PAVUNKUMAR Vs. STATE

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 14/5/2023, for the offences punishable under Ss. 4(1)(aa), 4(1-A)(ii) of Tamil Nadu Prohibition Act, in Crime No.241 of 2023, on the file of the respondent Police, seeks bail.

(2.) The case of the prosecution is that when the respondent and his team were on their regular patrol duty, they found that the accused was in illegal possession of 55 litres of illicit arrack. Hence the case.

(3.) Learned counsel appearing for the petitioner submitted that the petitioner is an innocent person and he has been falsely implicated in this case. He further submitted that the petitioner is in custody from 14/5/2023 and he is ready to abide by any stringent conditions that may be imposed by this Court. Therefore, he prayed for grant of bail to the petitioner.