ATHIKESAVAN Vs. INSPECTOR OF POLICE

JUDGEMENT

(1.) The petitioner, who was arrested on 16/4/2024 for the alleged offence under Ss. 4(1)(a) r/w 4(1-A) of Tamil Nadu Prohibition Act in Crime No.289 of 2024, on the file of the respondent police, seeks bail.

(2.) The case of the prosecution is that the petitioner was in illegal possession of 108 numbers of 180 ml TASMAC Brandy bottles.

(3.) The learned counsel for the petitioner submits that the petitioner is an innocent person and he has not committed any offence as alleged by the prosecution. For the statistical purpose, the petitioner was implicated in this case by the respondent police.