REETA Vs. STATE OF TAMILNADU

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 3/2/2026, for the alleged offence punishable under Sec. 4(1)(c) and 4(1-A) (ii) of TN Prohibition (Amendment) Act, 2024 in Crime No.39 of 2026, on the file of the respondent police, seeks bail.

(2.) The case of the prosecution is that the petitioner herein is involved in possession of 92 bottles of liquor, each containing 180 ml, for the purpose of selling the same as retail. Hence, the complaint.

(3.) The learned counsel appearing for the petitioner submitted that the petitioner is an innocent person and she has been falsely implicated in this case. He further submitted that the petitioner is in judicial custody since 3/2/2026. Hence, he prayed for grant of bail to the petitioner.