CHAIRMAN Vs. STATE OF TAMILNADU

JUDGEMENT

(1.) The petitioner/Accused, who was arrested and remanded to judicial custody on 16/12/2025 for the offences punishable under Sec. 123 of BNS r/w. Sec. 24(1) of COTPA Act, in Crime No.519 of 2025 on the file of the respondent police, seeks bail.

(2.) The case of the prosecution is that the petitioner and other accused illegally transported tobacco products weighing 233.838 kgs, valued at about Rs.1,41,600.00 . Hence, the complaint.

(3.) The learned Counsel for the petitioner submitted that the petitioner is ready to co-operate for the investigation. He further submitted that the petitioner is an innocent person and he has not committed any offences as alleged by the prosecution and the petitioner is in judicial custody from 16/12/2025