VISHALRA Vs. STATE

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 28/5/2022 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.95 of 2022 on the file of the respondent police, seeks bail.

(2.) The case of the prosecution is that on 27/5/2022 at about 5.00 p.m., when the respondent police were on their regular patrol duty, they found the lorry bearing registration No.TN 60 C 6267 mini van transporting 12,000 kg of PDS rice worth Rs.67,800.00 by the petitioner and other accused persons without obtaining any permission from the State Government. Hence the case.

(3.) The learned counsel appearing for the petitioner would submit that the petitioner has been falsely implicated in this case and he is no way connected with the alleged offence. He would further submit that the petitioner is only the driver of the vehicle. Hence, he prays to grant bail to the petitioner.