RAJAN Vs. INSPECTOR OF POLICE

JUDGEMENT

(1.) The petitioner/Accused, who was arrested and remanded to judicial custody on 11/1/2024 for the offences under Ss. 4(1)(a) r/w 4(1-A) and 4(1)(i) of Tamil Nadu Prohibition Act, in Crime No.12 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 23 bottles of liquor and 5 bottles of beer. Hence, the case.

(3.) The learned counsel appearing for the petitioner would submit that the petitioner did not commit any allegations as alleged by the prosecution and he has been falsely implicated in this case. However, on instructions, he would further submit that the petitioner, on his own volition, is ready and willing to deposit a sum of Rs.25,000.00 to the credit of the Dean, Thanjavur Medical College Hospital, Thanjavur, for giving treatment to the alcohol addicted patients, without prejudice to his defence before the trial Court. Hence, he prays for grant bail to the petitioner.