SELVAKUMAR Vs. STATE

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 23/11/2025, for the offence punishable under Ss. 6(b) and 24(1) of COTPA Act, 2023 r/w.77 of Juvenile Justice Act, 2015 in Crime No.228 of 2025, registered on the file of the respondent, seeks bail.

(2.) The case of the prosecution is that the petitioner was found in possession banned tobacco products viz., Hans Chaap Tobacco 300 grams-7 pockets, global pack more enjoyment cool lip 100.8 grams-4 pockets, global pack cool lip 102.6 grams -5 pockets . Hence, the case.

(3.) The learned counsel appearing for the petitioner submitted that the petitioner is an innocent person and he has been falsely implicated in this case. He further submitted that the petitioner is in judicial custody since 23/11/2025. Hence, he prayed for grant of bail to the petitioner.