KUPPURAJ Vs. STATE

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 13/2/2026 for the alleged offences under Ss. 6(a) and Sec. 24(1) of Cigarette and other Tobacco Products Act, 2003 and Sec. 123 of Bharatiya Nyaya Sanhita, 2023, in Crime No.40 of 2026 on the file of the respondent police, seeks bail.

(2.) The case of the prosecution is that the petitioner was involved in the illicit transportation of 55 kilograms of banned tobacco products. Hence, the present case.

(3.) The learned counsel for the petitioner submitted that the petitioner has been falsely implicated in this case and that he has not committed any offence as alleged by the prosecution. He further submitted that the petitioner has been in custody since 13/2/2026 and is ready to abide by any stringent conditions that may be imposed by this Court. Hence, he prayed to grant bail to the petitioner.