SELVAM Vs. STATE

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 9/9/2022 for the offences punishable under Ss. 4(1)(a), 4(1-A) of Tamil Nadu Prohibition Act, in Crime No.147 of 2022 on the file of the Respondent police, seek bail.

(2.) The case of the prosecution is that on 9/9/2022, on receipt of the secret information, when the Respondent police and their team conducted search, they found that the petitioner was in illegal possession of 10 litres of ID Arrack. Hence, the complaint.

(3.) The learned counsel appearing for the petitioner would submit that this is the second bail application and this Court had earlier dismissed the bail application filed in Crl.O.P.No.23845 of 2022 vide order dtd. 29/9/2022 on the ground that the petitioner has got three previous cases. He would further submit that the petitioner is an innocent person and he has been falsely implicated in this case. He would also submit that without prejudice, the petitioner is prepared to deposit some considerable amount 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.