RAMAKRISHNAN Vs. STATE

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 29/7/2022 for the offences punishable under Sec. 6(4) of TNSC (RDCS) Order, 1982 r/w 7(i) a (ii) of E.C. Act 1955 in crime No.123 of 2022 on the file of the respondent police, seeks bail.

(2.) The case of the prosecution is that on 29/7/2022 at about 7.00 a.m., when the respondent police were on their regular patrol, at that time they intercepted a lorry bearing Reg. No. KA-01-C-9749 and in search, it was found that the petitioner had illegally transported 21,000 Kgs of PDS Rice without obtaining any permission or license from the State Government. Hence, the complaint.

(3.) The learned Government Advocate (Crl. Side) submitted that the petitioner is the driver of the lorry and he further submitted that there is no previous case pending against the petitioner. However, he opposed for grant of bail to the petitioner.