DHANAPAL Vs. STATE

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 17/5/2023, for the offences punishable under Ss. 4(1-A), 4(1)(a) of Tamil Nadu Prohibition Act, in Crime No.171 of 2023, on the file of the respondent Police, seeks bail.

(2.) The case of the prosecution is that when the respondent and his team were on their regular patrol duty, they found that the accused was in illegal possession of 10 litres of illicit arrack. Hence the case.

(3.) Learned Counsel for the petitioner submitted that this is the second application for bail filed by the petitioner before this Court and this Court had dismissed the earlier bail application in Crl.OP.No.13107 of 2023 vide order dtd. 14/6/2023 stating that the petitioner has got several previous cases. He further submitted that the petitioner is aged about 70 years and he is in custody from 17/5/2023 and he is ready to abide by any stringent condition that may be imposed by this Court. Therefore, he prayed for grant of bail to the petitioner.