PAZHANI Vs. STATE

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custod on 6/9/2023 for the offence punishable under Ss. 4(1)(a) r/w 4(1- A) ii of Tamil Nadu Prohibition Act in Crime No.750 of 2023 on the file of the respondent police, seeks bail.

(2.) The learned counsel for the petitioner submitted that petitioner is innocent and he is falsely implicated in this case, in Crime No.750 of 2023 for the offence under Ss. 4(1)(a) r/w 4(1-A) ii of Tamil Nadu Prohibition Act. The petitioner is in judicial custody from 6/9/2023. Thus, he seeks bail.

(3.) In response, learned Additional Public Prosecutor submitted that the de-facto complainant on the basis of the secret information received mounted surveillance near Arani ' Vellore Somanthangal Bus Stop on 6/9/2023. At about 04.30 a.m, they found the accused in suspicious circumstances with a white colour plastic bag. On apprehending him and search, they found the following liquor bottles Viz., Karnataka liquor Double Kick Fine Whisky ' 6 Nos. (each containing 750 ml), Karnataka liquor Double Kick Fine Whisky ' 48 Nos. (each containing 180 ml), Bangalore Rum ' 48 Nos. (each containing 180 ml) and Bangalore Gin ' 4 Nos. (each containing 180 ml). The liquor bottles have been seized. He further submitted that this is the first case registered against the petitioner under Prohibition Act.