VERASI RAM Vs. STATE

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 21/7/2025, for the offence punishable under Ss. 7 and 20(2) of COTPA Act, 2003, and Sec. 123 of BNS, in Crime No.207 of 2024, registered on the file of the respondent, seeks bail.

(2.) The case of the prosecution is that the petitioner was involved in the transportation of 500 kilograms of tobacco products from another State to Tamil Nadu. Hence, the complaint.

(3.) The learned counsel appearing for the petitioner submitted that there are totally two accused in this case, and the co-accused (A2) has already been arrested and released on bail. He further submitted that the final report has been filed and that the petitioner has been in custody since 21/7/2025. Hence, he prays to grant bail to the petitioner.