PATTASU Vs. STATE

JUDGEMENT

(1.) The petitioner seeks bail in Crime No.722 of 2023, registered by the respondent police for the offences punishable under Sec. 4(1)(a), 4(1-A)(ii) of TNP Act. The petitioner had been remanded to custody on 26/11/2023.

(2.) It is the case of the prosecution that on 26/11/2023, the petitioner was in possession of 26 bottles of liquor but he had poured illicit arrack in the same.

(3.) It is also stated that there no previous cases against the petitioner herein.