S.SEKAR Vs. STATE

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 5/10/2022, for the offences punishable under Ss. 4(1)(a) and 4(1-A) of the Tamil Nadu Prohibition Act, in Crime No.344 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 10 litres of illicit arrack. Hence the case.

(3.) The learned counsel appearing for the petitioner would submit that the petitioner is an innocent person and he has been falsely implicated in this case. He would further submit that the petitioner has been sufferring incarceration from 5/10/2022. Hence, he prays for grant of bail to the petitioner.