MADHAN Vs. STATE

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 5/7/2022 for the offences punishable under Ss. 4(1)(a) read with Sec. 4(1-A) of TN Prohibition Act 2022 on the file of the respondent police, seeks bail.

(2.) The case of the prosecution is that, the petitioner along with other accused were involved in possession of 5 litres of ID arrack. Hence, the case.

(3.) The learned counsel for the petitioner would submit that the petitioner is an innocent person and he has been falsely implicated in this case. That apart, the petitioner has been suffering incarceration from 5/7/2022. Therefore, he prays to grant anticipatory bail to the petitioner.