LAKSHMI Vs. STATE

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 18/10/2022 for the alleged offence under Ss. 4(1)(aaa), r/w 4(1-A) of Tamil Nadu Prohibition Act in Crime No.259 of 2022 on the file of the respondent police, seeks bail.

(2.) The case of prosecution is that on 18/19/2022, at about 10.00 hours, while the respondent police was on a regular surveillance, they found the petitioner along with three others were found in possession of 605 bottles of TASMAC liquor consisting of 131 litres and 840 ml., which was mixed up with toxic substances without any valid permission and the above bottles were seized by the respondent police. Hence, the complaint was registered against the petitioner.

(3.) The learned counsel appearing for petitioner submitted that she is no way connected with the offence and she has not committed any of offence as alleged by the respondent police. He would also submit that she has been falsely implicated in this case and she will abide by any condition imposed by this court and no previous case pending against her. He would also submit that the petitioner has been suffering incarceration for more than 64 days from 18/10/2022. Hence, he prayed to grant bail to the petitioner.