A.SHANTHAMMA Vs. STATE

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 2/12/2022 for the alleged offence under Ss. 4(1)(a) r/w 4(1-A) of Tamil Nadu Prohibition Act in Crime No.257 of 2022 on the file of the respondent police, seeks bail.

(2.) The case of prosecution is that the petitioner along with other accused said to have procured 2 1\2 litres of liquor from Karnataka State for the purpose of sale to the State of Tamil Nadu illegally, thereby the respondent police seized the said liquor. Hence, the complaint was registered against the petitioner.

(3.) The learned counsel appearing for petitioner submitted that she is no way connected with the offence and she has not committed any of offence as alleged by the respondent police. He would also submit that she has been falsely implicated in this case and she will abide by any condition imposed by this court. He would also submit that the petitioner has been suffering incarceration for more than 12 days from 2/12/2022. Hence, he prayed to grant bail to the petitioner.