SURESH KUMAR Vs. INSPECTOR OF POLICE

JUDGEMENT

(1.) The petitioner/ Accused who was arrested and remanded to judicial custody on 9/12/2023 for the alleged offence punishable under Ss. 328 of IPC and Sec. 24 (1) of Cigarette and Other Tobacco Products Act, 2003 and Sec. 59 of Food Safety and Standards Act, 2006 in Crime No.102 of 2023, on the file of the respondent police, seeks bail.

(2.) The case of the prosecution is that the petitioner was found in illegal possession of 353.4grams of banned tobacco products in his shop. Hence the case.

(3.) The learned counsel appearing for the petitioner would contend that the petitioner is innocent and he has not committed any offence as alleged by the prosecution. He would further submit that the petitioner is in custody from 9/12/2023, hence he seek bail.