KESAVAN Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 5/8/2022, for the offences punishable under Ss. 4(1)(1), 4(1)(aaa), 4(1)(A) of the Tamil Nadu Prohibition Act in Crime No.181 of 2022, on the file of the respondent police, seeks bail.

(2.) The case of the prosecution is that the petitioner was found in possession of 104 litres of illicit arrack. Hence, the case.

(3.) The learned counsel appearing for the petitioner would submit that the petitioner has been falsely implicated in this case and for the purpose of statistical purposes, the present false case has been filed. He would further submit that the petitioner was detained as bootlegger by the proceedings of the District Collector, Villupuram in C2/9094 of 2022 dtd. 24/8/2022. However, the detention order has been revoked by the Government of Tamil Nadu in G.O.(Rt).No.6407 Home, Prohibition and Excise (XIV) Department dtd. 28/9/2022. He would further submit that the petitioner is in prison from 5/8/2022. Hence, he seeks for grant of abil to the petitioner.