ELUMALAI Vs. STATE

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 6/4/2023, for the offences punishable under Ss. 4(1)(aaa) r/w 4(1-A)(ii) of Tamil Nadu Prohibition Act, r/w Ss. 6 and 7 of Tamil Nadu Rectified Spirit Rules, 2000, in Crime No.288 of 2023, on the file of the respondent police, seeks bail.

(2.) The case of the prosecution is that when the respondent and his team were on their regular patrol duty, they found that the accused were in illegal possession of 4375 litres of I.D arrack. Hence the case.

(3.) Learned counsel appearing for the petitioner submitted that the petitioner is an innocent person and he has been falsely implicated in this case, since he has got some previous cases. He also submitted that the petitioner was earlier arrested on 22/2/2023 in connection with Crime No.212 of 2023 on the file of the PEW, Polur Police Station, during which, he was remanded in this case through prison transit warrant on 6/4/2023.