LOGANATHAN Vs. STATE

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 30/9/2022 for the offences punishable under Sec. 328 of IPC r/w 24(1) of the Cigarettes and other Tobacco Products Act, 2003, in Crime No.636 of 2022 on the file of the respondent police, seeks bail.

(2.) The case of the prosecution is that on 30/9/2022, when the respondent and his team were on their routine rounds, they found that the petitioner along with the other accused were illegally transported 135 kilograms of banned Tobacco Products. The respondent police arrested the accused and seized the banned tobacco products from them. Hence the case.

(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. He would also submit that without prejudice, the petitioner is prepared to make a deposit of Rs.35,000.00 as non-refundable deposit to any welfare scheme of the Government and hence, he prays for grant of bail to the petitioner.