SAVARIRAJ Vs. STATE OF TAMILNADU

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 17/12/2025 for the offences punishable under Ss. 123 of BNS, 2023 and Sec. 24(1) Cigarette and Other Tobacco Products Act in Crime No. 752 of 2025 on the file of the respondent police. seeks bail.

(2.) The case of the prosecution is that the petitioner herein had illegally found in possession 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 ready and willing to abide by any conditions which may be imposed by this Court and he is in judicial custody from 17/12/2025. Hence, he seeks bail to the petitioner.