RAJALINGAM Vs. STATE

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 30/3/2024 for the alleged offence under Ss. 4(1)(a), 4(1)(g) r/w 4 (1-A) of Tamil Nadu Prohibition Act in Crime No.66 of 2024 on the file of the respondent police, seeks bail.

(2.) The case of prosecution is that on 30/3/2024, around 10.00 a.m., on a secret information, when the respondent police went to Attapallam Village, they intercepted the petitioner, but on seeing them, he tried to escape from the place of occurrence and they caught hold of him. On search, the respondent police said to have found that he was in possession of 10 litres of poisonous arrack and 400 litres of distilled arrack for sale illegally without any valid license and the same was seized by them. Hence, the complaint was registered against the petitioner.

(3.) The learned counsel appearing for petitioner submitted that he is an innocent person, he is no way connected with the offence and he has not committed any of offence as alleged by the respondent police. He would also submit that he has been falsely implicated in this case and he will abide by any condition that may be imposed by this court. He would also submit that the petitioner has been suffering incarceration for more than 30 days from 30/3/2024. On instruction, he would further submit that without prejudice to his right and contentions, he is prepared to deposit/pay some considerable amount. Hence, he prayed to grant bail to the petitioner.