PRABAKARAN Vs. STATE

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 30/6/2022 for the offences punishable under Ss. 273, 328 of IPC read with Ss. 6 and 24(1) of Cigarette and other Tobacco Products Act, 2003 in Crime No.217 of 2022 on the file of the respondent police, seeks bail.

(2.) The case of the prosecution is that the petitioner was found in possession of Hans -3 pockets, COOL Lip Pocket -3 Nos, small apsara pockets - 120 Nos. Hence, the case.

(3.) The learned counsel appearing for the petitioner would submit that false case has been foisted against the petitioner. Hence, he prays for grant of bail to the petitioner.