SAKADEVAN Vs. INSPECTOR OF POLICE

JUDGEMENT

(1.) The petitioner/A3 seeks bail in Crime No.537 of 2023, registered by the respondent police for the offences punishable under Ss. 272, 273 and 328 of IPC and Sec. 77 of Juvenile Justice (Care and Protection of Children) Act, 2015, and Ss. 7 and 9(ii) of Tamil Nadu Prohibition of Smoking and Spitting Act, 2003, and Ss. 6 and 24(1) of COTPA Act, 2003. He had been remanded to custody on 21/11/2023.

(2.) It is stated by the learned counsel for the petitioner that the petitioner received consignment from Bangalore and had handed it over to A1. That consignment was banned tobacco products of 57.300 kgs. They had been supplied from Bangalore. It had been transported by a Truck and the petitioner, who was working as Branch Manager at Wall Tax Road Branch, had received the parcel.

(3.) The earlier application seeking bail was dismissed on 12/12/2023 in Crl.O.P.No.27574 of 2023. One change in circumstances is that A1 and A2 had been granted bail by the Principal Sessions Court. It is also stated that the petitioner, to show his bonafide had also given the address of A4 in Bangalore.