SIVAKUMAR Vs. STATE

JUDGEMENT

(1.) The petitioner/accused, who was arrested on 14/5/2023 for the offences punishable under Ss. 4(1)(aaa), 4(1)(g), 4(1-A) of Tamil Nadu Prohibition Act and Sec. 328 of IPC in Crime No.202 of 2023, seek bail.

(2.) According to the First Information Report, the petitioner was in possession of 20 liters of ID arrack. Hence he was arrested on 14/5/2023 and the earlier bail petition was dismissed by this Court on 16/6/2023.

(3.) The learned Government Advocate (Crl.Side) appearing for the State submitted that there is no previous case against the petitioner and the investigation is almost completed.