KESAVARAMAN Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 15/12/2025 for the offences punishable under Ss. 7(b) of Prevention of Corruption (Amendment) Act, 2018, in Crime No.26 of 2025 on the file of the respondent police. seeks bail.

(2.) The case of the prosecution is that the petitioner had demanded a sum of Rs.8,000.00 as a bribe from the defacto complainant for issuing the license which was issued on 3/11/2025 to sell pesticides in his shop. Hence, the complaint.

(3.) The learned counsel for the petitioner submitted that the petitioner is an innocent person and he has not committed any offences as alleged by the prosecution. He further submitted that the Satisfaction Court as the learned Judicial Magistrate No.1, Ramanathapuram District instead of the learned Principal District and Sessions Court, Ramanathapuram. Hence, he prays to modify the satisfaction Court. He further submitted that the petitioner is ready and willing to abide by any conditions which may be imposed by this Court and he is in judicial custody from 15/12/2025. Hence, he seeks bail to the petitioner.