VEERAMANI Vs. STATE

JUDGEMENT

(1.) The petitioners, who were arrested and remanded to judicial custody on 17/10/2022, for the offences punishable under Ss. 4(1)(aa), 4(1)(i) r/w 4(1-A) of Tamil Nadu Prohibition Act, in Crime No.930 of 2022, on the file of the respondent police, seek bail.

(2.) The case of the prosecution is that when the respondent police and their team were on routine patrol duty, they found that the petitioners have illegally transported 52 litres of Karnataka made liquors from Karnataka State for selling it in Tamil Nadu. Hence, the case.

(3.) The learned counsel appearing for the petitioners would submit that the petitioners are innocents and they have been falsely implicated in this case. He would also submit that without prejudice, the petitioners are prepared to deposit Rs.40,000.00 to any welfare scheme of the Government and they are prepared to abide by any stringent conditions that may be imposed by this Court and hence, he prays for grant of bail to the petitioners.