CHARLES Vs. STATE

JUDGEMENT

(1.) The petitioner who was arrested and remanded to judicial custody on 4/2/2024 for the offences registered by the respondent Police under Ss. 4(1)(i), 4(1)(aaa) r/w 4(1-A) of TNP Act, in Crime No.46 of 2024, seeks bail.

(2.) The case of the prosecution is that the petitioner was found in illegal possession of 116 litres of ID arrack.

(3.) The learned Government Advocate (crl.side) raised main objections stating that there are 76 previous cases against the petitioner and this is the 77th case registered against him.