PARVATHY MALLIGA Vs. DEPUTY SUPERINTENDENT OF POLICE

JUDGEMENT

(1.) The petitioner/Accused, who was arrested and remanded to judicial custody on 29/12/2023 for the offences punishable under Ss. 7(a) of Prevention of Corruption Act amended in 2018 in Crime No.13 of 2023, on the file of the respondent Police, seeks bail.

(2.) The case of the prosecution is that the petitioner is working as Extension Officer, Social Welfare Department, Palayamkottai. When she demanded and received an amount of Rs.2,500.00 for issuing an order under EVR Maniyammai Memorial Marriage Scheme from the beneficiary, she was arrested red handed in the trap proceedings initiated by the respondent Police. Hence, the case.

(3.) The learned counsel appearing for the petitioner would submit that the petitioner did not commit any allegations as alleged by the prosecution. He would further submit that since the petitioner is working as the Extension Officer, Social Welfare Department, the false case has been foisted against her and the petitioner is in judicial custody for more than 30 days. Hence, he prays for grant bail to the petitioner.