NAGAPPAN Vs. STATE

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 1/12/2022 for the offence under Ss. 4(1)(i), 4(1)(aaa) r/w 4(1-A) of TNP Act in Crime No.166 of 2022 on the file of the respondent police seeks bail.

(2.) The case of the prosecution is that the petitioner was found in illegal transportation of 110 litres of ID arrack. Hence, the case.

(3.) The learned counsel appearing for the petitioner would submit that the petitioner is an innocent person and he has not committed any offence as alleged by the prosecution. He would further submit that the petitioner is in judicial custody for more than 15 days. However, on instructions, the learned counsel would submit that the petitioner, on his own volition, is ready and willing to contribute a sum of Rs.10,000.00 to any Charitable Purpose as may be directed by this Court. Hence, he prays for grant of bail to the petitioner.