MOHAMMED YUSUF Vs. STATE

JUDGEMENT

(1.) The petitioners, who were arrested and remanded to judicial custody on 27/10/2022 for the offences punishable under Ss. 7(1) and 20(2) of Cigarette and other Tobacco Products Act r/w Ss. 273 and 328 of IPC in Crime No.791 of 2022 on the file of the respondent police, seek bail.

(2.) The case of the prosecution is that on 26/10/2022, on receipt of the secret information, when the respondent police and their team conducted search, they found that the petitioners along with other accused were in illegal possession of 544 kilograms of banned tobacco products worth about Rs.10.00 lakhs. Hence, the case.

(3.) The learned counsel appearing for the petitioners would submit that the petitioners are innocent persons and they have been falsely implicated in this case. He would also submit that without prejudice, the petitioners are prepared to make a deposit a sum of Rs.35,000.00 as non- refundable deposit to any welfare scheme of the Government or to any shelter home and hence, he prays for grant of bail to the petitioners.