PUNNIYAVATHI Vs. STATE

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 5/3/2023, for the offence punishable under Ss. 4(1)(i), 4(1)(aaa) r/w 4(1-A)(ii) of Tamil Nadu Prohibition Act, in connection with Crime No.215 of 2023, registered on the file of the respondent police, seeks bail.

(2.) The case of the prosecution is that on receiving a secret information, the respondent Police along with his team went to the scene of occurrence and they found that the petitioner to be in illegal possession of 111 litres of country arrack. Hence the case.

(3.) This is the second bail application. The earlier bail applilcation was closed on 11/5/2023 on the ground that the petitioner was detention under the Act of 1982 as 'Bootlegger'. Today, Mr.C.C.Chellappan, the learned counsel for the petitioner mentioned before this Court that the petitioner's detention was revoked by the Advisory Board on 28/4/2023. Therefore, this Court granted permission to the learned counsel for the petitioner to file the present bail petition.