ALAGAMUTHU Vs. STATE

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 16/12/2022 for the alleged offence under Ss. 273, 328 of I.P.C. and Sec.6, 24 (1) of COTPA Act, 2003 in Crime No.680 of 2022 on the file of the respondent police, seeks bail.

(2.) The case of the prosecution is that on 16/12/2022 at 04.00 p.m. on a secret information, the respondent police went for raid near Ponnaiyan Maligai shop, which was run by the petitioner situated near Vembadithalam Railway gate, the petitioner said to have found in illegal possession of banned tobacco products weighing 8.700 kg. worth about Rs.9,600.00, which was banned by the Government of Tamil Nadu. Hence, the complaint.

(3.) The learned counsel for the petitioner submitted that he has not at all committed any offence as alleged by the respondent police and he is no way connected with the offence and he has been falsely implicated in this case. He would further submit that the investigation is almost completed and that the petitioner has been suffering incarceration for more than 17 days from 16/12/2022. Hence, he prayed to grant bail to the petitioner.