R.PRAVEENKUMAR Vs. STATE

JUDGEMENT

(1.) The petitioners, who were arrested and remanded to judicial custody on 31/12/2022 for the alleged offence under Ss. 7(1), 20(2) of Cigarettes and other Tobacco Products Act, 2003 r/w Sec.328 of I.P.C. in Crime No.572 of 2022 on the file of the respondent police, seeks bail.

(2.) The case of prosecution is that on 31/12/2022, on a secret information, when the respondent police conducted inspection near Kovai Avinasi Road, LIC Junction Rod, they caught the petitioners redhandedly and on search, they found the petitioners were in illegal possession of 140 kgs. of banned tobacco products (hans, Chaap tobacco, Ganesh 701 tobacco, Swagath Gold), which were banned by Government of Tamil Nadu and seized the same. Hence, the complaint was registered against the petitioners.

(3.) The learned counsel appearing for petitioners submitted that they are no way connected with the offence. He would submit that they have not at all committed any of offence as alleged by the respondent police and they have been falsely implicated in this case and they will abide by any condition that may be imposed by this court. He would further submit that the investigation is almost completed and that the petitioners have been suffering incarceration for more than 11 days from 31/12/2022. Hence, he prayed to grant bail to the petitioners.