KUMAR Vs. STATE

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 7/7/2022 for the offence under Ss. 272, 273, 328 of IPC r/w 6(a), 24(1) of the COTPA-2003 and 77 of JJ Act 2015 in crime No.188 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 six packets of hans and two packets of vimal paks and three vimal side packets for selling it to the general public. Hence, the case was registered against the petitioner.

(3.) The learned counsel appearing for the petitioner would submit that a false case has been foisted against the petitioner. He would also submit that the petitioner was arrested and remanded to judicial custody on 7/7/2022. Hence, he prays for grant of bail to the petitioner.