ARUNACHALAM Vs. STATE

JUDGEMENT

(1.) THIS is a petition for bail. The accused who is one the sixaccused in the case is involved in an offence under section 4 (1) (B) of the tamilnadu Prohibition Act. As per the prosecution, he is responsible for possessing1 ,000 litres of illicit distilled arrack and 3,000 litres of wash. Theoccurrence was detected on 16. 3. 1988. The case of the petitioner is that he wasapprehended , that he has been falsely implicated in the case out of enmity, thathe is prepared to appear before the police for due interrogation; that he is aman of means and capable of furnishing sureties.

(2.) THE case of the learned Public Prosecutor is that though theoffence was detected on 16. 3. 1988, the accused could not be arrested till now ashe has been successfully evading arrest.