DILIP KUMA Vs. STATE

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 23/8/2022 for the offences punishable under Ss. 328 of IPC r/w 24(1) of COTPA Act in Crime No.354 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 was in illegal possession of 25 kgs of banned tobacco products and the Respondent police seized the contraband and arrested the petitioner along sale proceeds of cash Rs.1025.00. 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 the petitioner is in custody from 23/8/2022. He would also submit that the petitioner is prepared to comply with any stringent condition imposed by this Court and he prays for grant of bail to the petitioner.