DEVA Vs. STATE

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 2/10/2022 for the offences punishable under Ss. 4(1)(a), 4(1-A) of TNP Act, in Crime No.417 of 2022 on the file of respondent police, seeks bail.

(2.) The case of the prosecution is that the petitioner was found to be in illegal possession of 30 Litres of I.D. Arrack. Hence, the case.

(3.) The learned counsel appearing for the petitioner would submit that the petitioner is an innocent and he has nothing to do with the alleged offence. He would submit that the petitioner is the sole bread winner of the family and the petitioner has been falsely implicated in this case for the purpose of statistics. Therefore, he prays for grant bail to the petitioner.