APPASAMY Vs. STATE

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 7/8/2022 for the offences punishable under Ss. 6(4) TNSC (RDCS) Orders 1982, 7(1)(a)(ii) EC Act in Crime No.153 of 2022 on the file of the respondent police, seeks bail.

(2.) The case of the prosecution is that the petitioner was found in illegal possession of 2 tons of PDS rice. Hence, the case.

(3.) The learned counsel appearing for the petitioner would submit that the petitioner is an innocent person and false case has been foisted against the petitioner. Hence, he prays for grant of bail to the petitioner.