SELVIN Vs. STATE

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 16/11/2025 for the offences punishable under Ss. 24(1), 6 of COTPA Act and Sec. 77 of JJ Act in Crime No.294 of 2025, registered on the file of the respondent police, seeks bail.

(2.) The case of the prosecution is that based on a specific information, the police party went to the petitioner's shop and seized banned tobacco products namely 70 packets of Hans, 37 bundles of Hans (each bundle contains 15 packets), 8 bundles of Vimal (each bundle contains 30 packets) and 30 bundles of V-I Tobacco (each bundle contains 30 packets) from the petitioner's shop, which were kept for the purpose of illegal sales to the general public and school going students; that upon investigation, it is revealed that the petitioner had purchased the same from one Neelamegam of Thattan Kuttai Village, Namakkal District; that thereafter, the police party went to the said Neelamegam's house and seized 13 bundles of Cool Lip (each bundle contain 15 packets). Hence, this case.

(3.) The learned counsel appearing for the petitioner submitted that the petitioner has been falsely implicated in this case and he is in judicial custody since 16/11/2025; and that the petitioner is ready to abide by any conditions that may be imposed by this Court and sought for bail to the petitioner.