LAWS(MAD)-2022-10-74

RAMESH Vs. STATE

Decided On October 13, 2022
RAMESH Appellant
V/S
STATE Respondents

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 31/8/2022, for the offences punishable under Sec. 328 of IPC r/w Sec. 6(a) of COTP Act, 2003, in Crime No.209 of 2022, on the file of the Respondent police, seeks bail.

(2.) The case of the prosecution is that on 31/8/2022, while the Respondent Police and his team were on routine rounds, the petitioner and the other accused were found in possession of banned tobacco products namely, 110 maava packets, 20 packets of RMD Pan masala, 30 packets of Hans tobacco and 5 packets of Cool lip tobacco. Hence the complaint.

(3.) The learned counsel appearing for the petitioner would submit that this is a third application for bail and the earlier applications for bail in Crl.O.P.Nos.22100 of 2022 and 23555 of 2022 were dismissed on 14/9/2022 and 27/9/2022 respectively. He would also submit that the petitioner has got 3 previous cases and he is in custody from 31/8/2022. He would also submit that without prejudice to his contentions, the petitioner is prepared to deposit a sum of Rs.15,000.00 to any welfare scheme of the Government as the petitioner is only a petti shop keeper and hence, he prays for grant of bail to the petitioner.