KANNAN Vs. STATE

JUDGEMENT

(1.) The petitioner/accused in Crime No.22 of 2024, registered by the respondent police for the offences under Sec. 24(1) of COTPA Act, 2003, and Ss. 272, 273, 328 of IPC r/w Sec. 77 of JJ Act, 2005, seeks bail. The petitioner had been remanded to custody on 11/1/2024 with possession of 1.050 kgs of banned tobacco products.

(2.) It is stated that there is one previous case against the petitioner but however, taking all other factors into consideration, I am inclined to grant bail to the petitioner herein subject to the following conditions:

(3.) Accordingly, the petitioner is ordered to be released on bail on condition to execute a bond for a sum of Rs.10,000.00 (Rupees Ten Thousand only) with two sureties, each for a like sum to the satisfaction of the XXIII Metropolitan Magistrate Court, Saidapet, Chennai, and on further conditions that: -