CHELLADURAI Vs. INSPECTOR OF POLICE

JUDGEMENT

(1.) The petitioners seek bail in Crime No.738 of 2023, registered by the respondent police for the offences punishable under Sec. 4(1)(a) and 4(1-A) of TNP Act.

(2.) The petitioners had been remanded to custody on 1/12/2023 with possession of 10 litres of Pondicherry arrack.

(3.) It is also stated that there is one previous case against the 1st petitioner and eight previous cases against the 2nd petitioner.