K.DEVADOS Vs. STATE

JUDGEMENT

(1.) The Petitioner, who was arrested and remanded to judicial custody on 21/9/2022 for the offences punishable under Sec. 7 of Prevention of Corruption Act, 1988 as amended 2018 in Crime No.06 of 2022 on the file of the Respondent police, seek bail.

(2.) The Case of the Prosecution is that, the Petitioner was working as a Village Administrative Officer and he had received a sum of Rs.8,000.00 from the Defacto Complainant as bribe through A2 for transferring Patta in the name of his mother. Hence, the case.

(3.) The Learned Counsel for the Petitioner submitted that the Petitioner is an innocent person and that he did not commit any offence as alleged by the prosecution. Hence, he prays for grant of bail to the Petitioner.