RAMESHBHAI K. SALECH Vs. STATE

JUDGEMENT

(1.) The petitioners, who were arrested and remanded to judicial custody on 16/7/2022 for the offences punishable under Ss. 24(1) of Cigarette and other Tobacco Products Act and Sec. 328 of IPC in Crime No.216 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 banned tobacco products weighing about 472 kgs. 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.