P.ANNADURAI Vs. STATE
LAWS(MAD)-2022-7-55
HIGH COURT OF MADRAS
Decided on July 04,2022

P.Annadurai Appellant
VERSUS
STATE Respondents


Referred Judgements :-

P K SHAJI ALIAS THAMMANAM SHAJI VS. STATE OF KERALA [REFERRED TO]


JUDGEMENT

G.K.ILANTHIRAIYAN,J. - (1.)The petitioner, who was arrested and remanded to judicial custody on 22/6/2022 for the offences punishable under Sec. 6(a) of Cigarette and other Tobacco Products Act, 2003 and Sec. 328 of IPC in crime No.186 of 2022 on the file of the respondent police, seeks bail.
(2.)The case of the prosecution is that on 22/6/2022 at about 8.00 a.m., the petitioner and another unloaded an auto bearing registration No.TN 10 BL 1967 before the petitioner's shop, wherein banned tobacco products like HANS, chews weighing 46 kg were found. Hence, the case was registered against them.
(3.)The learned counsel appearing for the petitioner would submit that A2 and A3 only unloaded the banned tobacco products in front of the petitioner's shop. However, the petitioner has been arrayed as an accused without any reason. Hence, he prays to grant bail to the petitioner.


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