ROHIT SHARMA Vs. STATE

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 1/7/2022 for the offence under Ss. 273, 328, 511 IPC r/w 57, 59 of Food Safety and Standards Act, 2006 r/w Sec. 6, 24(1) Cigarette and other Tobacco Products Act 2003 in crime No.116 of 2022 on the file of the respondent police, seeks bail.

(2.) The case of the prosecution is that the petitioner was found in possession of banned Gukha, banned Pan masala, Hans and Tobacco Products worth Rs.1,100.00. Hence, the case.

(3.) The learned counsel appearing for the petitioner would submit that a false case has been foisted against the petitioner. He would also submit that the petitioner was arrested and remanded to judicial custody on 1/7/2022. Hence, he prays for grant of bail to the petitioner.