MADHANBABU Vs. STATE

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 23/8/2022 for the offences punishable under Ss. 272, 273, 328 IPC, 77 of JJ Act, 2015 and Sec. 7 r/w 9(ii) of TNPSS Act,2002 r/w 6(a)(b) and 24(1) of TN Cotpa Act, in Crime No.227 of 2022 on the file of the respondent police, seeks bail.

(2.) The case of the prosecution is that on 23/8/2022, when the respondent police were on their regular Patrol, the petitioner was found in possession of banned tobacco products namely, 28 Hans pockets, 28 Vimal pan masala pockets and 33 V-I Tobacco products. The respondent police arrested the petitioner and seized the banned tobacco products. 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. Hence, he prays for grant of bail to the petitioner. However, he would also submit that without prejudice to his contentions, the petitioner is prepared to deposit a considerable amount to any Welfare Scheme of the Government. Hence, he prays for grant of bail to the petitioner.