KALAIMANI Vs. STATE

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 9/8/2022 for the offences punishable under Ss. 328 of Indian Penal Code read with Sec. 7, 20(1) of the Cigarette and Tobacco Products Act- 2003 in Crime No.307 of 2022 on the file of the respondent police, seeks bail.

(2.) The case of the prosecution is that the petitioner was found in illegal possession of Pan Masala - 45 pockets, VI Tobacco-75 Products, Cool lip- 23 Pockets. 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.