UMA Vs. STATE OF TAMILNADU

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 24/12/2025 for the offences punishable under Ss. 7(a) of Prevention of Corruption Act, in Crime No.15 of 2025 on the file of the respondent police, seeks bail.

(2.) The case of the prosecution is that the petitioner demanded a sum of Rs.6,000.00 as bribe. Hence, the complaint.

(3.) The learned Counsel for the petitioner submitted that the petitioner is ready to co-operate for the investigation. He further submitted that the petitioner is an innocent person and she has not committed any offences as alleged by the prosecution and the petitioner is in judicial custody from 24/12/2025.