SUMATHI Vs. STATE

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 24/9/2022, for the offences punishable under Ss. 4(1)(a), 4(1-A) of Tamil Nadu Prohibition Act, in Crime No.390 of 2022 on the file of the respondent police, seeks bail.

(2.) The case of the prosecution is that on 24/9/2022, when the respondent police and his team were on their routine patrol duty, they found that the petitioner along with the other accused were in illegal possession of 20 bottles of illicit liquor, each containing 180ml. Hence the case.

(3.) The contention of the learned counsel appearing for the petitioner is that the petitioner has been falsely implicated in this case, since there are several cases pending against her. He would further submit that the petitioner is in prison from 24/9/2022. Hence, he seeks for grant of bail to the petitioner.