V.MURUGAN Vs. STATE

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 23/9/2022, for the offences punishable under Ss. 4(1)(aaa), 4(1-A) of Tamil Nadu Prohibition Act r/w Ss. 5, 6 and 7 of Tamil Nadu Rectified Spirit Rules, 2000, in Crime No.921 of 2022, on the file of the respondent police, seeks bail.

(2.) The case of the prosecution is that when the respondent police was on their routine patrol duty, the petitioner along with the other accused were found in possession of 9600 litres of illicit arrack. Hence, the case.

(3.) The learned counsel appearing for the petitioner would submit that this is the second bail application before this Court and this Court had earlier dismissed the bail application in respect of the present petitioner in Crl.O.P.No.25556 of 2022 by an order dtd. 19/10/2022 stating that the petitioner has got several previous cases. He would also submit that without prejudice, the petitioner is prepared to deposit Rs.25,000.00 to any welfare scheme of the Government and he is prepared to abide by any stringent conditions that may be imposed by this Court and hence, he prays for grant of bail to the petitioner.