CHINNASAMY Vs. STATE

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 22/8/2022 for the offences punishable under Ss. 8(c) read with Sec. 20(b)(ii)(B) of NDPS Act and Sec. 6(b), 24(1) of the Cigarette and other Tobacco Products Act, 2003 and Sec. 328 of IPC and Sec. 77 of Juvenile Justice Act, 2015 in Crime No.466 of 2022 on the file of the respondent police, seek bail.

(2.) The case of the prosecution is that the petitioner along with other accused were found in illegal possession of banned tobacco substances along with 2kgs of Ganja. Hence, the case.

(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 further submit that the petitioner is the cleaner of the lorry and he is not aware of the alleged contraband and would further submit that the petitioner has been suffering incarceration from 22/8/2022. Hence, he prays for grant of bail to the petitioner.