STANLEY Vs. STATE

JUDGEMENT

(1.) The petitioner working as a Police Constable attached to the Vazasaravakkam Police Station, is seeking anticipatory bail, in respect of a case registered against him in Cr. No. 508 of 1997, on the file of the Inspector of Police, Mangadu Police Station, for the offences under Sections 341, 324, 394, I.P.C., read with Sections 4(1)(a) and 10(b) of the Tamil Nadu Prohibition Act.

(2.) The facts of the case are these :-

(3.) Heard both.