RANJITHKUMAR Vs. STATE

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 28/9/2025, for the alleged offence punishable under Ss. 303(2), 326(a) of BNS, 2023 and 4(1)(A), 4(1)(C) of TNP Act in Crime No.171 of 2025, on the file of the respondent police, seeks bail.

(2.) The allegation against this petitioner is that this petitioner was found in possession of 75 kgs of sand stolen from the nearby river and also 20 liquor bottles each containing 180 ml. He was arrested on 28/9/2025 along with the properties. Hence, the case.

(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 submitted that the bottles recovered from his house, it is not a spurious liquor. He would further submit that the petitioner was arrested and he is in judicial custody from 28/9/2025 and is ready to abide by any conditions that may be imposed by this Court. Hence, he prayed for grant of bail to the petitioner.