T.ASHOK Vs. STATE

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 29/6/2023 for the offences punishable under Ss. 6(b) read with Sec. 24(1) of COTPA Act and Sec. 328 of IPC in Crime No.296 of 2023 on the file of the respondent police seeks bail.

(2.) The learned counsel for the petitioner submitted that, petitioner is an innocent person and he has been falsely implicated in a case registered for the offence under Sec. 6(b) read with Sec. 24(1) of COTPA Act and Sec. 328 of IPC in Crime No.296 of 2023. Petitioner is in Judicial Custody from 1/7/2023. Thus, he seeks bail to the petitioner.

(3.) In response, the learned Government Advocate (Crl. Side) opposes the petition on the ground that, on 29/6/2023 at about 05.00.p.m., the respondent police mounted surveillance at Madhukkarai Market Road, they found two persons under suspicious circumstances near Pandit Nehru School. On seeing the police party, they tried to turn the vehicle and escape. Police apprehended them and found that they are Ashok and Muthukumar. On search, they are found in possession of following tobacco products.