SAMIDURAI Vs. STATE

JUDGEMENT

(1.) The petitioner/A2, who was arrested and remanded to judicial custody on 2/3/2024 for the alleged offence punishable under Ss. 4(1)(a) and 4(1-A) of the Tamil Nadu Prohibition Act in Crime No.137 of 2024, on the file of the respondent Police, seeks bail.

(2.) The case of the prosecution is that the petitioner and other accused were found in illegal possession of 24 bottles of 180 ML liquor. Hence, the complaint.

(3.) The learned counsel appearing for the petitioner would submit that the petitioner is an innocent person and he has not committed any such offence as alleged by the prosecution. However, on instructions, he would further submit that the petitioner, without prejudice to his rights, is ready to deposit a sum of Rs.10,000.00 to the Panchayat Union Middle School, Perumangudi, Thanjavur District for the welfare of the students studying in the School.