SAJITH KUMAR Vs. STATE

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 15/11/2022 for the alleged offences punishable under Ss. 5 and 7(3) of the Lotteries (Regulation) Act, 1998 and 120(b), 420, 353 of I.P.C. and 66(d) of I.T. Act 2000 subsequently altered into Sec.120(B), 353, 420 I.P.C. and Sec.5 and 7 of Lotteries (Regulation) Act, 1998 in Crime No.926 of 2022 on the file of the respondent police, seeks bail.

(2.) The case of the prosecution is that on 15/11/2022, on a secret information, the respondent police went to the shop of M/s.Hansika Finance at Nallampalayam and on seeing them, the petitioner along with other accused tried to escape, however, they were caught hold by them and on search, they were found in possession of lottery tickets, which was banned by the Government of Tamil Nadu in order to sell the same and recovered a sum of Rs.1,05,000.00, cell phones and laptops in the said finance office. Hence, the complaint.

(3.) The learned counsel for the petitioner submitted that this is the second petition seeking for bail and he is no way connected with the offence and he has not at all committed any offence as alleged by the respondent police. He would submit that he has been falsely implicated in this case and co-accused was released on bail. He would further submit that the investigation is almost completed and that the petitioner has been suffering incarceration for more than 50 days from 15/11/2022. Hence, he prayed to grant bail to the petitioner.