NATTAR Vs. STATE OF TAMILNADU

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 6/2/2026 for the offences punishable under Ss. 123 of BNS, 2023, Sec. 24(1) of the Cigarette And Other Tobacco Products 2003 (COTPA) Act, in Crime No.128 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 banned tobacco products, ie., 81 pockets of cool-lip and Ganesh 701 Tobacco(160 pouches). 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 6/2/2026. Hence, he seeks bail to the petitioner.