 on the file of respondent police, seek bail.

(2.) The case of the prosecution is that the petitioners along with the other accused were found to be in possession of 492 Kgs of Tobacco Products viz., Swagath-44 Kgs, Cool Lip -241.500 Kgs, Hans-120 Kgs, Vimal -71.500 Kgs, Jartha-15.500 Kgs. Hence, the case.

(3.) The learned counsel appearing for the petitioners would submit that the petitioners are innocent and they have nothing to do with the alleged offence. He would submit that the petitioners are loading and unloading coolie workers and they are not aware of the contraband. However, without prejudice, the petitioners are prepared to deposit a sum of Rs.50,000.00 each towards any Welfare Scheme of the Government. Therefore, he prays for grant of bail to the petitioners.