SARAVANAN Vs. STATE

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 11/6/2022 for the offences punishable under Ss. 273, 328 of IPC read with Sec. 24(1) of Cigarette and other Tobacco Products Act in Crime No.279 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 25kgs of tobacco products (Hans Pockets - 750 Nos, Vimal Pan Masala - 3000 Nos, V-1 Tobacco -1500 Nos.). Hence, the case.

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