MAJIBUR RAHMAN Vs. STATE

JUDGEMENT

(1.) The petitioners, who were arrested and remanded to judicial custody on 13/8/2022, for the offences punishable under Sec. 24(1) of Cigarette and Other Tobacco Products Act, 2003 and Sec. 328 of IPC , in Crime No.445 of 2022, on the file of the Respondent police, seek bail.

(2.) The case of the prosecution is that the petitioners were found in illegal possession of 38 Kgs of banned tobacco products worth about Rs.25,000.00. Hence, the complaint.

(3.) The learned counsel appearing for the petitioners would submit that the petitioners are innocent persons and they are residents of Assam and they have travelled to Tamil Nadu and since, they were unable to understand the language, they have been falsely implicated in this case. He would also submit that there are no previous cases as against the petitioners. Therefore, he prays for grant of bail to the petitioners.