TAJDEEN Vs. STATE

JUDGEMENT

(1.) The petitioner who was arrested and remanded to judicial custody on 27/10/2022 for the offences punishable under Ss. 24(1) of Cigarette\ and Other Tobacco Products Act, 2003 and Sec. 328 of IPC r/w 77 of the Juvenile Justice (Care and Protection of Children) Act, 2015 in Crime No.664 of 2022 on the file of the respondent police seeks bail.

(2.) The case of the prosecution is that the petitioner along with other accused persons was found in illegal possession of 2265 kgs of banned tobacco products worth about Rs.10,50,000.00. Hence, the complaint.

(3.) The learned Counsel for the petitioner submitted that the petitioner is an innocent person and he has been falsely implicated in this case. However, on instructions, the learned counsel further submits that the petitioner, on is own volition, is ready and willing to contribute a sum of some amount to any Charitable Purpose as may be directed by this Court. He further submits that the petitioner has been suffering incarceration for more than 45 days from 27/10/2022. Hence, he seeks for grant of bail to the petitioner.