MOHAMMED RAFI Vs. STATE

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 27/7/2022 for the offences punishable under Ss. 6(4) of TNSC (RDCS) Order 1982 read with Sec. 7(i)a(ii) of EC Act, 1955 in Crime No.120 of 2022 on the file of the respondent police, seeks bail.

(2.) The case of the prosecution is that the petitioner along with other accused have illegally transported 22,000 kgs of PDS rice in the vehicle bearing Reg.No. KA-01-C0227. Hence, the case.

(3.) The learned counsel appearing for the petitioner would submit that the petitioner is an innocent person and false case has been foisted against the petitioner. Hence, he prays for grant of bail to the petitioner.