AS MURUGAN Vs. STATE

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 11/6/2022 for the offences punishable under Ss. 4(1)(a), 4(1-A) of Tamilnadu Prohibition Act in crime No.116 of 2022 on the file of the respondent police, seeks bail.

(2.) The case of the prosecution is that on 11/6/2022 at about 12.00 hrs, the petitioner was found in illegal possession of 5 litres of ID arrack. Hence the case.

(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. On instructions, he would further submit that the petitioner is ready to deposit an amount of Rs.25,000.00 to the Stanley Medical College and prays for grant of bail to the petitioner.