ANNADURAI Vs. STATE

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 19/9/2022, for the offences punishable under Ss. 4(1-A)(ii), 4(1)(aa) of Tamil Nadu Prohibition Act, in Crime No.351 of 2022, on the file of the Respondent police, seeks bail.

(2.) The case of the prosecution is that when the Respondent police and their team were on routine patrol duty, they found that the petitioner was in illegal possession of 55 litres of illicit 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. He would also state that the petitioner is in custody from 19/9/2022 and he is ready to abide by any stringent conditions that may be imposed by this Court. He would also submit that without prejudice, the petitioner is prepared to make a deposit Rs.10,000.00 as non-refundable deposit to any welfare scheme of the Government and hence, he prays for grant of bail to the petitioner.