V.BHARANI Vs. STATE

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 23/9/2022, for the offences punishable under Ss. 4(1)(aaa), 4(1-A) of Tamil Nadu Prohibition Act r/w Ss. 5, 6, 7 of TN Rectified Spirit Rules, 2000, in Crime No.921 of 2022, on the file of the respondent police, seeks bail.

(2.) The case of the prosecution is that when the respondent police was on their routine patrol duty, the petitioner along with the other accused were found in possession of 9600 litres of illicit liquor. Hence, the complaint.

(3.) The contention of the learned counsel appearing for the petitioner is that the petitioner has been falsely implicated in this case, since there are several cases pending against him. He would further submit that the petitioner is in prison from 23/9/2022. Hence, he seeks for grant of bail to the petitioner.