C.VEMBU Vs. STATE

JUDGEMENT

(1.) The petitioner, sole accused, who was arrested on 21/3/2022 for the alleged offences punishable under Sec. 328 of IPC read with Sec. 24[1] of Cigarette and other Tobacco Products Acts, 2003, in Crime No.34 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 110 litres of illicit Pondicherry liquor, resulting in the registration of the case.

(3.) The learned counsel for the petitioner would submit that the petitioner is an innocent person and she is no way connected with the case. He would further submit that the petitioner has got one previous case and that she is under incarceration for a period of 51 days.