EDWARD AMALA JULIAN Vs. STATE

JUDGEMENT

(1.) The petitioner, sole accused, who was arrested on 17/4/2022 for the alleged offences punishable under Sec. 328 of IPC read with Sec. 24[1] of Cigarette and other Tobacco Products Acts, 2003, in Crime No.123 of 2022 on the file of the respondent police, seeks bail.

(2.) The case of the prosecution is that when the respondent police conducted a search in the residence of the petitioner, who is the owner of a petty shop, seized 2,240 grams [112 packets] of Hans Chaap tobacco, resulting in the registration of the case.

(3.) The learned counsel for the petitioner would submit that the petitioner is an innocent person and he is no way connected with the case. He would further submit that the petitioner has got no bad antecedents and that the worth of the contraband was Rs.2000.00. Learned counsel also submitted that the petitioner is in jail for nearly 25 days from 17/4/2022.