PARAMU Vs. STATE

JUDGEMENT

(1.) The petitioners, who were arrested and remanded to judicial custody on 5/10/2022, for the offences punishable under Sec. 4(1-A) of Tamil Nadu Prohibition Act, in Crime No.231 of 2022 on the file of the respondent police, seeks bail.

(2.) The case of the prosecution is that on 5/10/2022 when the respondent police and his team were on routine patrol duty, the petitioners were found in illegal possession of 25 bottles of Honeyday Tasmac Brandy, each containing 180ml. Hence the case.

(3.) The contention of the learned counsel appearing for the petitioners is that the petitioners have been falsely implicated in this case since the petitioners are having several cases as against them. He would further submit that the petitioners are in prison from 5/10/2022. Hence, he seeks for grant of bail to the petitioners.