SIVA Vs. STATE

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 5/12/2022 for the alleged offence under Ss. 4(1)(aaa) r/w 4(1-A) of Tamil Nadu Prohibition Act and Sec. 468, 471, 420 of I.P.C. r/w 6, 7 of TNRS Rules, 2000 in Crime No.757 of 2020 on the file of the respondent police, seeks bail.

(2.) The case of prosecution is that on 28/8/2020, when the respondent police conducted a vehicle checkup, they waylaid a car, in which, they found the petitioner was in possession of 105 litres of rectified spirit without any valid permission. Hence, the complaint was registered against the petitioner.

(3.) The learned counsel appearing for petitioner submitted that he is no way connected with the offence and he has not committed any of offence as alleged by the respondent police. He would also submit that he has been falsely implicated in this case and he will abide by any condition imposed by this court. He would also submit that the petitioner has been suffering incarceration for more than 16 days from 5/12/2022. Hence, he prayed to grant bail to the petitioner.