SIVABALAN Vs. STATE

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 15/9/2022, for the offences punishable under Ss. 273, 328 of IPC and Sec. 7(1), 20(2) of the Cigarette and other Tobacco Products Act, 2003, in Crime No.502 of 2022, on the file of the Respondent police, seeks bail.

(2.) The case of the prosecution is that on receipt of a secret information, when the Respondent police conducted search, the petitioner was found in illegal possession of 705 Kgs of banned tobacco products worth about Rs.4,07,700.00. Hence, the complaint.

(3.) The learned counsel appearing for the petitioner would submit that the petitioner is an innocent person and he has been falsely implicated in this case. She would also submit that the petitioner is in custody from 15/9/2022. She would further submit that without prejudice to his contentions, the petitioner is prepared to deposit a sum of Rs.2,00,000.00 to any welfare scheme of the Government and hence, he prays for grant of bail to the petitioner.