V. KUMAR Vs. STATE

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 12/10/2025 for the offences punishable under Sec. 123 of BNS read with Sec. 24(1) of COTPA Act, 2023 in Crime No.635 of 2025, registered on the file respondent police, seeks bail.

(2.) The case of the prosecution is that the petitioner was involved in illegal possession and selling of banned tobacco products such as Hans Gutka - 13 pieces (20 grams each), Vimal - 30 pieces (750 grams), V1 Tobacco - 30 pieces (105 grams), total weighing about 1.115 kilograms of banned tobacco products. Hence, this case.

(3.) The learned counsel appearing for the petitioner submitted that the petitioner has been falsely implicated in this case and the petitioner is in judicial custody since 12/10/2025; 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.