Reeta vs State

T.V.Thamilselvi, J

The petitioner, who was arrested and remanded to judicial custody on 01.10.2025 for the alleged offences punishable under Section 4(1)(B) of TNP Act, in Crime No.248 of 2025 on the file of the respondent Police, seeks bail.

2.The case of the prosecution is that the petitioner along with other accused was found to be in illegal possession of 300 liquor bottles, each containing 180 ml. Hence the complaint.

The learned Counsel for the petitioner submitted that the petitioner is an innocent person and she has been falsely implicated in this case. He further submits that the petitioner has been suffering incarceration from 01.10.2025 and she is ready to abide by any stringent conditions that may be imposed by this Court and hence, he prays for grant of bail to the petitioner.

4.Learned Government Advocate (Crl.Side) appearing for the respondent police reiterated the prosecution case and submitted that the petitioner has 6 previous cases pending against her. However, he vehemently opposed to grant bail to the petitioner.

5.Taking into consideration the facts and circumstances of the case and the submissions made by both the counsel and also of the fact that the period of incarceration suffered by the petitioner, this Court is inclined to grant bail to the petitioner with certain conditions.

6.Accordingly, the petitioner is directed to deposit a sum of Rs.10,000/- (Rupees Ten Thousand only) as non-refundable deposit to the credit of Advocate Clerk Association, Kancheepuram District, and on such deposit, the petitioner is ordered to be released on bail on her executing a bond for a sum of Rs.10,000/- (Rupees Ten Thousand only) with two sureties, (out of which, one should be the blood surety), each for a like sum to the satisfaction of the learned District Munsif cum Judicial Magistrate, Uthiramerur, Kanchipuram District, and on further conditions that:

[a] the sureties shall affix their photographs and Left Thumb Impression in the surety bond and the Magistrate may obtain a copy of their Aadhar card or Bank pass Book to ensure their identity;

b] the petitioner shall report before the respondent Police on every Saturday at 10.30 a.m., for a period of three months and thereafter as and when required for interrogation;

[c] the petitioner shall not abscond either during investigation or trial;

[d] the petitioner shall not tamper with evidence or witness either during investigation or trial;

[e] On breach of any of the aforesaid conditions, the learned Magistrate/Trial Court is entitled to take appropriate action against the petitioner in accordance with law as if the conditions have been imposed and the petitioner released on bail by the learned Magistrate/Trial Court himself as laid down by the Hon'ble Supreme Court in P.K.Shaji vs. State of Kerala [(2005)AIR SCW 5560];

[f] If the accused thereafter abscond, a fresh FIR can be registered under Section 229A IPC.