SUNIL GORAH Vs. STATE

JUDGEMENT

(1.) The petitioners, who was arrested and remanded to judicial custody on 20/9/2025, for the offence punishable under Ss. 123 of BNS and Sec. 7 & 20(1) of cigarette and other Tobacco Products Act, 2003 in Crime No.386 of 2025, registered on the file of the respondent, seeks bail.

(2.) The allegation against the petitioners is that the petitioners was found in possession of 50 kgs of banned tobacco products. Hence, the case.

(3.) The learned counsel appearing for the petitioners submitted that the petitioners are innocent persons and they have been falsely implicated in this case. Hence, he prays for grant of bail to the petitioners.