MUTHU Vs. STATE

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 3/10/2025, for the offences punishable under Ss. 4(1)(A), 4(1)(C) and 4(1-A)(ii) of TNP Amendment Act, 2024 r/w Sec. 123 of BNS (Sec.328 of IPC) in Crime No. 119 of 2025 registered on the file respondent police, seeks bail.

(2.) The case of the prosecution is that, while the respondent police were routine on patrol duty, they found that the petitioner had involved in illegal possession of 50 bottles of Amruts Silver cup brandy (90 ml each). Hence the complaint.

(3.) The learned counsel for the petitioner submits that the petitioner has been falsely implicated in this case and he is in judicial custody from 3/10/2025. He further submits that the petitioner is ready to abide any condition imposed by this Court. Hence, he prayed for grant of bail to the petitioner.