GODHAVARI Vs. STATE

JUDGEMENT

(1.) The petitioner seeks bail in Crime No.354 of 2023, registered by the respondent for the offences under Ss. 4(1)(A) and 4(1)(a) of TNP Act. The petitioner had been remanded to judicial custody on 8/12/2023 with possession of four litres of ID arrack.

(2.) It is stated that there are twelve previous cases against the petitioner herein but however, taking all other factors into consideration and the period of isolation, I am inclined to grant bail to the petitioner subject to the following conditions:

(3.) Accordingly, the petitioner is ordered to be released on bail on condition to execute a bond for a sum of Rs.10,000.00 (Rupees Ten Thousand only) with two sureties, each for a like sum to the satisfaction of the Judicial Magistrate Court, Gingee, and on further conditions that: -