VENKATACHALAPATHY Vs. STATE

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 4/12/2025 for the alleged offence under Ss. 24(1) of the Cigarettee and other Tobacco Products Act, 2003 and Sec. 123 of BNS, 2023 in Crime No.592 of 2025 on the file of the respondent police, seeks bail.

(2.) The case of prosecution is that the petitioner along with other accused were in possession of 345 kgs of banned tobacco products. Hence, this case.

(3.) The learned counsel appearing for the petitioner submitted that the petitioner is innocent and he has been falsely implicated in this case and was in judicial custody since 4/12/2025. He further submitted that the petitioner is ready to abide by any conditions that may be imposed by this Court and ready to cooperate with the investigation. Hence, the learned counsel prays to grant bail to the petitioner.