NAGAMMAL Vs. STATE

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 20/5/2023 for the offences punishable under Ss. 4(1)(a), 4(1-A)ii of TNP Act, in Crime No.120 of 2023, on the file of the respondent Police, seeks bail.

(2.) The case of the prosecution is that on 23/5/2023, the petitioner was found in possession of 10 old chef brandy bottles (each contains 180ml). Hence, the case.

(3.) Learned counsel appearing for the petitioner submitted that the petitioner is an innocent person and she has been falsely implicated in this case. He also submitted that the petitioner is no way connected with the alleged offence and she is in custody from 20/5/2023, hence, he prayed for grant of bail to the petitioner.