SAKTHIVEL Vs. STATE

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 28/8/2022, for the offences punishable under Ss. 4(1-A), 4(1)(aa) of TNP Act, in Crime No.360 of 2022, on the file of the Respondent police, seek bail.

(2.) The case of the prosecution is that the petitioner was found in illegal possession of 60 litres of ID Arrack. Hence, the case.

(3.) The learned counsel appearing for the petitioner would submit that this is the second bail application before this Court and this Court had earlier dismissed the bail application filed in Crl.O.P.No.23271of 2022 vide order dtd. 28/8/2022, on the ground that the petitioner has got five previous cases. He would further submit that the petitioner has not been convicted in any of the previous cases. He would also submit he is in custody from 28/8/2022. He would also submit that without prejudice, the petitioner is prepared to deposit some considerable amount as non- refundable deposit to any welfare scheme of the Government and he is prepared to abide by any stringent conditions that may be imposed by this Court and hence, he prays for grant of bail to the petitioner.