MUNIYAMMAL Vs. STATE

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 10/11/2025, for the offences punishable under Sec. 123 of BNS r/w Sec. 24(1) of COTPA Act, in Crime No. 701 of 2025 registered on the file respondent police, seeks bail.

(2.) The allegation against the petitioner is that the petitioner was in possession of 10.800 kgs of banned tobacco products for sale in her petty shop and the same was seized from her petty shop. The respondent police arrested her. Hence the case.

(3.) The learned counsel for the petitioner submitted that the petitioner has been falsely implicated in this case and she has not committed any offence as alleged by the prosecution. He further submitted that the petitioner has no previous case. He further submitted that the petitioner is in judicial custody from 10/11/2025. He further submitted that the petitioner is ready to abide any condition imposed by this Court. Hence, he prayed for grant of bail to the petitioner.