GOPINATH Vs. STATE

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 2/10/2023, registered by the respondent Police for the offence under Ss. 4(1)(a), 4(1-A)(ii) of TNP Act, in Crime No.652 of 2023, seeks bail.

(2.) The case of the prosecution is that the petitioner was found in illegal possession of 12 bottles of Old Chef Rum, 3 bottles of Old Chef Brandy and 2 bottles of Liquor (each bottles contain 180 ml). Hence the case.

(3.) The learned counsel for the petitioner would submit that the petitioner is an innocent person and he has been falsely implicated in this case. He would further submit that without prejudice, the petitioner is ready and willing to deposit a sum of Rs.10,000.00 to any welfare scheme run by the Government and he is in judicial custody from 2/10/2023. Hence, he prays for grant of bail to the petitioner.