BHERARAM Vs. STATE

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 8/6/2022 for the offences punishable under Sec. 24(1) of Cigarette and other Tobacco Products Act, 2003 r/w Sec. 328 of IPC in crime No.346 of 2022 on the file of the respondent police, seeks bail.

(2.) The case of the prosecution is that when the respondent police were on patrol work on 8/6/2022, the petitioner was found with a white bag and on seeing them, he attempted to escape. Thereafter he was caught by them and found with 320 kg of banned tobacco products worth Rs.5.00 lakhs. 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. On instructions, he would further submit that the petitioner is ready to deposit an amount of Rs.1,00,000.00 to the Cancer Institute (WIA), East Canal Bank Road, Adyar, Chennai, and prays for grant of bail to the petitioner.