G.GOWTHAM Vs. STATE

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 13/8/2022 for the offences punishable under Ss. 7(1), 20(2) of Cigarette and other Tobacco Products Act read with Sec. 328 of IPC in Crime No.350 of 2022 on the file of the respondent police, seeks bail.

(2.) The case of the prosecution is that the petitioner along with other accused were found in possession of 4 kgs of banned tobacco products. Hence, the case.

(3.) The learned counsel appearing for the petitioner would submit that the petitioner is an innocent person and false case has been foisted against the petitioner. Hence, he prays for grant of bail to the petitioner.