SENTHIL KUMAR Vs. STATE

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 27/8/2022 for the offences punishable under Ss. 6(a), 24(1) of Cigarette and other Tobacco Products Acts, 2003 r/w Sec. 328 of IPC, in Crime No.258 of 2022 on the file of the respondent police, seeks bail.

(2.) The case of the prosecution is that while the respondent Police and his team were on routine rounds, the petitioner was found in illegal possession of 660 packets of banned tobacco products. Hence the complaint.

(3.) The learned counsel appearing for the petitioner would submit that the petitioner is an innocent person and he has been falsely implicated in this case. He would also submit that without prejudice, the petitioner is prepared to deposit the considerable amount as non- refundable deposit to any welfare scheme of the Government and hence, he prays for grant of bail to the petitioner.