BHARATHAPOOJAN Vs. STATE

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 21/11/2023 for the alleged offence punishable under Ss. 272, 273 and 328 IPC and Ss. 6 (b), 24(1) of the Cigarettes and Other Tobacco Products Act, 2003 in Crime No.312 of 2023, on the file of the respondent police, seeks bail.

(2.) The case of the prosecution is that on 21/11/2023, when the respondent police on patrol duty, they found that the petitioner herein was in illegal possession of banned tobacco products weighing 8.849 kgs in his petty 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 21/11/2023, hence he seeks bail.