NAGAMANI Vs. STATE

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 14/11/2022 for the alleged offence under Ss. 4(1-A), 4(1)(a) of Tamil Nadu Prohibition Act in Crime No.519 of 2022 on the file of the respondent police, seeks bail.

(2.) The case of prosecution is that on 14/11/2022, on a secret information, the respondent police made a search in Arasarampattu village and on search, they found the petitioner was in possession of 10 litres of arrack, which was kept in a plastic cover without any valid permission and they seized the same. Hence, the complaint was registered against the petitioner.

(3.) The learned counsel appearing for petitioner submitted that he is no way connected with the offence and he has not committed any of offence as alleged by the respondent police. He would also submit that he has been falsely implicated in this case and he will abide by any condition imposed by this court. He would also submit that the petitioner has been suffering incarceration for more than 45 days from 14/11/2022. Hence, he prayed to grant bail to the petitioner.