R.VELMURUGAN Vs. STATE

JUDGEMENT

(1.) The petitioner/ accused , who was arrested and remanded to judicial custody on 21/9/2023 for the alleged offence punishable under Sec. 7 of Prevention of Corruption Act, 1998 as amended by Sec. 7(a) of Prevention of Corruption (Amended) Act, 2018, in Crime No.8 of 2023, on the file of the respondent police, seeks bail.

(2.) The case of the prosecution is that the petitioner herein, who is working as Foreman in the Electricity Board has demanded bribe of Rs.15,000.00 from the defacto complainant and on trap, the said amount was seized from the petitioner in the presence of two witnesses. Hence, the case.

(3.) The learned counsel appearing for the petitioner would submit that the petitioner is only working as a foreman and he has no right or power to give extension of commercial EB connection to the defacto complainant and hence, the entire allegations made against the petitioner is false. He would further submit that the petitioner is innocent and he has not committed any offence as alleged by the prosecution and his name has been falsely implicated in this case. He would further submit that the petitioner is in jail from 21/9/2023 and hence, he seeks bail.