PADMA PRAKASH Vs. STATE

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 17/8/2022 for the offences punishable under Sec. 6(4) of TNSC (RDCS) Order, 1982 read with Sec. 7(1)(a)(ii) of Essential Commodities Act, 1955 in Crime No.246 of 2022 on the file of the respondent police, seeks bail.

(2.) The case of the prosecution is that the petitioner illegally transported 100 bags of PDS Rice totally weighing about 5000 Kgs worth about Rs.28,000.00.

(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. Hence, he prays for grant of bail to the petitioner.