JOHN ARULAPPAN Vs. STATE OF TAMILNADU

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 27/12/2025 for the offences punishable under Sec. 7(b) Prevention of Corruption Amended Act, 2018 in Crime No.6 of 2025 on the file of the respondent police seeks bail.

(2.) The case of the prosecution is that the petitioner herein, who is working as a Village Administrative Officer, is said to have demanded a sum of Rs.6,000.00 as bribe from the defacto complainant. Hence, the complaint.

(3.) The learned counsel for the petitioner submitted that the petitioner has not committed any offence as alleged by the prosecution. 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 27/12/2025. Hence, he seeks bail to the petitioner.