KARTHIK Vs. STATE

JUDGEMENT

(1.) The petitioner /Accused No.5, apprehending arrest at the hands of the respondent police for the alleged offence punishable under Ss. 272, 273 and 328 of IPC in Crime No.354 of 2022, on the file of the respondent police, seek anticipatory bail.

(2.) The case of the prosecution is that on 20/8/2022, when the respondent police were conducting vehicle check up in Sattur to Sivakasi Main Road, the Accused No.4 was coming from Sattur to Sivakasi in his vehicle. They made a search in that vehicle and found banned tobacco products. They recovered the contraband and registered the case.

(3.) Learned Government Advocate (Crl.side) submitted that there is no issue with regard to the identity of the accused.