GOVINDASAMY Vs. STATE

JUDGEMENT

(1.) The petitioner/Accused No.4 herein, who was arrested and remanded to judicial custody on 13/10/2023 for the alleged offences under Ss. 6(4) of Tamil Nadu Scheduled Commodities (RDCS) order 1982 r/w. Sec. 7(1)(a)(ii) of Essential Commodities Act, 1955, in Crime No.144 of 2023, on the file of the respondent police, seek bail.

(2.) The case of the prosecution is that the respondent police on receipt of secret information regarding transportation of PDS rice they conducted raid on 13/10/2023 at about 6.00 a.m., near Keelavasal Fish Market, Thanjavur they found the petitioners along with other accused carrying 1800kgs of PDS rice in Mahindra Bolero Maxi Truck vehicle bearing Reg. No. TN20 CD 8420. Hence, the case.

(3.) Earlier the petitioner along with co-accused filed an application seeking bail before this Court. That was came to be dismissed in respect of this petitioner. Considering the previous antecedents of the petitioner, that petition was dismissed.