S.MUTHUKRISHNAN Vs. STATE

JUDGEMENT

(1.) The petitioner/Sole Accused, who was arrested on 16/6/2022 for the alleged offence under Sec. 328 of IPC and Ss. 6 and 24(1) of the Cigarette and other Tobacco Products Act, 2003, in Crime No.165 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 8 kgs of prohibited tobacco products of various brands with and intention to sell the same in the market through his petty shop. Hence, the case.

(3.) The learned counsel for the petitioner submitted that the petitioner is an innocent person and he has not committed any offence as alleged by the prosecution.