S.S. RAJASEKAR Vs. STATE

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 24/12/2025 for the alleged offence under Sec. 7 (a) of the Prevention of Corruption Act, 1988( as amended in 2018) in Crime No. 22/AC/2025 on the file of the respondent police, seeks bail.

(2.) The allegation against this petitioner who is aVillage Administrative Officer is that he has demanded a sum of Rs.2,000.00 from the defacto complainant to discharge his official duty. Hence a trap was organized and the petitioner has got red handed and it was proved by the phenolphthalein test. Hence the complaint.

(3.) The learned counsel for the petitioner would submit that the petitioner is in custody from 24/12/2025 and he has been suspended from the services. He further submitted that the petitioner is ready to abide by any condition that may be imposed by this Court. Therefore, he prays for grant bail to the petitioner.