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Judgment
14 paragraphs · 383 wordsS.Srimathy, J
The petitioner, who was arrested and remanded to judicial custody on 24.12.2025 for the offences punishable under Sections 7(a) of Prevention of Corruption Act, in Crime No.15 of 2025 on the file of the respondent police, seeks bail.
The case of the prosecution is that the petitioner demanded a sum of Rs.6,000/- 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.
The learned Additional Public Prosecutor submitted that the petitioner demanded a sum of Rs.6,000/- as bribe. Therefore, he oppossed for grant of bail to the petitioner.
Taking into consideration of the facts and circumstances of the case and also considering the period of incarceration suffered by the petitioner, this Court is inclined to grant interim bail to the petitioner until 19.01.2026, subject to the following conditions:
Accordingly, interim bail is granted to the petitioner on executing a bond for a sum of Rs.10,000/- (Rupees Ten Thousand only) with two sureties, each for a like sum to the satisfaction of the learned Principal District Sessions Court, Dindigul, and on further conditions that :-
[a] the sureties shall affix their photographs and Left Thumb Impression in the surety bond and the Magistrate may obtain a copy of their Aadhar card or Bank pass Book to ensure their identity.
[b] the petitioner shall report before the respondent police daily at 10.30 a.m., until 19.01.2026.
[c] the petitioner shall not abscond either during investigation or trial.
[d] the petitioner shall not tamper with evidence or witness either during investigation or trial.
[e] On breach of any of the aforesaid conditions, the learned Magistrate/Trial Court is entitled to take appropriate action against the petitioner in accordance with law as if the conditions have been imposed and the petitioner released on bail by the learned Magistrate/Trial Court himself as laid down by the Hon'ble Supreme Court in P.K.Shaji vs. State of Kerala [(2005)AIR SCW 5560].
[f] If the accused thereafter absconds, a fresh FIR can be registered under Section 269 BNS.
Post the matter on 19.01.2026.