M.PALRA Vs. STATE

JUDGEMENT

(1.) The petitioners, who were arrested and remanded to judicial custody on 3/10/2023 for the alleged offence punishable under Ss. 328 IPC r/w Sec. 6(b) and 24(1) of the Cigarette and Other Tobacco Products Act, 2003 in Crime No.346 of 2023, on the file of the respondent police, seek bail.

(2.) The case of the prosecution is that on 3/10/2023, based on the secret information the police party went to the place of occurrence. At that time, the accused persons were standing with a white gunny bag. On seeing the police party, they tried to escape, however, the police caught them and checked the white gunny bag and found 48 pockets of Ganesh 701 tobacco. Hence the case.

(3.) The learned counsel appearing for the petitioners would contend that the petitioners are innocent and they have not committed any offence as alleged by the prosecution. He would further submit that the petitioner is in custody from 3/10/2023, hence he seeks bail.