DEEPIKA Vs. STATE

JUDGEMENT

(1.) The petitioner / Accused, who was arrested and remanded to judicial custody on 24/10/2025 for the offence punishable under Sec. 123 of BNS, 2023 read with 7, 20(1) of COTPA Act and Sec. 4(1)(C) of Tamil Nadu Prohibition (Amendment) Act in Crime No.452 of 2025, on the file of the respondent police, seeks bail.

(2.) The case of the prosecution is that the petitioner involved transportation of banned tobacco products of 315.500 kgs from Karnataka to Tamil Nadu along with 6 litres of Karnataka State liquor for the purpose of selling to this State. The police have intercepted the car used for transportation and the petitioner was arrested and the contraband was seized from him. Hence, this case.

(3.) The learned counsel for the petitioner would contend that the petitioner was falsely implicated as an accused in this case. He is an innocent and nothing to do with the alleged offences. He is in judicial custody from 24/10/2025. Therefore, prayed to grant bail to the petitioner.