MUKESH Vs. STATE

JUDGEMENT

(1.) The Petitioner, who was arrested and remanded to judicial custody on 13/9/2022 for the offences punishable under Ss. 4(1)(a), 4(1-A), 4(1)(b), 4(1)(g) and 4(1)(h) Tamil Nadu Prohibition Act and Under Sec. 420, 467, 468 and 471 of IPC and Rule 7 of Tamil Nadu Rectified Spirit Rules, 2000 in Crime No.884 of 2022 on the file of the Respondent Police, seeks bail.

(2.) The case of the Prosecution is that on 9/9/2022, the petitioner along with other accused had involved in preparation of duplicate IMFL and they had cheated the licensed distilleries by creating their forged label and hologram stickers and further they were found in possession of rectified spirit preparation of 16.5 litres of illicit liquor. Hence, the case.

(3.) The learned Counsel appearing for the Petitioner would submit that the Petitioner is an innocent and he had been falsely implicated in this case. He would submit that without prejudice to his contentions, the Petitioner is prepared to deposit an amount of Rs.25,000.00 to any Welfare Scheme of the Government. Therefore, he prays for grant of bail to the Petitioner.