SUBRAMANI G. Vs. STATE

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 27/11/2025 for the offences punishable under Ss. 4(1)(C), 4(1) (A) and 4(1-A)(ii) of TNP Amendment Act, 2024 in Crime No.354 of 2025 on the file of the respondent police, seeks bail.

(2.) The allegation against the petitioner herein is that, the petitioner was found in illegal possession and transportation of 288 bottles of Bangalore Brandy and 48 bottles of Carnival XXX Rum (90 ml each). Hence, this case.

(3.) The learned counsel appearing for the petitioner submitted that the petitioner has been falsely implicated in this case and he is in judicial custody since 27/11/2025; and that the petitioner is ready to abide by any condition that may be imposed by this Court, hence prays to grant bail to the petitioner.