K.NALAN Vs. STATE

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 21/7/2022 for the offences punishable under Ss. 273 and 328 IPC read with Sec. 7(1) and 20(2) of Cigarette and other Tobacco Products Act, 2003 in Crime No.791 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 51 kgs of banned tobacco products. 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.