PRABAKARAN Vs. STATE

JUDGEMENT

(1.) The petitioner was arrested on 24/3/2022 for the offence punishable under Ss. 4(1)(a) and 4(1-A) of Tamil Nadu Prohibition Act, in Crime No.342 of 2021, on the file of the respondent police, seeks bail.

(2.) Thecase of the prosecution is that, when the respondent police was on their usual rounds, they found the petitioner was in possession of 5 liters of I.D. Arrack illegally and the same was seized by the respondent police. Hence the complaint.

(3.) Learnedcounsel for the petitioner would submit that the petitioner is innocent and there is no specific overt act against the petitioner and he has been falsely implicated in this case. He would further submit that the petitioner has been suffering incarceration from 24/3/2022. Accordingly prays for grant of bail to the petitioner.