THIYAGARAJI Vs. STATE

JUDGEMENT

(1.) The Petitioner, who was arrested and remanded to judicial custody on 18/9/2022 for the offences punishable under Ss. 4(1) (a) and 4(1-A) of Tamil Nadu Prohibition Act in Crime No.171 of 2022 on the file of the Respondent Police, seeks bail.

(2.) The case of the Prosecution is that on 18/9/2022, when the Respondent Police were on Patrol Duty, the Petitioner was found to be in possession of 12 bottles of Minitor Brandy each containing 180 ml, 13 bottles of Diamond Rum each containing 180 ml. Hence, the case.

(3.) The learned Counsel appearing for the Petitioner would submit that the Petitioner is an innocent and he had been falsely implicated in this case. He would submit that without prejudice to his contentions, the Petitioner is prepared to deposit an amount of Rs.10,000.00 to any Welfare Scheme of the Government. Therefore, he prays for grant of bail to the Petitioner.