BALAMURUGAN Vs. STATE

JUDGEMENT

(1.) The petitioner/sole accused, who was arrested and remanded to judicial custody on 6/10/2023 for the alleged offences punishable under Ss. 328 IPC r/w.Sec. 6(b), 24(1) of Cigarette and Other Tobacco Products Act,2003 ad Sec. 77 of Juvenile Justice(Protection and Care Act) in Crime No.188 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 banned tobacco products(37 packets of ganesh 701 Tobacco, each 15 grams) 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 6/10/2023, hence he seeks bail.