KRISHNAMMAL Vs. STATE

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 18/10/2022, for the offences punishable under Ss. 4(1)(aaa) r/w 4(1-A) of Tamil Nadu Prohibition Act, in Crime No.259 of 2022 on the file of the respondent police, seeks bail.

(2.) The case of the prosecution is that on 18/10/2022, when the respondent police and his team were on their regular patrol duty, petitioner along with the other accused were found to be in illegal possession of 605 TASMAC Liquor bottles containing 131.840 litres of illicit arrack. Hence the case.

(3.) The learned counsel appearing for the petitioner submitted that this is the second bail application before this Court and this Court had earlier dismissed the bail application filed by the petitioner in Crl.O.P.No.28054 of 2022 vide order dtd. 16/11/2022 on considering the previous antecedents of the petitioner. He further submitted that the petitioner is in custody from 18/10/2022, hence, he prayed to grant bail to the petitioner.