LALITHKUMAR Vs. INSPECTOR OF POLICE

JUDGEMENT

(1.) The petitioner/A1, who was arrested and remanded to judicial custody on 2/1/2024 for the offences under Sec. 328 of IPC r/w Ss. 7(1) and 7(2) of Cigarette and Other Tobacco Products Act and Ss. 52 and 59 of Food Safety and Standards Act, in Crime No.2 of 2024, on the file of the respondent Police, seeks bail.

(2.) The case of the prosecution is that the petitioner and other accused were found in illegal of possession of 495 Kg of banned Tobacco products worth about Rs.5,25,000.00. Hence, the case.

(3.) The learned counsel appearing for the petitioner would submit that the petitioner did not commit any allegations as alleged by the prosecution and he has been falsely implicated in this case. He would further submit that the petitioner is in judicial custody from 2/1/2024. However, on instructions, he would further submit that the petitioner, without prejudice to his rights, is ready to deposit a sum of Rs.2.00 lakhs to the Girls Higher Secondary School, Siramelkudi, Thanjavur, for making toilet facility to the welfare of the girl student. Hence, he prays for grant bail to the petitioner.