PERUMAL Vs. STATE OF TAMILNADU

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 13/11/2025 for the offences punishable under Ss. 4(1)(a), 4(1)(g) r/w 4(1-A) of the Tamil Nadu Prohibition Act, in Crime No.425 of 2025 on the file of the respondent police, seeks bail.

(2.) The case of the prosecution is that the petitioner was illegally manufactured liquor for sale purpose. Hence, the complaint.

(3.) The learned counsel for the petitioner submitted that the petitioner is an innocent person and he has not committed any offences as alleged by the prosecution. He further submitted that the petitioner is in judicial custody from 13/11/2025. Hence, he seeks bail to the petitioner.