SOKKALINGAM Vs. STATE

JUDGEMENT

(1.) The petitioners/A.1 and A.3, who were arrested and remanded to judicial custody on 8/4/2022 for the offences punishable under Ss. 273 and 328 IPC and Ss. 7(1) and 20(2) of COTPA Act, 2003, in Crime No.94 of 2022, on the file of the respondent police, seek bail.

(2.) The case of the prosecution is that the petitioners and other accused were found in possession of banned tobacco products. Hence, the complaint.

(3.) The learned counsel for the petitioners would submit that the petitioners are innocent and they have not committed any offence as alleged by the prosecution.