BALAJI Vs. STATE OF TAMILNADU

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 13/2/2026 for the offences punishable under Ss. 275 and 123 of BNS r/w Ss. 6(a) and 24(1) of the Cigarette and other Tobacco Products (Prohibition of Advertisement and Regualtion of Trade and Commerce, production, supply and Distribution) Act, 2003 in Crime No.60 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 1200 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 13/2/2026. Hence, he seeks bail to the petitioner.