RAJKUMAR Vs. STATE

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 31/10/2025 for the offences punishable under Ss. 123, 275 of BNS and Ss. 7(1) and 20(2) of COTPA Act in Crime No.1104 of 2025, registered on the file of the respondent police, seeks bail. The earlier bail application of the petitioner was dismissed by this Court, vide order dtd. 24/11/2025 in Crl.O.P.No.32031 of 2025.

(2.) The allegation against the petitioner herein is that, the petitioner was found in illegal possession of 45 kilograms of banned tobacco products in his house, for the purpose of illegal sales to the general public. Hence, this case.

(3.) The learned counsel appearing for the petitioner submitted that the petitioner has been falsely implicated in this case and he is in judicial custody since 30/10/2025; and that the petitioner is ready to abide by any conditions that may be imposed by this Court and sought for bail to the petitioner.