JAYAKUMAR Vs. STATE

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 30/10/2025 for the alleged offences punishable under Ss. 7(9), 8(b) of Prevention of Corruption Act, 1988 as amendment by Prevention of Corruption Act, 2018, in Crime No.10 of 2025 on the file of the respondent police, seeks bail.

(2.) The case of prosecution is that the petitioner is working as VAO for Kattur Village, Palladam Taluk, Tiruppur Village and now the allegation is to transfer name in patta and delete the name of the defacto complainant's father and grand father in respect of SF No.490/3A, he was alleged to have demanded Rs.40,000.00 from defacto complainant and accordingly the defacto complainant gave Rs.10,000.00 and Rs.13,000.00 on 30/9/2025 and 25/10/2025 respectively and to receive the remaining amount Rs.17,000.00 on 30/10/2025, he was caught red handedly and was trapped and arrested on the same day. Hence this case.

(3.) Learned counsel appearing for the petitioner submitted that the petitioner is an innocent person and he has been falsely implicated in this case. He would further submit that the petitioner was arrested and he is in judicial custody from 30/10/2025 and ready to abide by any conditions that may be imposed by this Court. Hence, he prayed for grant of bail to the petitioner.