PALANISAMY Vs. STATE

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 31/8/2025, for the alleged offence punishable under Sec. 4(1)(c), 4(1-A)(ii) of TNP Act in Crime No.245 of 2025, 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 40 litres of illicit arrack. Hence, the complaint was registered.

(3.) Learned counsel appearing for the petitioner submitted that the petitioner is an innocent person and he has been falsely implicated in this case. He would further submit that the petitioner was arrested and he is in judicial custody from 31/8/2025. Hence, he prayed for grant of bail to the petitioner.