MINOR Vs. STATE

JUDGEMENT

(1.) The petitioners/1st and 2nd accused, who were 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 petitioners were in possession of illicit arrack and from the 1st petitioner, 20 liters of ID arrack was recovered. Hence they were arrested on 14/5/2023.

(3.) The learned counsel for the petitioners submitted that the 1st petitioner is a HIV patient taking treatment in the ART Centre, Thanjavur and he is innocent and not involved in the alleged possession of ID arrack.