MARIKANNAN Vs. STATE OF TAMILNADU

JUDGEMENT

(1.) The petitioners, who were arrested and remanded to judicial custody on 1/1/2026 for the offences punishable under Ss. 123 of BNS, 2023 and Sec. 24(1) of Cigarette and Other Tobacco Products Act, 2003 in Crime No.1 of 2026 on the file of the respondent police. seek bail.

(2.) The case of the prosecution is that the petitioners herein had illegally found in possession of 1344 packets of banned tobacco products and a cash sum of Rs.2,01,000.00. Hence, the complaint.

(3.) The learned counsel for the petitioners submitted that the petitioners are an innocent persons and they have not committed any offences as alleged by the prosecution. He further submitted that the petitioners are ready and willing to abide by any conditions which may be imposed by this Court and they are in judicial custody from 1/1/2026. Hence, he seeks bail to the petitioners.