G REGHUVARAN Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) THE petitioner is second accused in Crime No.23 of 2007 registered under Sections 6,7 of TNPS Rule 2000 r/w 4(1)(aaa),4(1)(A),14(A) TNP Act and Section 57 of Tamil Nadu Excise Act, on the file of the respondent Police.

(2.) ORIGINALLY, the First Information Report came into existence with respect to the first accused alone and subsequently during investigation on the strength of the confession statement given by the first accused, the second accused has been arraigned. The First Information Report would read that while the complainant, the Sub Inspector of Police, Prohibition Wing was making a vehicle check-up at Pallivilai turning in Vettoornimadam National Highways, a Maruthi Car was intercepted and the driver attempted to fly away from the scene, but he was apprehended and on enquiry he informed his name and address; that the Police found prohibited spirit in 16 white cans, each containing 35 liters; that the driver was arrested and thereafter, samples of the contraband were taken as per procedure.

(3.) THE Court heard the arguments of Mr. A. Palanisamy, the learned Additional Public Prosecutor.