ALEXPANDIAN Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 29/11/2025 for the offences punishable under Ss. 123 of BNS (328 of IPC) and Sec. 24(1) Cigarette and Other Tobacco Products Act, in Crime No.713 of 2025 on the file of the respondent police. seeks bail.

(2.) The case of the prosecution is that the petitioner was found in illegall possession of 4.5 kgs of banned tobacco products. Hence, the complaint.

(3.) The learned counsel for the petitioner submitted that the petitioner is an innocent person and he has not committed any offences as alleged by the prosecution. He further submitted that the petitioner is ready and willing to abide by any conditions which may be imposed by this Court and she is in judicial custody from 29/11/2025. Hence, he seeks bail to the petitioner.