THANGAPANDIYAN Vs. STATE

JUDGEMENT

(1.) The Petitioner, who was arrested and remanded to judicial custody on 16/5/2023 for the offences punishable under Ss. 4(1)(a) read with 4(1-A) (ii) of Tamil Nadu Prohibition Act, in Crime No.105 of 2023 on the file of the Respondent Police, seeks bail.

(2.) The case of the Prosecution is that on 16/5/2023, when the respondent police was on regular check up, they found that the petitioner was in possession of 10 bottles containing 180 ml of Brandy. Hence, the case.

(3.) The learned Counsel appearing for the Petitioner would submit that the Petitioner is an innocent person and he has been falsely implicated in this case. He would also submit that the Petitioner has been suffering incarceration from 16/5/2023. Therefore, he prays for grant of bail to the Petitioner.