MUTHULAKSHMI Vs. STATE

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 10/11/2025 for the offences punishable under Ss. 7(a) and 7(b) of the Prevention of Corruption Act, 2018, in Crime No.11 of 2025, registered on the file of the respondent police, seeks bail.

(2.) The allegation against this petitioner is that, while she was working as an Village Administrative Officer and demanded a sum of Rs.30,000.00 for the purpose of doing some revenue records services. Hence the defacto complainant lodge the complaint with the respondent police and accordingly the trap was laid and after the petitioner received money the phenolphthalein test was conducted and found to be positive. Hence she was arrested.

(3.) The learned counsel appearing for the petitioner submitted that the petitioner has been falsely implicated in this case and the petitioner is in judicial custody since 10/11/2025; and that the petitioner is ready to abide by any stringent conditions that may be imposed by this Court and sought for bail to the petitioner.