SURAJ SINGH Vs. STATE

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 8/7/2022 for the offence under Ss. 7 and 20(1) of Cigarette and other Tobacco Products Acts 2003 r/w Sec. 328 of IPC in crime No.169 of 2022 on the file of the respondent police, seeks bail.

(2.) The case of the prosecution is that the petitioner along with another accused person was found in possession of banned tobacco products worth about Rs.1,33,590.00. Hence, the case.

(3.) The learned counsel appearing for the petitioner would submit that a false case has been foisted against the petitioner. He would also submit that the petitioner was arrested and remanded to judicial custody on 8/7/2022. Hence, he prays for grant of bail to the petitioner.