RAJA Vs. STATE

JUDGEMENT

(1.) The petitioners, who were arrested and remanded to judicial custody on 29/6/2022 for the offences punishable under Ss. 7(5) and 20(2) of Cigarette and other Tobacco Products Acts, 2003 and Under Sec. 328 of I.P.C in Crime No.190 of 2022 on the file of the respondent police, seeks bail.

(2.) The case of the prosecution is that the petitioners along with other accused were found in possession of 58 bags of banned Tobacco products. Hence, the case.

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