KARTHI Vs. STATE

JUDGEMENT

(1.) The petitioner seeks bail in Crime No.360 of 2023, registered by the respondent police for the offences punishable under Sec. 4(1)(aaa) and 4(1-A)(ii) of TNP Act.

(2.) The petitioner had been remanded to custody on 27/12/2023 with possession of 80 litres of ID arrack.

(3.) It is stated that there is one previous case against the petitioner herein but however, taking into consideration all other surrounding factors, I am inclined to grant bail to the petitioner subject to the following conditions: