T.BASKAR Vs. STATE

JUDGEMENT

(1.) The petitioner/Accused No.1, who was arrested on 4/6/2022 for the alleged offences under Ss. 4(1)(a) and 4(1-A) of TNP Act, in Crime No.308 of 2022, on the file of the respondent police, seeks bail.

(2.) The case of the prosecution is that the petitioner along with another accused were found in possession of 30 TASMAC Liquor bottles. Each bottle contains 180 ml without any valid license and permit. The respondent police registered the case against the petitioner and the other accused and arrested them and remanded to judicial custody on 4/6/2022.

(3.) The learned counsel for the petitioner submitted that the petitioner is an innocent person and he has not committed any offence as alleged by the prosecution. He further submitted that on earlier occasion, when the matter came up for hearing, this Court has directed the petitioner to file an undertaking affidavit that the petitioner will not indulge in such activities in future since he is having 8 previous cases. As per the direction of this Court, affidavit has also been filed. Hence, he prays for grant of bail to the petitioner.