NANTHAKUMAR Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 13/11/2025 for the offences punishable under Ss. 24(1) of COTPA Act, 4(1)(B) of the Tamil Nadu Prohibition (Amendment) Act and 77 of the Juvenile Justice (Care and Protection of Children) Act, in Cr.No.535 of 2025 on the file of the respondent police, seeks bail.

(2.) The case of the prosecution is that the petitioner was in illegal possession of 90 bottles (180 ml) of liquor. Hence, the complaint.

(3.) The learned counsel for the petitioner submitted that the petitioner is an innocent person and he has not committed any offences as alleged by the prosecution. He further submitted that the petitioner is ready and willing to abide by any conditions which may be imposed by this Court and he is in judicial custody from 13/11/2025. Hence, he seeks bail to the petitioner.