SOLAIRAJ Vs. STATE

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 14/12/2022 for the alleged offence under Sec. 135 of Customs Act, 1962 in R.R. No.30 of 2022 on the file of the respondent police, seeks bail. This Court by order dtd. 4/1/2023 granted interim bail to the petitioner with certain conditions.

(2.) Today the matter is came up for hearing under the caption for reporting compliance.

(3.) When the matter is taken up for hearing the learned counsel appearing for the petitioner submitted that the petitioner had complied the order dtd. 4/1/2023 passed by this Court in Crl.O.P.No.109 of 2023. Hence prays for grant of bail to the petitioner.