DIVAKAR Vs. STATE

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 20/11/2025 for the alleged offence punishable under Ss. 4(1)(c), 4(1-A)(ii) of TNP Act, in Crime No.260 of 2025 on the file of the respondent police, seeks bail.

(2.) The allegation against the petitioner is that he was found in possession of 116 liquor bottles, each containing 180 ml. Hence, a complaint was lodged and the petitioner was arrested for the said offences.

(3.) Learned counsel appearing for the petitioner submitted that the petitioner is an innocent and has been falsely implicated in this case. He further submitted that the petitioner is in judicial custody since 20/11/2025. Hence, he prayed to grant bail to the petitioner.