NIMBASINGH Vs. STATE

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 20/7/2022 for the offences punishable under Ss. 273, 328 IPC and Sec. 24(1) of Cigarette and other Tobacco Products Act, 2003 in Crime No.213 of 2022 on the file of the respondent police, seeks bail.

(2.) The case of the prosecution is that the petitioner was found in possession of 19 kgs of banned tobacco products. Hence, the case.

(3.) The learned counsel appearing for the petitioner would submit that false case has been foisted against the petitioner. Hence, he prays for grant of bail to the petitioner.