MADHAN Vs. STATE

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 6/9/2023 for the offences punishable under Sec. 24(1) of Cigarette and other Tobacco Product Act and Sec. 328 IPC in Crime No.653 of 2023 on the file of the respondent police, seeks bail.

(2.) It is the submission of learned counsel for the petitioner that petitioner is falsely implicated as accused in Crime No.653 of 2023 for the offences under Ss. 24(1) of Cigarette and other Tobacco Products Act and Sec. 328 of IPC. He is in judicial custody from 6/9/2023. Thus, he seeks bail.

(3.) The learned Additional Public Prosecutor strongly opposed this petition on the ground that on 6/9/2023, at about 18.30 hrs, when de-facto complainant along with the police party engaged in regular vehicle check up, they found a car bearing Reg. No. TN 21 BY 1858 had come from Singaperumal Temple to Thiruperumbudur Road. The car was driven by one Chandrasekhar @ Chanduru and one Madhan was in the car. Another car bearing Reg. No. TN 12 B 1117 was following this car and that car was driven by one Franklin and one Antony Richard was in the car. After following necessary procedure, a search was conducted in the car and following tobacco products were found stocked in the car bearing Reg. No. TN 21 BY 1858 i) 4500 small packets of Vimal Pan Masala ii) 640 packets of Swagat Pan Masala and in another car bearing Reg.No. TN 12 B 1117, following tobacco products were stocked i) 4500 packets of Vimal Pan Masala ii) 4500 packets of V1 Pan Masala iii) 120 packets of V1 Pan Masala. Tobacco products and the car had been seized.