PRITHIVIRAJ Vs. STATE

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 11/7/2023 for the offences punishable under Ss. 4(1)(aaa) read with Sec. 4(1-A) of TNP Act in Crime No.412 of 2023 on the file of the respondent police, seeks bail.

(2.) The learned counsel for the petitioner submitted that, petitioner is an accused in Crime No.412 of 2023 for the offences under Ss. 4(1)(aaa) read with Sec. 4(1-A) of TNP Act. He further submitted that, petitioner is innocent and he has been falsely implicated in this case. Petitioner is in judicial custody from 11/7/2023. Thus, he prays for grant of bail.

(3.) In reply, the learned Additional Public Prosecutor opposes this petition, on the ground that, on 11/7/2023 at about 09.00.a.m., when the respondent police conducted vehicle check at Osur-Krishnagiri National Highway, they found that petitioner was illegally transporting the following liquor in his OMNI car bearing Reg.No.TN 09 AV 8229: