RAVI Vs. STATE

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 13/2/2026 for the offences punishable under Sec. 7(a) of the Prevention of Corruption Act in Crime No.01 of 2026 , registered on the file of the respondent police, seeks bail.

(2.) The allegation against the petitioner who is working as a Village Administrative officer demanded a sum of Rs.7,000.00 as bride for the issuance of death certification claiming title to the forest land, . Hence, the defacto complainant has given a complaint to the Vigilance and Anti Corruption and thereafter a trap was organized and the petitioner was caught red handed and the result of the phenolphthalein test was also positive. Hence the case.

(3.) The learned counsel appearing for the petitioner submitted that the petitioner has been falsely implicated in this case and he is in judicial custody since 13/2/2026 and he is also suspended from the service . He further submitted and that the petitioner is ready to abide by any conditions that may be imposed by this Court and sought for bail to the petitioner.