Pravin Kumar vs Inspector Of Police

K.Rajasekar, J

The petitioner, who apprehends arrest at the hands of the respondent police for the offences punishable under Section 6, 20(1) of Cigarette and Other Tobacco Products Act, Section 123 of BNS and Section 4(1) (a) of Tamil Nadu Prohibition Act in Crime No.252 of 2025, on the file of the respondent Police, seek anticipatory bail.

This is the second anticipatory bail application filed by the petitioner.

The case of the prosecution is that the petitioner has illegally transported 157.100 kgs of tobacco products worth about Rs.42,630/- in a four wheeler and also found in a possession of 20 packets of Karnataka State liquor, each containing 180 ml. Hence, the case.

The learned counsel appearing for the petitioner submitted that the petitioner has not committed any such offence as alleged by the prosecution, he has been falsely implicated in this case and the petitioner is having no previous case. Hence, he prayed to grant anticipatory bail to the petitioner.

The learned Government Advocate (Criminal side) for the respondent police reiterated the prosecution case and reported that the petitioner has purchased the banned contraband from other State and brought it to the Tamilnadu in a Car. On seeing the police party, the petitioner has stopped the vehicle and ran away from the scene of occurrence, the same was seized by the respondent police. Hence, he opposed to grant anticipatory bail to the petitioner.

Taking into consideration, the facts and circumstances of the case, the submissions made by the learned counsel on either side, the gravity of an offence committed by the petitioner and also taking note of the fact that the quantity of contraband seized, since there is no change in circumstances of the case, this Criminal Original Petition is dismissed.

Accordingly, the Criminal Original Petition stands dismissed.