SARAVANAN Vs. STATE

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 26/1/2026 for the alleged offence under Ss. 24(1) of Cigarette and Other Tobacco Products Act 2003 and Sec. 123 of B.N.S.,2023 in Crime No.46 of 2026 on the file of the respondent police, seeks bail.

(2.) The allegation against the petitioner is that the petitioner was running a Beeda shop and while the respondent police along with team on his regular patrol, based on secret information regarding illegal sale of banned tobacco products, the police officials intercepted the accused and during search they seized 17 packets of Hans and 7 packets of Cool Lip weighing a total of 428.20 grams from the first petitioner and the other accused was found in possession of a white sack containing 96 packets of Hans and 40 packets of Cool Lip weighing a total of 2.424 Kilograms. Hence the petitioner was arrested and he is in judicial custody since 26/1/2026. Hence, the case has been registered.

(3.) The learned counsel for the petitioner submitted that the petitioner has been falsely implicated in this case and he has not committed any offence as alleged by the prosecution. He further submitted that the petitioner is in incarceration since 26/1/2026 and he is ready to abide by any stringent conditions that may be imposed by this Court. Hence, he prays to grant bail to the petitioner.