(1.) The petitioner seeks bail in Crime No.43 of 2024, registered by the respondent for the offences under Ss. 4(1)(a) and 4(1-A)(ii) of TNP Act. The petitioner had been remanded to judicial custody on 30/1/2024 with possession of 10 litres of ID arrack.
(2.) The main objection raised on behalf of the respondent is that the petitioner has 32 previous cases against him.
(3.) Taking into consideration the quantity of illicit arrack seized in this particular case alone, I am inclined to grant bail to the petitioner subject to the following conditions: