AMEERUDDIN Vs. STATE

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 21/12/2025 for the offence under Ss. 24(1) of Cigarette and other Tobacco Products Act 2003 and Sec. 123 of BNS 2023 in Crime No.439 of 2025, registered on the file of the respondent police, seeks bail.

(2.) The case of the prosecution is that based on a secret information, the respondent police went to the spot and found that the petitioner was in possession of 9 kgs of banned tobacco products. Hence a case was registered by the respondent police.

(3.) The learned counsel appearing for the petitioner submitted that the petitioner is innocent and he has been falsely implicated in this case. He further submitted that the petitioner is ready to abide by any conditions that may be imposed by this Court and sought for bail to the petitioner.