REENA Vs. STATE REP. BY

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 28.05.2020 for the alleged offences punishable under Sections 4(1)(a) , 4 (1-A)(ii) of Tamil Nadu Prohibition Act in Crime No.227 of 2020 on the file of the respondent police, seeks bail.

(2.) The case of the prosecution is that when the respondent police conducted a secret raid, they found the petitioner to be in possession of 20 litres of ID Arrack.

(3.) The learned counsel appearing for the petitioner would submit that the petitioner is an innocent person and he has been falsely implicated in this case only for statistical purposes. On instruction, he would further submit that without prejudice to his defence, the petitioner is prepared to deposit some considerable amount to any charitable organization, and that the petitioner has been suffering incarceration from 28.05.2020. Hence, he prays to grant bail to the petitioner.