RAJA Vs. STATE

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 5/8/2022 for the offences punishable under Ss. 6(4) of TNSC (RDCS) Order 1982 read with Sec. 7(i)a(ii) of EC Act, 1955 in Crime No.127 of 2022 on the file of the respondent police, seeks bail.

(2.) The case of the prosecution is that the petitioner along with other accused have illegally transported 1745 kgs of PDS rice, 490 kgs of PDS wheat and 2950 kgs of rice flour without valid license and documets. Hence, the case.

(3.) The learned counsel appearing for the petitioner would submit that the petitioner is an innocent person and false case has been foisted against the petitioner. Hence, he prays for grant of bail to the petitioner.