MURUGAVEL Vs. STATE OF TAMILNADU

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 26/1/2026 for the offences punishable under Ss. 4(1)(A), 4(1)(C) of Tamil Nadu Prohibition (Amendment) Act, 2024, in Crime No.21 of 2026 on the file of the respondent police, seeks bail.

(2.) The case of the prosecution is that the petitioner and the other accused were in illegal possession of 26 liquor bottles, each containing 180 ml. 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 26/1/2026. Hence, he seeks bail to the petitioner.