THIRUVENKADAM Vs. STATE

JUDGEMENT

(1.) The petitioners, who were arrested and remanded to judicial custody on 7/6/2022 for the offences punishable under Ss. 273, 506(ii) of IPC and Ss. 7, 20(1) of Cigarette and Other Tobacco Products Act and Ss. 58, 59 of Food Safety and Standards Act in crime No.193 of 2022 on the file of the respondent police, seek bail.

(2.) The case of the prosecution is that the respondent police on their vehicle check up in Hosur to Krishnagiri Highways near Krishnagiri Tollgate, the petitioners were travelling in a car bearing registration No.TN 07 AJ 8384 did not stop the vehicle when they were intercepted by the respondent. Therefore, they were chased and stopped. At that time, they were found in illegal possession of 316 kg of banned tobacco products. Hence, the case was registered against the petitioners.

(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. Hence, he prays for grant of bail to the petitioners.