SAKTHI Vs. STATE

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 30/12/2022 for the alleged offence under Ss. 4(1)(A) and 4(1)(aaa) of Tamil Nadu Prohibition Act in Crime No.205 of 2022 on the file of the respondent police, seeks bail.

(2.) The case of prosecution is that while the respondent police on a patrol duty, the petitioner was said to have found in possession of 33 litres of I.D. Arrack without any valid license and the same was seized by them. 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 that may be imposed by this court. He would also submit that the petitioner has been suffering incarceration for more than 11 days from 30/12/2022. Hence, he prayed to grant bail to the petitioner.