MANIKANDAN Vs. STATE

JUDGEMENT

(1.) The petitioners, who were arrested and remanded to judicial custody on 2/7/2022 for the offences punishable under Ss. 328 IPC read with Sec. 7 and 20(1) Cigarette and other Tobacco Products Act in Crime No.271 of 2022 on the file of the respondent police, seeks bail.

(2.) The case of the prosecution is that the petitioners were found in possession of banned tobacco products weighing about 157 kgs. Hence, the case.

(3.) The learned counsel appearing for the petitioners would submit that false case has been foisted against the petitioners. Hence, he prays for grant of bail to the petitioners.