CHITHRA Vs. STATE

JUDGEMENT

(1.) The petitioner seeks bail in Crime No.762 of 2023, registered by the respondent police for the offences punishable under Ss. 4(1)(aa), 4(1-A)(ii) TN Prohibition Act. The petitioner had been remanded to Judicial custody on 19/10/2023.

(2.) It is the contention of the learned Government Advocate (Crl. Side) for the respondent that the petitioner was in possession of 55 litres of illicit arrack. It is also stated that she had 29 previous cases but of them 9 are pending.

(3.) Taking into consideration the period of incarceration and also that investigation has been progressed to a regular extent, I am inclined to grant bail to the petitioner subject to the following conditions.