SINGAPERUMAL Vs. INSPECTOR OF POLICE

JUDGEMENT

(1.) The petitioner/Accused, who was arrested and remanded to judicial custody on 25/1/2024 for the offences punishable under Ss. 4(1)(aa) and 4(1-A) of Tamil Nadu Prohibition Act, in Crime No.138 of 2024, on the file of the respondent police, seeks bail.

(2.) The case of the prosecution is that the petitioner was found in illegal possession of 397 numbers of brandy bottles, each containing 180 ml and the same was seized by the respondent Police. Hence, the complaint.

(3.) The learned counsel appearing for the petitioner would submit that the petitioner did not commit any offences as alleged by the prosecution and he was falsely implicated in this case. He would further submit that the petitioner is in judicial custody from 25/1/2024. However, on instructions, he would further submit that the petitioner, without prejudice to his rights, is ready to deposit a sum of Rs.60,000.00 to the VGM Government Higher Secondary School, Darasuram, Kumbakonam, for making toilet facility to the welfare of the girl student. Hence, he prays for grant bail to the petitioner.