RAMAMOORTHY Vs. STATE

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 25/10/2025, for the offence punishable under Ss. 274, 275 and 123 of BNS and Sec. 24(1) of COTPA Act in Crime No.170 of 2025, registered on the file of the respondent, seeks bail.

(2.) The allegation against the petitioner is that the petitioner was found in 3.3 kgs of banned tobacco products. Hence, the case.

(3.) The learned counsel appearing for the petitioner submitted that the petitioner is an innocent person and he has been falsley implicated in this case. Hence, he prays for grant of bail to the petitioner.