PRIYA Vs. STATE

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 9/10/2025, for the offence punishable under Ss. 4(1)(c) and 4(1- A)(ii) of Tamil Nadu Prohibition (Amendment) Act, 2024 in Crime No.95 of 2025, registered on the file of the respondent, seeks bail.

(2.) The allegation against the petitioner is that the petitioner was found in possession of 2.400 litres of country arrack. Hence, the case.

(3.) The learned counsel appearing for the petitioner submitted that the petitioner is an innocent person and he has been falsely implicated in this case. Hence, he prays to grant bail to the petitioner.