JAIRAM Vs. STATE

JUDGEMENT

(1.) The petitioners, who were arrested and remanded to judicial custody on 5/6/2022 for the offences punishable under Ss. 273, 328, 511 of IPC, Ss. 57 and 59 of Food Safety and Standards Act, 2006 and Ss. 6 and 24(1) of Cigarette and Other Tobacco Products Act, 2003 in crime No.86 of 2022 on the file of the respondent police, seek bail.

(2.) The case of the prosecution is that on 5/6/2022 at about 12.00 hrs near Om Sakthi Coffee Bar, 2nd Agraharam, police officials conducted vehicle check up and stopped a two wheeler bearing registration No.TN 54 M 3567, wherein they found 29 kg of illegal tobacco products. Hence, the case was registered against the accused persons.

(3.) The learned counsel appearing for the petitioners would submit that the petitioners are innocent persons and they have been falsely implicated in this case. Hence, he prays for grant of bail to the petitioners.