SARAN Vs. STATE OF TAMILNADU

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 21/1/2026 for the offences punishable under Sec. 123 of BNS and Sec. 24(1) of COTPA 2003, in Crime No.108 of 2026 on the file of the respondent police, seeks bail.

(2.) The case of the prosecution is that the petitioner was in illegal possession of 1350 sachet 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 21/1/2026. Hence, he seeks bail to the petitioner.