ABDUL RAHMAN Vs. STATE

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 8/10/2022 for the offences punishable under Ss. 273, 328 of IPC r/w 7, 20(1) of the Cigarette and Tobacco Products Act, 2003 in Crime No.115 of 2022, on the file of the Respondent police, seeks bail.

(2.) The case of the prosecution is that on 8/10/2022, on receipt of secret information, when the Respondent police conducted a search, the petitioner was found in illegal possession of banned tobacco products like 1800 grams of Hans and 648 grams of Cool Lip, worth about Rs.4200.00. The Respondent police arrested the petitioner and seized the banned tobacco products from him. Hence the complaint.

(3.) The learned counsel appearing for the petitioner would submit that the petitioner is innocent and he has been falsely implicated in this case. However, he would also submit that without prejudice to his contentions, the petitioner is prepared to deposit a sum of Rs.10,000.00 to any Welfare Scheme of the Government. Hence, he prays for grant of bail to the petitioner.