MUNIYASAMY Vs. STATE OF TAMILNADU

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 13/11/2025 for the offences punishable under Sec. 24(1) of Cigarette and other Tobacco Products Act, 2003, 4(1)(B) of Tamil Nadu Prohibition (Amendment of Children) Act, 2024 and 77 of Juvenile Justice (Care and Protection of Children) Act, 2015 in Crime No.535 of 2025 on the file of the respondent police, seeks bail.

(2.) The case of the prosecution is that the petitioner was in illegal possession of 40 Hans pockets and 35 coolip pockets in his shop. 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 he is in judicial custody from 13/11/2025. Hence, he seeks bail to the petitioner.