NARENDIRADEVAN Vs. STATE

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 14/10/2022 for the offences punishable under Sec. 328 of IPC and Sec. 24(1) of Cigarette and other Tobacco Products Act, 2003, in Crime No.848 of 2022 on the file of the Respondent police, seeks bail.

(2.) The case of the prosecution is that the petitioner was found in illegal possession of 25.675 Kgs of banned tobacco products worth about Rs.50,000.00. 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. 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.