MURUGESAN Vs. STATE

JUDGEMENT

(1.) The petitioner/Sole Accused, who was arrested and remanded judicial custody on 26/4/2022 for the offences punishable under Ss. 328 and 24(1) Cigarette and other Tobacco Products Act 2003, in Crime No.165 of 2022, on the file of the respondent police, seeks bail.

(2.) Thelearned counsel for the petitioner submits that the petitioner is the sole accused and he has not committed any offence as alleged by the prosecution. He further submits that the petitioner has been falsely implicated in this case.

(3.) Thelearned Government Advocate(Crl.side) appearing for the https://wwwrespondent.mhc.tn.gov.in/judis submits that the investigation is almost completed and also submitted that no previous case is pending against this petitioner.