VIJAYALAKSHMI Vs. STATE

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 12/1/2026 for the offences punishable under Ss. 123 of BNS r/w 6(a), 24(1) of COTPA Act in Crime No.18 of 2026, registered on the file of the respondent police, seeks bail.

(2.) The case of the prosecution is that, the petitioner was in illegal possession of 3.400 kilograms of banned tobacco products for the purpose of selling the same to the general public for her personal gain. Hence, this case.

(3.) The learned counsel appearing for the petitioner submitted that the petitioner has been falsely implicated in this case and she is in judicial custody since 12/1/2026; 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.