SIVAKAMI Vs. STATE

JUDGEMENT

(1.) petitioner, who was arrested and remanded to judicial custody on 3/12/2021 for the alleged offence under Ss. 4(1)(i), 4(1)(aaa), 4(1-A) TNP Act in Crime No.507 of 2021 on the file of the respondent police, seeks bail.

(2.) The case of prosecution is that on 3/12/2021, the petitioner was found in illegal possession of 107 litres of ID Arrack. Hence, the complaint was registered against the petitioner.

(3.) The learned counsel appearing for petitioner submitted that this is the third petition praying for bail and she is in jail for more than seven months. He would also submit that she has been falsely implicated in this case and she will abide by any condition imposed by this court. Hence, he prays to grant bail to the petitioner.