MARUTHUPANDI Vs. INSPECTOR OF POLICE

JUDGEMENT

(1.) The petitioner/Sole Accused, who was arrested and remanded to judicial custody on on 28/11/2023 for the alleged offence punishable under Ss. 272, 273, 328 of IPC, 6(a), 24(1) of COTPA Act, 2003 r/w 77 of Juvenile Justice Act in Crime No.767 of 2023 on the file of the respondent police, seeks bail.

(2.) The case of the prosecution is that on 28/11/2023, at about 10.00 a.m, on the secret information, the defacto complainant and his team inspected the petty shop of the petitioner and found that the petitioner was in possession of 25 packets of Ganesh prohibited tobacco product for sale to the school going children. Hence the case.

(3.) The learned counsel appearing for the petitioners would submit that the petitioner is an innocent and he has not committed any offence as alleged by the prosecution. He would further submit that the petitioner is in custody from 28/11/2023. Hence he seeks bail.