NAGARAJ Vs. STATE

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 4/11/2025, for the offences punishable under Sec. 123 of BNS r/w Sec. 24(1) of Cigarette and Other Tobacco Products Act, 2003 in Crime No. 760 of 2025, registered on the file respondent police, seeks bail.

(2.) This is the successive bail petition. Earlier bail petition of the petitioner was dismissed by this Court in Crl.O.P.No.32399 of 2025 on 26/11/2025 for the following reasons:

(3.) The allegation against the petitioner is that the petitioner was found in possession of 10 kilograms (450 pocketsof Hans, 80 pockets of Cool Lip and 500 grams of Mava) of banned tobacco products worth about Rs.10,000.00 illegally. Hence the case.