G.PRABHU Vs. STATE

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 24/9/2022 for the offences punishable under Ss. 24(1) of Cigarette and other Tobacco Products Acts, 2003, r/w Ss. 272, 273 and 328 of IPC in Crime No.356 of 2022 on the file of the Respondent police, seeks bail.

(2.) The case of the prosecution is that on receiving a secret information, the Respondent Police and his team were inspected the shop near Kakkalur bus stop, wherein, they found that the petitioner was in illegal possession of 263 packets of banned tobacco products for sale. Hence the complaint.

(3.) The learned counsel appearing for the petitioner would submit that the petitioner is an innocent person, who has been running a provisional store and he has been falsely implicated in this case. He would also submit that without prejudice, the petitioner is prepared to make a deposit the considerable amount as non-refundable deposit to any welfare scheme of the Government and hence, he prays for grant of bail to the petitioner.