PRABAKARAN Vs. STATE

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 11/11/2022 for the offences punishable under Sec. 273, 328 of IPC and Sec. 77 of Juvenile Justice (Care and Protection of Children) Act 2015, Sec. 24(1) of COTPA Act, 2003 and Sec. 4(1)(a), 4(1-A) of TNP Act in Crime No.283 of 2022 on the file of the respondent police, seeks bail.

(2.) The case of the prosecution is that the petitioner along with other accused were found in possession of 13 kgs of banned tobacco products. 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.