BALAJI Vs. STATE

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 13/4/2022 for the offences punishable under Ss. 4(1)(a), 4(1-A) of TNP Act, in Crime No.208 of 2022, on the file of the respondent police, seeks bail.

(2.) The case of the prosecution is that the petitioner was found in illegal possession of 10 litres of illicit arrack, resulting in the registration of the case.

(3.) The learned counsel for the petitioner would submit that the petitioner is an innocent person and he is no way connected with the alleged offence. He would further submit that the petitioner has been in judicial custody for more than 70 days. Hence, he prays for grant of bail to the petitioner.