RAMACHANDRAN Vs. STATE

JUDGEMENT

(1.) The petitioners, who were arrested and remanded to judicial custody on 1/2/2023 for the offences punishable under Ss. 6(4) of Tamil Nadu Schedule Commodities (Regulation of Distribution through Card System) Order, 1982 r/w 7(1)(a)(ii) of the Essential Commodities Act, 1955, in Crime No.17 of 2023 on file of the respondent police, seeks bail.

(2.) The case of the prosecution is that the accused have transported 18,000 Kilograms of PDS rice from Tamil Nadu to Karnataka State in his vehicle bearing Registration No.AP 26 TT 0599. Hence the case.

(3.) Learned counsel appearing for the petitioners submitted that the petitioners are innocent persons and they have been falsely implicated in this case. He also submitted that the petitioners are Driver and Cleaner of the vehicle and they are no way connected with the alleged offence. He also stated that the petitioners are in custody from 1/2/2023 and they are ready to abide by any stringent conditions that may be imposed by this Court. Hence, he prayed to grant bail to the petitioners.