SENTHILVEL Vs. STATE OF TAMILNADU

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 14/2/2026 for the offences punishable under Sec. 123 of BNS and Ss. 6(a) and 24(1) of the Cigarette and other Tobacco Act,2003 in Crime No.32 of 2026 on the file of the respondent police, seeks bail.

(2.) The case of the prosecution is that the petitioner was found in illegal possession of 11.800 kgs of banned tobacco products. Hence, the complaint.

(3.) The learned counsel for the petitioner submitted that the petitioner is an innocent person and he has not committed any offences as alleged by the prosecution. He further submitted that the petitioner is in judicial custody from 14/2/2026. Hence, he seeks bail to the petitioner.