SAKTHI GANESAN Vs. STATE

JUDGEMENT

(1.) The petitioners, who were arrested and remanded to judicial custody on 13/11/2025 for the offences punishable under Ss. 7(5) and 20(2) of the Cigarettes and Other Tobacco Products Act, 2003 and Sec. 123 of BNS in Crime No.184 of 2025, registered on the file of the respondent police, seek bail.

(2.) The allegation against the petitioners herein is that, the petitioners were found in illegal possession of 130 kilograms of banned tobacco products. Hence, this case.

(3.) The learned counsel appearing for the petitioners submitted that the petitioners have been falsely implicated in this case and they are in judicial custody since 13/11/2025; that the earlier bail application of the petitioners herein in Crl.O.P.No.33161 of 2025 was dismissed as withdrawn; and that the petitioners are ready to abide by any conditions that may be imposed by this Court and sought for bail to the petitioners.